(1)The [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] may invest any Forest Officer with all or any of thefollowing powers, that is to say:(a)power to enter upon any land and to survey, demarcate and make a map of the same;(b)the powers of a Civil Court to compel the attendance of witnesses and the production of documents and material objects;(c)power to issue a search-warrant under the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of Criminal Procedure,
