Section 12 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
12. Power to make rules for undemarcated forests.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time make rules to regulate the following matters(a)the sale and removal of trees and forest produce from the undemarcated forests ;(b)the protection and management of the undemarcated forests ; and(c)the exercise of concessions in undemarcated forests.
