27. Prohibition of cutting down or destroying excise trees.
- No person shall without the permission of the Collector or such officer as may be empowered by the Government in this behalf, cut down or destroy any excise tree [xxx] [The words 'belonging to the Government' in section and 'Government' in marginal heading omitted by Act No.10 of 1989.] such permission may be given subject to such conditions and on payment of such fee as may be prescribed.
