Section 11 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
11.
All Forest Officers not below the rank of forest Guard, all Revenue Officers not below the rank of Village Officer and all Police Officers not below the rank of a Sub Inspector shall have power to enter any land for the purpose of inspection or securing compliance with these rules.Appointing Authorised Officers For The Purposes of The Ordinance(Section 3)Notifications(1)Under Section 3 of the Kerala Restriction on cutting and Destruction of Valuable Trees Ordinance, 1974 (1 of 1974), the Government of Kerala hereby appoint the Divisional Forest Officers in charge of the territorial divisions to be authorised officers for the purposes of the said Ordinance within their respective jurisdictions.(Notification No. G.O. (MS) 29/74/AD dated/ 07/02/1974)(2)Under Section 3 of the Kerala Restriction on Cutting and Destruction of Valuable Trees Act, 1974 (7 of 1974), the Government of Kerala hereby appoint the Divisional Forest Officers in charge of the special divisions to be authorised officers for the purposes of the said Act, within their respective jurisdictions.(Notification No. G.O. (p) 225/75/Agri. dated 01/08/1975, published in K.G Ex. No. 433 dated 02/08/1975.)
