Section 4(c) in The Punjab Land Preservation Act, 1900
(c)the cutting of trees or timber, or the collection or removal or subjection to any manufacturing-process, otherwise than as described in clause (b) of this sub-section of any forest-produce other than grass, save for bona fide domestic or agricultural purposes [of right-holder in such area] [Added by Punjab 4 of 1944, section 4(9).];
