Section 50(8) in The Wild Life (Protection) Act, 1972
(8)Notwithstanding anything contained, in any other law for the time being in force, any officer not below the rank of an Assistant Director of Wild Life Preservation or an officer not below the rank of Assistant Conservator of Forests authorised by the State Government in this behalf shall have the powers, for purposes of making investigation into any offence against any provision of this Act,-(a)to issue a search warrant;(b)to enforce the attendance of witnesses;(c)to compel the discovery and production of documents and material objects; and(d)to receive and record evidence.
