Section 151(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)If, from information received or otherwise, any officer of the rank of Assistant Director has reasons to suspect the commission of a forest offence which he is empowered under rule 150 (1) to investigate, he shall forthwith send a report of the same to a Magistrate empowered to take cognizance of such forest offence, and shall proceed in person, or shall depute one of his subordinate officers not being below the rank of Inspector to proceed on the spot, to investigate the facts and circumstances of the case, and, if necessary, to take measures for the discovery and arrest of the offender:Provided that where local investigation dispensed with (i)when any information as to the commission of any such offence is given against any person by name and the case is not of a serious nature; or(ii)if it appears to the officer of the rank of Assistant Director that there is no sufficient ground for entering on an investigation, he shall not investigate the case:Provided also that in each of the cases mentioned in clauses (i) and (ii) above the officer of the rank of Assistant Director shall state in his said report his reasons for not fully complying with the requirements of that sub-section and, in the case mentioned in clause (ii), such officer shall also forthwith notify to the Deputy Director, the fact that he will not investigate the case or cause it to be investigated.
