Section 18(2) in Himachal Pradesh Private Forests Act, 1954
(2)Offences under this section shall be triable by a Magistrate of the first or the second class and proceedings under this section may be instituted on a complaint made by the landlord of the notified forest in respect of which the offence is alleged to have been committed or by any right-holder of such a notified forest or by the Forest Officer or by any officer specially empowered by the State Government in this behalf.
