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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1)(e) in The Himachal Pradesh Land Preservation Rules, 1983

(e)The Beat Guard shall maintain a proper record on a Register of all such fellings done for domestic and agricultural use with or without permission as per Notification issued under Section 4 and shall affix his hammer mark on such felled stumps. The produce of such trees may be checked by him from time to time fill it is consumed for the purpose for which it has been converted. No export of any part of the produce of such trees will be allowed.