Section 3 in The Maharashtra Land Revenue (Disposal of Government Trees, Produce of Trees, Grazing and other Natural Products) Rules, 1969
3. Disposal of trees, etc., belonging to Government.
(1)Where any trees belonging to the State Government are sold under Section 26, the sale shall be by public auction or otherwise as the Collector may, in consultation with the Conservator of Forest, direct.(2)Brush-wood, jungle or other natural product such as lac, honey, gum, resin, catacha and the like, growing on land belonging to the State Government may be sold under Section 26 by the Collector by public auction either for a period of one year or for any term not exceeding five years.
