Section 11 in Assam Forest Protection Force Act, 1986
11. Power to arrest without warrant.
(1)Any supervisory Officer or member of the Force, may without any order from a Magistrate and without a warrant, arrest any person, who has been concerned in or against whom a reasonable suspicion exist of his having been concerned in or who is found taking precautions to conceal his presence under circumstances which found afford reason to believe that he has taken such precautions with a view to committing, a cognizable offence relating to-(i)forest, forest produce and wild life of the State of Assam ;(ii)property belonging to the Forest Department of the State Government of Assam.(2)If any person is found trespassing or squatting in any reserved forest, plantations and premises owned by the Forest Department, National Parks and Wild Life Sanctuaries, he may, without prejudice to any other proceedings which may be taken against him, be removed from such areas by any supervisory officer or member of the Force.
