(1)(a)The Government may, by notification and subject to such terms and conditions as may be specified therein, invest any forest officer not below the rank of a Ranger with all or any of the following powers, namely:(i)to enter upon any land and to survey, demarcate and make a map of the same:Provided that no such demarcation shall take away or a bridge the right of any person in or over the land;(ii)to hold enquiries into forest offences, and in the course of such enquiries to receive and record evidence.(iii)to accept compensation for forest offences under Section 59.(b)The Government may, by notification invest any forest officer, not below the rank of [a Forest Range Officer] with all or any of the following powers, namely:(i)power of a civil court to compel the attendance of witnesses and the production of documents and material objects:(ii)to search or to issue a search warrant which may be executed in the manner provided in the Code of Criminal Procedure, 1898.
