[Repealed]The Schedule-[Repealed.]Notifications[Notification No. F-26-78-99-X-3, dated 27th November, 1999.] [Published in the M.P. Rajpatra (Asadharan) dated 27-11-1999 at page 1517.] - In supersession of the State Government Notification dated 31st January, 1994, under the powers delegated by Section 76(d) of Indian Forest Act, 1927, and under the provision of Rule 3 of Madhya Pradesh Transit (Forest Produce) Rules, 1961 made under Sections 41, 42 and 76 of tire said Act, the State Government hereby declares that transit pass shall be required for the transportation of Aonla fruit.
