Section 7 in The Orissa Preservation of Private Forests Act, 1947
7. Power to make Rules.
(1)The [State] [Substituted by A. O. 1950 for 'Provincial'.] Government may make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power such rules may provide for-(a)the classes or kinds of trees which may be permitted to be cut and the girth of such trees;(b)the terms and conditions subject to which permissions may be granted;(c)the procedure to be followed before granting permissions.
