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State of Madhya Pradesh - Section

Section 40 in The Indian Forest Act, 1927

40. Limit not to apply to purchase-money or royalty.

- Nothing in this chapter shall be deemed to limit the amount, if any, chargeable as purchase-money or royalty on any timber or other forest-produce, although the same is levied on such timber or produce while in transit, in the same manner as duty is levied.