Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 20 in The Reserved Forest Rules, 1957

20. Marking etc.

(a)No timber including trees or parts thereof shall be conveyed beyond the limits of the area without being stamped at both ends, with such mark as the Divisional Forest Officer may specify.
(b)No forest Produce shall be conveyed beyond the limits of the area without pass signed by the Forest Moharrir (Nakedar) in such form as the Divisional Forest Officer may prescribe.
(c)No such forest produce shall be carried except by such routes and via such chowki or chowkies as may be prescribed by the Divisional Forest Officer and Wood Officer and no wood other than fuel shall be removed beyond the said chowki or chowkies without being stamped with such Government mark as the Divisional Forest Officer may prescribe for use at each chowki. The forest produce may be counted and measured by the forest official in charge of the chowki and by any Forest Officer at many time during transit.