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

(a)carrying a naked fire or burning wood, firebrand naked lighted torch, lighted bidi, chelum, cigar or cigarettes or any other burning matter along the boundary of or through a vested forest;

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State of Uttar Pradesh - Subsection

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