(1)The State Government may invest any Forest Officer by name, or as holding an office, with all or any of the following powers, namely :(a)power to enter upon any land and to survey, demarcate, and make a map of the same ;(b)the power of a Civil Court to compel the attendance of witnesses and the production of documents ;(c)power to issue search-warrants under the Code of Criminal Procedure,(d)power to hold inquiries into forest offences, and in the course of such inquiries to receive and record evidence ;(e)power to notify the reasons and manner in which fire may be kindled, kept or carried in a reserved forest;(f)power to grant any permission referred to in Sections 26 and 36 ;(g)power to notify stations for the receptions of drift timber ;(h)power to give public notice of timber collected under Section 43 ;(i)power to take possession of property under this Regulation ;(j)power to direct the release of property or withdrawal of charges ; and may withdraw any power so conferred.
