Section 17 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
17. Government and Forest officer not responsible for damage to forest produce at depot.
- The Government shall not be responsible for any loss or damage which may occur in respect of any timber or other forest produce while at a depot established under a rule made under section 15, or while detained elsewhere for the purposes of this Act and no Forest Officer shall be responsible for any such loss or damage unless he causes such loss or damage negligently, maliciously or fraudulently.
