Section 2(e) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(e)[ "Forest Produce" means such forest produce as defined under the Indian Forest Act, 1927 as are specified in the Schedule appended to this Act, and the State Government may, from time to time, by notification in the Official Gazette, add to or modify the Schedule in the public interest, and the provisions of sub-section (3) of section 19 in so far as they relate to laying before and modification. as they apply in relation to any rule made under that section shall apply in relation to such notification;] [Clause (e) was substituted by Maharashtra 45 of 1997, section 12.]
