Section 53(1) in The West Bengal Private Forests Act, 1948.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may invest any Regional Forest-officer with all or any of the following powers that is to say :-(a)power to enter upon any land, or to authorise any officer to enter thereon with servants and workmen, 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; and(d)power to hold an enquiry into forest-offences, and, in the course of such enquiry, to receive and record evidence.
