Section 102(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)Where such an officer is of the opinion that the charge ought to be taken cognizance of, he shall, without necessary delay, decide whether the case be dealt(i)under the provisions of section 7 of the Act; or(ii)by Judicial Magistrate referred to in section 16 (1) of the Act; and take further action accordingly.
