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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(1)Except with the permission, in writing, of the Forest Officer, the moving, converting, cutting, burning, concealing or marking of timber, the altering, or effecting of any marks on the same, and the possessing or carrying of marking hammers or other implements used for the marking of timber within the limits of any area so declared under Section 45, shall be prohibited.