Section 157(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)As soon as the investigation is completed, the officer of the rank of Assistant Director of the unit shall forward to a Magistrate empowered to take cognizance of the forest offence, a report stating(i)the name of the parties;(ii)the nature of the information(iii)the names of the persons who appear to be acquainted with the circumstances of the case;(iv)whether any offence appears to have been committed and if so, by whom;(v)whether the accused has been arrested;(vi)whether he has been released on his bond and, if so, whether with or without sureties.
