Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 30 in The Orissa Forest Contract Rules, 1966 30. Where a forest contract is for the extraction of fruits or seeds the forest contractor shall not in any way injure a tree in collecting the fruit.Special Rules for Kendu Leaves
