Section 45(c) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(c)for the preservation, reproduction and disposal of trees and timber belonging to Government but grown on lands belonging to or in the occupation of private persons ;(cc)[ for registration, regulation and control of [saw mills, timber and fuel wood depots] [Clause (cc) inserted by Act X of Svt. 2010.] and prescribing fees for registration ; and]
