Section 23 in The Goa, Daman and Diu Preservation of Trees Act, 1984
23. Contravention of Act to be reported by certain Officers.
- It shall be the duty of every Forest Officer, Panchayat Secretary, Police Constable or any Officer superior to him and every Officer of the Departments of Agriculture, Land Survey and Revenue -(a)to give immediate information coming to his knowledge, of any contravention of section 8 and of preparation to commit such contravention to the Tree Officer or the Deputy Conservator of Forests;(b)to take all reasonable measures in his power to prevent such contravention which, he may know or have reason to believe that it is about or likely to be committed.
