Section 3(5)(b) in The Bihar Private Forest Act, 1947

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(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, creeps, reeds and moss), and all parts or produce of such plants,

(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts or produce of animals, and

(iv)peat, surface oil and rock;

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