Section 9A(2) in Management and Working of the Forests
(2)In exercise of the powers conferred under Section 41 and 42 of the Indian Forest Act, 1927 (Act XVI of 1927), the Governor of Bihar is pleased to make the following Rules to regulate the transit of timber and other forest produce, in the district of Champaran.] [Substituted by C.S. No. 13 dated 9.7.1938.]Rules to regulate the transit of timber and other forest produce on Gandak river. (Revenue Department Notification Nos. 3294-VIF-7-38-R., and 3295-VIF-7- 38-R., both dated the 21.4.1938 and No. 3296-VIF-38-R., dated 16.4.1938.)
