Section 150 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
150. Investigation into cognizable cases.
(1)Any officer of the rank of Assistant Director of the Force Unit may, without the order of the Magistrate investigate any forest offence triable under(i)J&K Forest Act, Samvat 1987 (1930 AD);(ii)J&K Wildlife (Protection) Act, 1978 AD;(iii)Any act under which forest officers have powers to take cognizance of the offence related to the Forests and Forestrywhich a court having jurisdiction over the local area within the limits of such units, would have powers to inquire into or try under the provisions of Criminal Procedure Code, Samvat 1989 relating to the place of inquiry or trial.(2)No proceeding of an officer in any such case shall at any stage be called in question on the ground that the case was one which such officer was not empowered under this rule to investigate.(3)Any Magistrate empowered under section 190, Criminal Procedure Code, Samvat 1989 may order such an investigation as above-mentioned
