(4)"forest-produce" includes-(a)the following whether found in, or brought from, a forest or not, that is to say :-timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark, lac, [shellac, gum] [Inserted by Section 2 (i) of M.P. Act No. 9 of 1965.], mahua flowers, mahua seeds [tendu leaves] [Inserted by M.P. Act No. 1 of 1990.], kuth and myrobalans, and(b)the following when found in, or brought from a forest, that is to say :-(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees,(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts or produce of such plants,(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts of produce of animals, and(iv)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);(v)[ standing agricultural crops.] [Inserted by Section 2 (ii) of M.P. Act No. 9 of 1965.](4-A) "owner" includes a Court of Wards in respect of property under the superintendence or charge of such Court;
