62A. [ Powers of Forest Officer in the matter of Investigation. [Sections 62A to 62C inserted by Act 20 of 2000 w.e.f. 4.10.2000.]
(1)Any Forest Officer not below the rank of a Range Forest Officer and within such specified area as the State Government may, by notification specify, may as regards offences under this Act exercise powers conferred on an Officer incharge of a police station by the provision of the Code of Criminal Procedure, 1973:Provided that any such power shall be subject to such restrictions and modifications, if any, as the State Government may specify.(2)For the purpose of section 156 of the Code of Criminal Procedure, 1973, the area in regard to which the forest Officer is empowered under sub-section (1), shall be deemed to be a police station and such Officer shall be deemed to be the Officer-incharge of such station.
