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] [Section 24] [Entire Act] State of Rajasthan - Subsection Section 24(2) in The Reserved Forest Rules, 1957 (2)No person shall kindle, or leave any fire burning on a public path which adjoins or passes through a Reserved Forest but dose not form part of such forest.
