(12)[(a) The powers conferred by this rule on the Range Forest Officer of granting or refusing sanction for manufacture of charcoal shall be exercises by him under the general control of the State Government.(b)Where the State Government is satisfied that for conservation of trees and forest or for carrying out any other purpose of the Act, it is necessary to issue directions to the Range Forest Officer, sanction holders and other persons concerned for their guidance in matters of policy to be followed in public interest in regard to the issue or refusal of sanctions under this rule, generally or in any specified category of cases, the State Government may, from time to time, by notification in the Official Gazette issue the necessary directions. Such directions shall be binding on, and shall be complied with, by the licensing authorities, licensees and other persons concerned].J. Exclusion of local areas from applicability of rules.
