Section 9 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
9. Tapping of trees which are not being tapped.
(1)If State Government or any authorised officer finds that any Chir or Kail tree standing in a unit is not being tapped, the State Government or the authorised officer may by notice require the owner of such tree to commence tapping of the same or to cause its tapping commenced within such time as may be prescribed.(2)If after the service of the notice under sub-section (1), the owner of the tree fails to comply with such notice, the State Government or the authorised officer may, in the manner prescribed, cause the tree to be tapped for extraction of resin.(3)All resin extracted from a tree under sub-section (2), shall be sold in accordance with the provisions of the Chapter and the rules made thereunder and the price thereof shall, after deducting the expenses of tapping, be paid to the owner of such trees.Explanation. - For the purposes of this section, the term 'owner' in relation to a Chir or Kail tree, includes the person in possession, management or control of such tree.
