Section 45 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
45. Additional powers to make rules.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time make rules-(a)to prescribe and limit the powers and duties of any officer under this Act;(b)to regulate the rewards to be paid to officers and informers out of the proceeds of fines and confiscations under this Act;(c)for the preservation, reproduction and disposal of trees and timber belonging to Government but grown on lands belonging to or in the occupation of private persons ;(cc)[ for registration, regulation and control of [saw mills, timber and fuel wood depots] [Clause (cc) inserted by Act X of Svt. 2010.] and prescribing fees for registration ; and](d)generally, to carry out the provisions of this Act.
