- The Government may by notification in the Gazette make rules-(a)for the protection, advancement, treatment and management of hill tribes ,(b)to declare by what Forest Officer or class of Forest Officers the powers and duties conferred or Imposed by or under this Act, on a Forest Officer shall be exercised or performed ,(c)to regulate the procedure to be followed by Forest Settlement Officers,(d)to regulate the rewards to be paid to officers and Informers from the proceeds of fines and confiscations under this Act or from the Public Treasury,(e)for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on land in the occupation of private persons ;(f)to regulate-or prohibit the felling, lopping, cutting, maiming or otherwise maltreating of trees standing on land temporarily or permanently assigned, the right of Government over which has been expressly reserved in the deed of grant or assignment of such land; and(g)generally to carry out the provisions of this Act.
