(1)The State Government may make rules -(a)to prescribe and limit the Dowers and duties of any Forest Officer under this Act;(b)to regulate the reward to be paid to officers and informant out of the proceeds of fines and confiscations under this Act.(c)for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on lands belonging to or in the occupation of private persons; and(d)generally to carry out the provisions of this Act.
