Section 15 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
15. Forest Officer to hold enquiry.
(1)A Forest Officer not below the rank of a Ranger or such other officer as may be authorised by the State Government in this behalf hold an enquiry into offences relating to any contravention of any provision of this Act and in the course of such enquiry receive and record evidence.(2)Any evidence recorded under sub-section (1) shall be admissible in any subsequent trial before a Magistrate:Provided that such evidence has been recorded in the presence of the accused person.
