Section 65 in Himachal Pradesh Private Forests Act, 1954
65. Presumption that forest produce belongs to Controlled Forests.
- Whenever in connection with any forest offence a question arises as to whether any trees, timber or other forest produce seized within the limits of a Controlled Forest, belongs to such forest, such trees, timber or other forest produce shall be presumed to belong to such forest until the contrary is proved.Cattle Trespass
