(1)No person shall possess, store or sell or attempt to store or sell sandal-wood or disintegrate or attempt to disintegrate sandal-wood in mills or by other contrivance, manufacture or distil or attempt to manufacture, or distil oil from sandal-wood, or redistil, refine or sell oil extracted from sandal-woods except under a licence obtained from a Forest Officer empowered in this behalf on payment of such fees and subject to such restrictions and conditions as may be prescribed:Provided that no such licence shall be necessary for possession of sandal-wood up to two kilogram for bona fide domestic use.
