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State of Odisha - Section

Section 4 in The Orissa Forest Produce (Control of Trade) Rules, 1983

4. Transport of Specified Forest Produce for bona fide rise or for Consumption.

(1)Any person may, under Clause (b) of Sub-section (2) of Section 5 transport individually the specified forest produce up to the quantity as mentioned in the Table at a time from the place of purchase of such produce to the place where such produce is required for his bona fide use or for consumption, namely :Table
  Specified Forest Produce Quantity
  (1) (2)
(i) Dhaura Gum, Khair Gum, Babul Gum, Sal Resin, Salai Resin One kilogram
(ii) Mohua flowers Five kilograms for transportation within the limits of aMunicipality or Notified Area and seventy-five kilograms fortransportation outside the limits of a Municipality or NotifiedArea
(iii) Mohua Seeds Five kilograms
(iv) Myrabolans Five kilograms
(v) Sal Seeds Five kilograms
(vi) Tamarind One quintal
(2)Any person having any right in any forest in respect of any specified forest produce may, under Clause (d) of Sub-section (2) of Section 5, transport such produce for his domestic use or consumption up to the quantity specified under Sub-rule (1).