Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 15 in The Reserved Forest Rules, 1957 15. Presumption of caution. - The axe or saw cuts will be inspected by the Range Officer concerned. If the slope of the cut is in the direction in which the tree is to be felled it shall be presumed that was no care-less felling.
