Section 19 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
19. Power to hold enquiry.
(1)Forest Officer not below the rank of a Range Officer of Forest or such'other officer as may be authorised by the Government in this behalf, may hold enquiry into the offences relating to any contravention of any provision of this Act and the rules made thereunder and in the course of such enquiry he shall have-(i)power of Civil Court to compel the attendance of witnesses and production of documents and material objects;(ii)power to issue a search warrant under the Code of Criminal Procedure, 1973 (II of 1974); and(iii)power to receive and record evidence.(2)Any evidence recorded under clause (iii) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate.
