Section 5(1) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(1)Every Revenue Officer, Forest Officer and Police Officer shall be bound—(a)to give immediate information of any contravention of Sec. 3 to the officer empowered under that section and of the intention or preparation to commit such contravention which may come to him knowledge;(b)to take all reasonable measures in his power to prevent such contravention which he may know or have reason to believe is about or likely to be committed.
