Section 88(1)(i) in The Bombay Forest Rules, 1942

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Bombay Presidency - Subsection

Section 88(1)(i) in The Bombay Forest Rules, 1942

(i)Within the limits of any reserved or protected forest (whether in charge of the Forests or Revenue Department) or of any land in respect of which a notification under section 4 declaring that it has been decided to constitute such land a reserved forest has been issued and within one mile of such limits, no person shall establish a sawpit for the cutting or converting of timber or manufacture charcoal without the previous sanction in writing of the Range Forest Officer; or

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Bombay Presidency - Subsection

Section 88(1)(i) in The Bombay Forest Rules, 1942