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State of Kerala - Section

Section 28 in Kerala Forest Act, 1961

28. Suspension of rights in Reserved Forests.

- Whenever fire is caused wilfully or by negligence in a Reserved Forest, the Government may, notwithstanding that any penalty has been inflicted under section 27, direct that in such forest or any portion thereof the exercise of all rights of pasture or to forest produce shall be suspended for such period as they think fit.