Section 5A in The Jammu and Kashmir Forest (Conservation) Act, 1997
5A. [ Cognizance of the offences. [Section 5-A inserted by Act IX of 1999, Section 3.]
- The cognizance of the offences under this Act shall be taken by the Forest Officer in the same manner as is done under the provisions of the Jammu and Kashmir Forest Act, Samvat 1987 (1930 A. D.) and the procedure laid down therein shall mutatis mutandis apply to cognizance of such offences.Explanation: - For purposes of this section, "Forest Officer" shall have the same meaning as assigned to it under clause (f) of section 2 of the Jammu and Kashmir Forest Act, Samvat 1987 (1930 A. D.)] [Explanation II substituted by Act IX of 1999, Section 2.]
