Section 9(2) in The Forest (Conservation) Rules, 2003
(2)The officer authorised by the Central Government in sub-rule (1) may require any State Government or its officer or any person or any other authority to furnish to it within a specified period any reports, documents, statistics and any other information related to contravention of the Act or the rules made thereunder, considered necessary for making a complaint in any Court of jurisdiction and every such State Government or officer or person or authority shall be bound to do so.APPENDIX(See rule 6)From AForm for seeking prior approval under section 2 of the proposals by the State Government and other authorities
