Section 155 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
155. Cases to be sent to Magistrate when evidence is sufficient.
- If upon an investigation it appears to the officer of the rank of Assistant Director that there is sufficient evidence or reasonable ground as aforesaid, such officer shall forward the accused under custody to the Magistrate empowered to take cognizance of the forest offence and to try the accused or commit him for trial.
