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State of Uttar Pradesh - Section

Section 16 in The U. P. Protection of Trees Act, 1976

16. Contravention of Act to be reported by certain officers.

- It shall be the duty of every Forest Officer, Lekhpal, Panchayat Secretary, Police Constable, Assistant Horticulture Inspector or Assistant Soil Conservation Inspector or any officer superior to them-
(a)to give immediate information coming to his knowledge, of any contravention of Section 4 and of preparation to commit such contravention to the competent authority, and
(b)to take all reasonable measures in his power to prevent such contravention which he may know or have reason to believe that it is about or likely to be committed.