Section 27(1)(b) in The Orissa Forest Act, 1972

[Cites 0, Cited by 1] [Section 27(1)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1)(b) in The Orissa Forest Act, 1972

(b)[ sets fire to a forest land in respect of which a notification under Section 4 has been issued, or kindles any fire or leaves any fire burning in such forest land in such manner as to endanger the forest land, or fells, girdles, lops any tree or strips off the bark or leaves from any tree in such land, or otherwise damages the same or causes damage to any forest produce in such land, or quarries stone, burns lime or charcoal or subjects to manufacturing process any forest produce in such land, or collects or removes any forest produce from such land, in contravention of any rule.] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 27(1)(b) in The Orissa Forest Act, 1972