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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(iii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(iii)If so required by the Divisional Forest Officer, the Forest Contractor shall provide his servants and agents with a signed badge, warrant or other device approved by the Divisional Forest Officer where by they may be readily identified. Failure to wear or possess such a device in the contract area shall render a servant or agent to be treated as a trespasser.