Section 3(2) in The Orissa Preservation of Private Forests Act, 1947
(2)No owner of any forest or, any person claiming under him, whether by virtue of a contract, licence or any other transaction entered into before or after the commencement of this Act, shall without the previous permission of the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government or any officer authorised by them in this behalf, cut trees or do any act likely to denude the forester diminish in its utility as a forest:Provided that nothing in this sub-section shall apply [* * *] [Omitted by Orissa Act 8 of 1960.] or to any act done for the usual or customary domestic purpose or for making agricultural implements.
