47. Government and Forest Officers not liable tor damage to forest produce at depot.
- The State Government shall not be responsible for any loss or damage which may occur in respect of any timber or other forest produce while at a depot established under a rule made under Section 45, or while detained elsewhere, for the purposes of this Act; and no Forest Officer shall be responsible tor any such loss or damage unless she causes such loss or damage negligently, maliciously or fraudulently.
