(3)Where a person contravenes the provisions of sub clause (ii) or sub clause (vii) of clause (c) of sub section (1)(i)a forest officer not below the rank of a Ranger;(ii)a police officer not below the rank of a Sub Inspector ; or(iii)a revenue officer not below the rank of a Deputy Tahsildar ; may evict the person from the forest or the land, pertaining to which the contravention has taken place and remove any building or other construction or anything grown or deposited on it :Provided that before taking any action under this sub section, the officer concerned shall give an opportunity to the person affected to make any representation against the action proposed.
