Section 36B in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
36B. [ Power to release on bond person(s) arrested. [Sections 36-B, 36-C and 36-D inserted by Act XXIV of 1997, Section 20.]
- Any Forest Officer of a rank not inferior to that of a Range Officer, who or whose subordinate has arrested any person or persons under the provisions of section 36 and subject to the provisions of section 36-A and 38 of this act may release such person or persons, on executing a bond thereof by such person or persons to appear, if and when so required, before the Magistrate or before the Authorised Officer under section 26(2) having jurisdiction in the case.
