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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Forest (Contract) Rules, 1927

(2)Except with the written permission of the Divisional Forest Officer, the forest contractor shall not cut, pollard nor in any way injure any tree except Schleichera trijuga (kusam), butea frondose (palas, cheola, dhak), Zizyphus xylophyra (ghont, chatbor), Zizyphus jujuba (ber, bor), and trees of other species which actually have lac on them; and such trees shall be trimmed only to such extent as may be absolutely necessary for the propagation, cultivation and collection of lac.