- The State Government may make rules-(a)to prescribe and limit the powers and duties of any forest officer under this Act;(b)to regulate the rewards to be paid to officers and informers out of the proceed of fines and confiscation under this Act;(c)for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on lands belonging to or in the occupation of private-person; and(d)generally, to carry out the provisions of this Act.
