Section 5 in Rules to Regulate the Seigniorage to be Levied for the Removal of Timber and other Produce in Different Districts
5.
Trees and other forest, produce not shown in the foregoing list when removed from reserved land or except in the case of free removals under rule 7 of the General Rules under section 26 of the Tamil Nadu Forest Act, 1882, from unreserved land, are chargeable at such rates as may be decided, from time to lime, by the Collector.
