Section 14 in Assam Forest Protection Force Act, 1986
14. Power to use fire arms as provided in Chapters XI and XII of Cr.P.C.
- In order to prevent commission of any offence and in order to make effective search, the officers and other members of the Force will have the right to use minimum necessary force including use of fire arms as provided in Chapters XI and XII of the Code of Criminal Procedure, 1973.
