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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in The U.P. Private Forests Rules, 1950

(1)Any person authorised to collect inflammable forest produce including grass and bamboos within the limits of a vested forest shall do so in staks in an open space in such a manner as to involve no danger to the said forest in the event of ignition of the stacks.