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State of Mizoram - Section

Section 34 in The Mizo District (Forest) Act, 1955

34. Persons bound to assist Forest Officer.

- Every person who exercises any right in any class of Council Forest or who is permitted to remove any forest produce from, or to pasture cattle or practice jhum cultivation in such forest and every person who is employed by such person in such forest and every person in any village contiguous to such forest shall be bound to furnish without unnecessary delay to the nearest Forest Officer any information which he may possess respecting the occurrence of a fire in or near such forest, or the commission of or intention to committ any forest of a fire in or or near such forest offence, and shall assist any Forest Officer demanding his aid-
(a)in extinguishing any fire occurring in such forest;
(b)in preventing any fire which may occur in the vicinity of such forest from spreading to such forest ;
(c)in preventing the commission in such forest of any forest offences ; and
(d)when there is reason to believe that any such offence has been committed in such forest in discovering and arresting the offender.