Section 160 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
160. Procedure when Force opens fire for protection of forest property.
(1)Whenever the Force uses fire arms for protection of forest property, a Commission of Inquiry referred to in rule 163 shall invariably be ordered by the Joint Director.(2)Soon after the Force has opened fire, the senior most member present on the occasion shall(i)immediately send an intimation to the nearest police Station and arrange to cordon off the area so that the scene is preserved intact. He, shall however, render first aid to the injured and arrange to send them to the nearest hospital, if necessary;(ii)cause the empty cartridge cases to be picked up and checked with the number of rounds served out;(iii)draw up a concise but accurate report of the occurrence giving out minute details of all the relevant facts;(iv)send copies of such concise report by quickest means to the District Magistrate, the Superintendent of Police of the District concerned besides sending them to his Joint Director and Director.
