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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(ii) in Management and Working of the Forests

(ii)Applications for forest produce should be received by the Divisional Forest Officers or other officer especially authorised, and not by the members of the office establishment, when the officer so authorised is not at headquarters, the application should be sent to him accompanied by the treasury challan, on receipt of which he can issue the necessary licence.