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Union of India - Section

Section 76 in Indian Forest Act, 1927

76. Additional powers to make rules.

- The State Government may make rules
(a)to prescribe and limit the powers and duties of any Forest Officer under this Act;
(b)to regulate the rewards to be paid to officers and informers out of the proceeds of fines and confiscation under this Act;
(c)for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on lands belonging to or in the occupation of private persons; and
(d)generally, to carry out the provisions of this Act.
[Punjab, Haryana and Chandigarh].- In Section 76, Cl. (c), between the word timber and belonging, insert the words or other forest-produce and omit the words but grown on lands belonging to or in the occupation of private persons.Punjab Act 20 of 1954, Section 2 and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).