Section 14 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
14. Power to use fire arms as provided in Chapter XI &. XII of Cr. PC.
(1)In order to prevent commission of any offence and in order to make effective search, the officers and the other members of the Force will have the right to use minimum necessary force including use of fire arms as provided in Chapter XI and XII of the Code of Criminal Procedure Act, 1973.(2)The provisions, envisaged in sub-section (2) of section 197 of code of Criminal Procedure, 1973 shall apply to all the Members and Supervisory Officers of the Forces.(3)Wherever firing is resorted to by any personnel mentioned in clause (2) above, each such incident shall be inquired into by an Executive Magistrate of the locality, and any proceeding including institution of a criminal case of any nature or effecting an arrest can be initiated by the Police, only if, it is held, as a result of the Magisterial Enquiry that use of firearms has been unnecessary, unwarranted and excessive and such report has been examined and accepted by the Government.
