Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(b) in Bihar Forest Contract Rules

(b)Excepting the bamboo shoots to be retained under the above Rules, the lessee shall fell all other bamboos in the clumps including damaged, dying and dead bamboos and shall clean the surround of each clumps to a distance of at least three feet (1 metre) as a precaution against fire. If upon completion of work in any given section, it is found that the lessee has left behind any material in the clumps that should have been cut and cleared, or has not touched any clump at all, the same will be cut and cleared departmentally. The yield thereof would be appropriated by Government and the lessee in addition shall pay all the costs and penalty as assessed by the Divisional Forest Officer.