Section 9 in Himachal Pradesh Private Forests Act, 1954
9. Certain persons not to sell or transfer timber.
- No person, not being a landlord a person acting under the authority of a landlord or, an officer acting under the provision of this act or rule made thereunder shall sell or otherwise transfer any timber obtained by him in the exercise of a right tor cut timber in any notified forest, and the timber cut by him in excess-of his requirement shall be liable to forfeiture by the State Government.
