Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 12 in Rules for the Issue and Check of Permits for Timber and Other Forest Produce

12.

Issuing officers will be either Forest Officers including persons specially appointed for the purpose (e.g., gumastas), or village officers specially authorised. They will either receive a fixed monthly salary, or a commission on the monthly amounts collected or on the value of the permits purchased by them. District Forest Officers and Conservators are authorized to sanction the payment of commission up to a maximum of 61A and 12-1/2 per cent, respectively. Higher rates of commission require the sanction of the Chief Conservator of Forests.