Section 71(1) in Himachal Pradesh Private Forests Act, 1954
(1)Every person who exercises any right in a Controlled Forest or who is permitted to take any forest produce from or to cut or remove trees or timber in or from, or to posture cattle, in such forest, and every person in any village contiguous to such forest who is employed by the Government, or who receives emoluments from the Government for services to be performed to the community, shall be bound to furnish without unnecessary delay, to the nearest Forest Officer any information he may possess respecting the commission of, or intention to commit, any forest offences, and shall forthwith take steps, whether so required by any Forest Officer or not -(a)to extinguish any forest fire in such forest of which he has knowledge or information;(b)to prevent by any lawful means in his power any fire in the vicinity of such forest of which he has knowledge or information from spreading to such forest and shall assist any Forest Officer demanding his aid,(c)in preventing the commission in such forest of any forest offence; and(d)when there is reason to believe that any such offence has been committed in such forest in discovering and arresting the offender.
