Section 157 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
157. Report of Force Officer on completion of investigation.
(1)Every investigation under this chapter shall be completed with-out unnecessary delay.(2)As soon as the investigation is completed, the officer of the rank of Assistant Director of the unit shall forward to a Magistrate empowered to take cognizance of the forest offence, a report stating(i)the name of the parties;(ii)the nature of the information(iii)the names of the persons who appear to be acquainted with the circumstances of the case;(iv)whether any offence appears to have been committed and if so, by whom;(v)whether the accused has been arrested;(vi)whether he has been released on his bond and, if so, whether with or without sureties.
