Section 15A in The Karnataka Preservation Of Trees Act, 1976
15A. Powers of Tree officer in the matter of investigation.-
(1)Any Tree officer within such area as the State Government may, by notification specify, may as regards offences under section 22 exercise powers conferred on an Officer incharge of a police station by the provisions of the Code of Criminal Procedure, 1973:Provided that any such power shall be subject to such restrictions and modifications if any, as the State Government may specify.(2)For the purposes of section 156 of the Code of Criminal Procedure, 1973 the area in regard to which the Tree Officer is empowered under sub-section (1), shall be deemed to be a police station and such Officer shall be deemed to be the Officer-in-charge of such station.
