Section 11 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
11. Powers to arrest without warrant.
(1)Any supervisory officer or Member of the Force, may without any order from a Magistrate and without a warrant, arrest any person, who has been concerned in or against whom a reasonable suspicion exist of his having been concerned in or who is found taking precautions to conceal his presence under circumstances which afford reason to believe that he is taking such precautions with a view to committing, cognizable offence relating to -(i)Forest, Forest Produce, Wildlife and Forest personnel of the State of Arunachal Pradesh.(ii)Property belonging to the Forest department of the State Government of Arunachal Pradesh;(2)If any person is found trespassing or squatting in any Reserved Forest, Protected Forests, Anchal Reserve Forests, Village Reserve Forests. Plantation and premises owned by the Forest Department, National Parks, Tiger Reserves, Wildlife Sanctuaries, Conservation Reserve or Community Reserve, he may, without prejudice to any proceedings which may be taken against him, be removed from such areas by any supervisory officer or member of the Forces.
