Section 3(4)(b) in Assam Forest Regulation, 1891

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State of Assam - Subsection

Section 3(4)(b) in Assam Forest Regulation, 1891

(b)the following when found in, or brought from, a forest that is to say-

(i)trees and leaves, and fruits and all other parts or produce, not hereinbefore mentioned, of trees,

(ii)plants not being trees, including grass creepers, reeds and moss, and all parts of produce of such plants,

(iii)wild animals and skins (tusk and horns, other than rhinoceros horns), bones, silk, cocoons, honey and wax and all other parts or produce of animals, and

(iv)peat, surface-oil, rock and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);

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State of Assam - Subsection

Section 3(4)(b) in Assam Forest Regulation, 1891