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[Cites 0, Cited by 4] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(b) in Karnataka Forest Act, 1963

(b)prohibit the transport, into, within or outside, the State, of such timber or prohibit collection or moving of such timber or other produce without a pass from an officer duly authorised to issue the same, or otherwise than in accordance with the conditions of such pass, and in the case of timber without affixing a Government transit mark;