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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1) in Himachal Pradesh Private Forests Act, 1954

(1)Where a licence under section 11 is issued for the sale of tree timber or fuel from a private forest, the licencee shall not be permitted to remove such trees, timber or fuel unless all prescribed fees payable to the State Government are first paid in full.