Section 21(a) in Rules Under the Land and Revenue Regulation
(a)No royalty shall be payable on any forest produce except timber* [sold, bartered, mortgaged, given or otherwise transferred or removed for transfer], The Timber [sold, bartered, mortgaged, given or otherwise transferred or removed for transfer] [Substituted vide Notification No. RSS. 351/64/92, dated 18th May 1967.] shall be liable to the full royalty under the rule relating to Unclassed State Forests.
