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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 79 in Indian Forest Act, 1927

79. Persons bound to assist Forest Officers and Police Officers.

- [(1)] [[Section 79 renumberedas sub-Section (1) thereof by Act 1 of 1928.]] Every person who exercises any right in a reserved or protected forest, or who is permitted to take any forest-produce from, or to cut and remove timber or to pasture cattle in, such forest, and every person who is employed by any such person in such forest, and every person in any village contiguous to such forest who is employed by the [Government] [[Substituted by A.O.1950,for "Crown" .]], or who receives emoluments from the [Government] [[Substituted by A.O.1950, for "Crown" .]] for services tobe performed to the community, shall be bound to furnish without unnecessary delay to the nearest Forest Officer or Police Officer any information he may possess respecting the commission of, or intention to commit, any forest-offence, and shall forth with take steps, whether so required by any Forest Officer or Police 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 or Police 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.
(2)[ Any person who, being bound so to do, without lawful excuse (the burden of proving which shall lie upon such person) fails
(a)to furnish without unnecessary delay to the nearest Forest Officer or Police Officer any information required by sub-section (1);
(b)to take steps as required by sub-section (1), to extinguish any forest fire in a reserved or protected forest;
(c)to prevent, as required by sub-section (1), any fire in the vicinity of such forest from spreading to such forest; or
(d)to assist any Forest Officer or Police Officer demanding his aid in preventing the Commission in such forest of any forest-offence, or, when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.]
[Inserted by Act 1 of 1928.]
[Bihar].- In its application to the State of Bihar, Section 79, sub-S. (2) of the said Act, for the words shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both, substitute the following, namely:shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.Bihar Act 9 of 1990, Section 10 (w.e.f. 10-9-1990).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 79, sub-S. (2), for the words extend to one month, or with fine which may extend to two hundred rupees, substitute extend to six months or with fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 16 (w.e.f. 20-3-1965).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 79, sub-S. (2), for the words one month, or with fine which may extend to two hundred rupees, substitute one year, or with fine which may extend to one thousand rupees.Uttaranchal Act 10 of 2002, Section 18.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 79, sub-S. (2), for the words one month, or with fine which may extend to two hundred rupees, substitute one year, or with fine which may extend to one thousand rupees.U.P. Act 1 of 2001, Section 19 (w.e.f. 16-4-2001).