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 Rajasthan - Section Section 10 in The Reserved Forest Rules, 1957 10. Carriage of forest produce. - No person whose right, is admitted under Section 12 of the Rajasthan Forest Act, 1953, shall carry any forest produce except in accordance with a permit in Form 1V issued by the Range Officer.
