(7)"forest produce" includes,-(a)the following whether found in or brought from a forest or not, that is to say,-timber, charcoal, caoutchouc, catechu, [sandalwood] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981], lootikai (Capparis Mooni), wood oil, sandalwood oil, resin, [rubber latex, [x x x] [Inserted by Act 10 of 1989 w.e.f. 16.3.1989.]] natural varnish, bark, lac, mahua or ippe (Bassia latifolia) flowers and seeds, seed of Prosopis juliflora, kuth, and temburni or tupra (Diospyros Melanoxylon) leaves, rosha (Cymbopogon Martini) grass and oil and myrabolams (Terminalia Chebula, Terminalia Belerica and [Phyllanthus Emblica, ramapatre and shigakai)] [Substituted by Act 23 of 1974 w.e.f. 16.9.1974 by notification. Text of the notification is at the end of the Act.]; and(b)the following when found in, or brought from, a forest, that is to say:-(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees;(ii)plants not being trees, (including grass, creepers, reeds and moss), and all parts or produce of such plants;(iii)wild animals and pea fowls and skins, tusks, horns, bones, silk cocoons, honey, and wax and all other parts or produce of wild animals, pea fowls and insects; and(iv)peat, surface soil, rock, and minerals (including limestone), laterite, mineral oils, and all products of mines or quarries; and(iva)[ "cocoa beans or pods, garcinia fruits, thornless bamboos, Halmaddi, Raldhupa and Kaidhupa";] [Omitted by Act 12 of 1998 w.e.f. 11.5.1998.](v)such other products of forests as the State Government may, by notification, declare to be forest produce;
