36. Power to invest Forest Officer with certain powers.
- The [State] [Substituted by A.L.O.] Government may invest any Forest Officer with all or any of the following powers that is to say,-(a)power to enter upon any land and to survey, demarcate and make a map of the same;(b)the power of a Civil Court to compel the attendance of witnesses and the production of documents and material objects;(c)power to issue a search warrant under the [Code of Criminal Procedure, 1898 (V of 1998)] [See, now Code of Criminal Procedure, 1973.]; and(d)power to hold an inquiry into forest offences and, in the course of such inquiry, to receive and record evidence.
