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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Bombay Presidency - Subsection

Section 87(2) in The Bombay Forest Rules, 1942

(2)The cost reasonably incurred by a forest officer or by the Collector under this rule shall be payable to the State Government by the person whose act of negligence has necessitated the same.[I. Conversion of Timber within certain distance of Forests.] [Heading and Rule 88 containing sub-rule (1) to (10) substituted by G.N. dated 12.9.1960.]