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

State of Uttar Pradesh - Subsection

Section 30(8) in The U.P. Private Forests Rules, 1950

(8)During November and December every year, a Forest Officer, not below the rank of a Forester, shall be on duty in each felling coupe from which right-holder's timber and fuel will be removed, and it shall be his duty to see that all trees felled by the right-holders are fully utilised. In the case of wasteful conversion on the part of the right-holders, the estimated quantities of timber and fuel so wasted shall be debited to the right-holder's account and shall be deducted from his next quota of timber and fuel.