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State of Haryana - Section
Section 2 in Forest Rules
2.
The Forest Officers mentioned in the first column of the following Schedule shall exercise the powers under the sections of the Act mentioned in the second column of the same opposite each class of officers, respectively :-| Class of officersempowered | Section of the Actunder which powers are given | Brief description ofnature of powers conferred |
| I. All Deputy Conservators, Assistant Conservators and ExtraAssistant Conservators, when in charge of Forest Divisions | 20 | To publish translation of notifications of reserved forests. |
| 25 | To notify seasons during which the kindling, etc., of fire isnot prohibited. | |
| 45 | To notify depots for drift timber, etc. | |
| 60 | To direct release of property seized. | |
| 82 | To take possession of and sell forest produce for Governmentuse. | |
| II. All Deputy Conservators, Assistant Conservators and ExtraAssistant Conservators | 46 | To issue notice to claimants of drift timber, etc. |
| 47 | To decide claims to drift timber, etc. | |
| 50 | To receive payments on account of drift timber, etc. | |
| III. All Deputy Conservators, Assistant Conservators andExtra Assistant Conservators, Forest Rangers, Deputy Rangers andForesters when specially authorised in that behalf by the ChiefConservator of Forests or Conservators of Forests. | 25 | To permit acts otherwise prohibited in reserved forests |
| 33 | To permit acts otherwise prohibited in protected forests. |