72. [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] invest Forest Officer with certain powers.
- The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may invest any Forest Officer with all or any of the following powers,. that is to say -(a)power to enter upon any land and to survey, demarcate and make a map of the same;(b)the powers of a Civil Court to compel the attendance of witnesses and the production of documents and material objects; [***] [Deleted 'and' by Act No. 15 of 2013, dated 9.4.2013.](c)or to hold an enquiry into forest offence; and(d)[ power to issue a search warrant under the Code of criminal Procedure, 1973 (Central Act No. 2 of 1974).] [Added by Act No. 15 of 2013, dated 9.4.2013.]
