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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(1)The Forest contractor shall not remove any forest produce from the contract area in contravention of Andhra Pradesh Forest Act,1967 or the rules made thereunder. (ii) The Contractor shall assist the Forest Officers in preventing commission and detection of offences, and in putting out forest fires near his lease area.