Section 2(8) in The West Bengal Private Forests Act, 1948.
(8)"forest-produce" includes -(a)the following whether found in, or brought from, a forest or not, that is to say :-(i)timber, charcoal, caoutchouc, catechu, woodoil, resin, natural varnish, bark, lac, mahua flowers, mahua seeds, kuth and myrabolams, and(ii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts or produce of animals, and(b)the following when found in, or brought from, a forest that is to say :-(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees,(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts or produce of such plants, and(iii)peat, surface soil, rock and minerals (including lime-stone, laterite, mineral oils, and all products of mines or quarries);
