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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2)(h) in Assam Forest Regulation, 1891

(h)prescribe, or authorise any Forest Officer to prescribe, subject to the control of the State Government the fees, royalties or other payments for forest produce, and the manner in which such fees, royalties or other payments are to be levied, in transit, or partly in transit or otherwise.