Section 16A in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
16A.
On receipt of an offence report, it shall be the duly of the Chief Forest Officer to forward without delay such offence report, over which he has no power to compound, to a magistrate as may be empowered by the Executive Committee by a notification in the official Gazette, to try such offences and pass such orders or do such acts in accordance with the provisions of this Act and the rules made thereunder.
