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

State of Karnataka - Subsection

Section 50(1) in Karnataka Forest Act, 1963

(1)The control of all rivers and their banks as regards the floating of timber, as well as the control of all timber and other forest produce in transit by land or water, is vested in the State Government, and it may make rules to regulate the transit of all timber and other forest produce.