Section 14(1) in Himachal Pradesh Private Forests Act, 1954
(1)Save as provided in the foregoing sections, no tree, unless marked and no timber, unless hammer marked by the Forest Officer shall be cut or removed from the private forest and no tree or part thereof or timber from the private forest shall be launched into any river, stream or water, unless it bears property mark or marks and is covered by a permit granted in this behalf and fees therefor are first paid, provided always that no removal of a tree or part thereof or timber or fuel shall be done by land, unless covered by a challan issued by the Forest Officer subject to such restrictions as he may consider necessary to impose as regards its check while in transit and the time between which the movement of such tree, timber or fuel shall remain suspended.
