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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(c) in M.P. Protected Forest Rules, 1960

(c)No bark of trees shall be removed except that bark of Kahu (Terminalia arjuna) may be removed with the written permission of the Divisional Forest Officer in that behalf subject to the following conditions, namely :
(i)the eastern portion of the stem of trees above 36" in girth at breast height shall only be barked with a special cutter, bark shall not be peeled off chips of size 2" x 1" shall alone be cut without damaging the cambial layer on leaving an interspace of 2" in between peeled lines;
(ii)that bark shall be removed between January and June;
(iii)a tree once barked shall not be rebarked during the next three years;
(iv)the bark so removed shall be paid for at the concessional rale Rs. 5-per cart-load or at such other rates as the State Government may fix from time to time;