(1)Every person who exercises any right in a reserved or protected forest, or who is permitted to take any forest-produce from, or to cut and remove timber or to pasture cattle in, such forest, and every person who is employed by any such person in such forest, andevery person in any village contiguous to such forest who is employed by the Government or who receives emoluments from the Government for services to be performed to the community,shall be bound to furnish without unnecessary delay to the nearest forest officer or police officer any information he may possess respecting the commission of, or intention to commit, any forest-offence, and shall forthwith take steps, whether so required by any forest officer or police officer or not,-(a)to extinguish any forest fire in such forest of which he has knowledge or information;(b)to prevent by any lawful means in Iris power any fire in the vicinity of such forest of which he has knowledge or information from spreading to such forest;and shall assist any forest officer or police officer demanding his aid-(c)in preventing the commission in such forest of any forest-offence; and(d)when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender.
