Section 3(5) in The Bihar Private Forest Act, 1947
(5)"Forest produce" includes-(a)the following whether found in, or brought from, a forest or not, that is to say; timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark lac, mahua flowers, mahua seeds, kuth and robalans, and(b)the following when found in, or brought from a forest, that is to say,-(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees,(ii)plants not being trees (including grass, creeps, reeds and moss), and all parts or produce of such plants,(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts or produce of animals, and(iv)peat, surface oil and rock;
