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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(9) in The U.P. Private Forests Rules, 1950

(9)The felled produce must be stocked in regular stacks in the coupe by the right-holders and shall not be removed until it has been measured and entered in the right-holder's and Forest Officer's copies of the permit. Entries shall be made on each occasion when removal is made from the coupe.