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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(a) in M.P. Protected Forest Rules, 1960

(a)
(i)No tree shall be girdled, pollarded or lopped off its branches.
(ii)No tree shall be wounded for the collection of gum and resin.
(iii)No tree shall be uprooted, burnt or injured in any other manner.
(iv)No tree other than that specifically marked for felling or permitted to be removed by a general order of the Divisional Forest Officer shall be cut.
(v)No tree under 9" girth at breast height shall be cut.
(vi)All trees permitted to be cut shall be cut as close to the ground as possible.