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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(i) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(i)within sixteen kilometres of such limits, no person shall establish a saw-pit for the cutting, converting or fashioning of timber or manufacture of charcoal, without the previous sanction in writing of a Forest Officer not lower in rank than a Range Forest Officer; and.