Section 3 in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
3. Restriction on removal of Forest produce outside the State of Assam.
- No person shall remove or cause to be removed from the State for the purpose of trade or otherwise any forest produce to any other place outside the State, and no trading depot for any forest produce shall be set up or established in the State without a licence issued therefor by the Competent authority.
