90. Felling, conversion or removal of catechu trees by the Forest or Revenue Department or by a person.
- The felling, conversion or removal of catechu trees and timber or manufacture of cutch shall not be effected by any person, other than the following, namely:-(1)by the officers of the Forest and Revenue Departments of the State Government authorised in this behalf by the State Government either by a general or special order; or(2)by a person holding a permit granted by the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] [x x x] [Omitted by Act 1 of 1981 w.e.f. 23.2.1989.].
