Section 26(3)(b) in The U.P. Private Forests Rules, 1950

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3)(b) in The U.P. Private Forests Rules, 1950

(b)kindling a fire for the purpose of clearing any land adjoining a vested forest, unless a clear one week's notice is given to the Divisional Forest Officer, or to the nearest Range Officer, or any of his subordinate not below the rank of a Forester and a belt of land at least 20 feet broad and adjoining the vested forest is cleared of all inflammable material;

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State of Uttar Pradesh - Subsection

Section 26(3)(b) in The U.P. Private Forests Rules, 1950