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[Entire Act]
State of Punjab - 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 officers empowered | Section of the Act under which powers are given | Brief discription of nature 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 fireis not 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 andExtra Assistant 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 Rangersand Foresters when specially authorised in that behalf by theChief Conservator of Forests or Conservators of Forests. | 25 | To permit acts otherwise prohibited in reserved forests |
| 33 | To permit acts otherwise prohibited in protected forests. |