The Forest Officer attending an enquiry shall have powers similar to those of a defendant in a Civil Suit. He may cross-examine witnesses who support the claims, any produce evidence to rebut claims or to prove his case, and may comment on any documents produced. He may peruse and take copies of any documents or evidence and no court fees shall be required of him; and if he desires to prefer an appeal against any decision, the Forest settlement Officer shall give him a duly stamped and certified copy of such decision, meeting the cost from the contingencies of the Forest Settlement Officer. The Forest Officer attending an enquiry may employ a legal practitioner to assist him.
