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Union of India - Section

Section 18 in The Indian Forest Service (Probationers' Final Examination) Regulations, 2016

18. Non-timber forest produce. - (1) Introduction, types of non-timber forest products, resource assessment; cultivation practices detailed cultivation practices of commercially important species including medicinal plants etc. including economics and marketing strategies, credit, financing, training and extension on institutionalising cultivation; non-timber forest products concerned with animal products.

(2)Conservation and sustainable harvesting: Livelihood issues related to non-timber forest products, subsistence economy, role or scope in participatory forest management, red list of International Union for Conservation of Nature and schedule VI of Wildlife (Protection) Act, 1972; methods of in-situ and ex-situ conservation, concept of sustainable utilisation, sustainable harvest able limits and non-destructive harvesting, value addition, bio-prospecting and bio-discovery.
(3)Trade, marketing and industries: National and international trade, export import (EXIM) policy, certification, demand and supply, developing sound marketing and pricing strategies, cottage and small industries for rural development; supply of raw material to industries; patenting and traditional knowledge issues, conventions related to non-timber forest products.