Section 28 in The U.P. Private Forests Rules, 1950
28. Shooting, etc., in vested forest.
- Subject to the provision in clause (f) of sub-section (2) of Section 75, the rules and orders issued by State Government under the provisions of the Indian Forest Act (XVI of 1927), to regulate hunting and shooting in the reserved forests and under the provisions of the Elephants Preservation Act, 1879, shall apply mutatis mutandis to the vested forests.
