(c)power to hold inquiries into forest-offences, and in the course of such inquiries, to receive and record evidence, and to issue search warrants which may be executed in the manner provided by the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now sections 274 to 277 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).];
