Section 2(12) in The Wild Life (Protection) Act, 1972
(12)"Director" means the person appointed as Director of Wild Life Preservation under clause (a) of sub-section (1) of section 3;(12-A) "Forest officer" means the Forest officer appointed under clause (2) of section 2 of the Indian Forest Act, 1927 (16 of 1927) or under any other Act for the time being in force in a State;(12-B) "forest produce" shall have the same meaning as in sub-clause (b) of clause (4) of section 2 of the Indian Forest Act, 1927 (16 of 1927);[* * *]
