Section 72(1) in The Bihar Private Forest Act, 1947
(1)Every person who exercises any right in a private protected forest or who is permitted to take any forest-produce from, or to cut and remove trees or timber in or from, or to pasture cattle in such forest, and every person who is employed by such person in such forest, and every person in any village contiguous to such forest who is employed by the [Government] [Substituted by A.L.O.] or who receives emoluments from the [Government] [Substituted by A.L.O.] for service to be performed to the community, shall be bound to furnish without unnecessary delay to the nearest Forest Officer or Police Officer any information he may possess respecting the commission of, or intention to commit any forest offence, and shall forthwith take steps, whether so required by any Forest Officer or Police officer or not. -(a)to extinguish any forest fire in such forest of which he has knowledge or information;(b)to prevent by any lawful means in his power any fire in the vicinity of such forest of which he has knowledge or information from spreading to such forest;and shall assist any Forest Officer or Police Officer demanding his aid-(c)in preventing the commission in such forest of any forest-offence; and(d)When there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender.
