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State of Odisha - Section

Section 69 in The Orissa Forest Act, 1972

69. Power to release on a bond a person arrested.

- Any Forest Officer of a rank not inferior to that of a Range Officer who or whose subordinate has arrested any person under the provisions of Section 68, may release such person on his executing a bond to appear, except when the offence is non-bailable, if and when so required, before the Magistrate having jurisdiction in the case, or before the Officer-in-charge of the concerned police-station.