Section 17 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
17. Power to prevent commission of offence.
(1)It shall be the duty of every Forest Officer, Gram Panchayat Secretary, Gram Panchayat Karma Sahayak, Krishi Praiukti Sahayak, Gram Sevak, Revenue Inspector, officer dealing with environmental protection or Police personnel to make efforts to prevent any contravention of section 4 and section 9 and to report to his superior officer, in such manner as may be prescribed, of such contravention or preparation to commit such contravention.(2)The superior officer so informed shall inform the competent authority of such commission or probable commission of offence.(3)The competent authority shall take all reasonable measures in his power to prevent such contravention which he has reason to believe that it is likely to be committed.
