Section 149 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
149. Conditions for use of arms and ammunition by any member of the Force while performing duties under the Act.
(1)A member of the Force while acting on duty at any place may use force necessary to prevent the commission of any offence under the Act in order to protect the forest property and in self-defence as defined under sections 96 to 106 of the RPC.(2)A member of the Force, while on duty and in the performance thereof, if has reason to suspect that the forest produce is in the process of, or is being taken away in any vehicle, or in any other manner including the animals such as Horses, Mules, Elephants, Camels or Donkeys contrary to the provisions of the Act and without any proper authority in writing from the officer authorized to do so, may use so much force as may be necessary to prevent the forest produce from being so taken away illegally, in order to protect the forest property from being so carried away.(3)No member of the Force shall be civilly or criminally liable for doing any act in good faith in the performance of his duty to protect the forest property and no Civil or Criminal Court shall take cognizance of such act against any member of the Force without the prior sanction of the Director, Forest Protection Force, J&K State.
