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State of Tamilnadu - Section

Section 10 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District

10.

The Collector shall, by notification in the District Gazette, from time to time, (a) fix the fees on payment of which permits may be issued for the removal of each kind of forest-produce and for the grazing of cattle, and (b) specify the areas within which such fees shall be in force.