Section 9(3) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(3)All resin extracted from a tree under sub-section (2), shall be sold in accordance with the provisions of the Chapter and the rules made thereunder and the price thereof shall, after deducting the expenses of tapping, be paid to the owner of such trees.Explanation. - For the purposes of this section, the term 'owner' in relation to a Chir or Kail tree, includes the person in possession, management or control of such tree.
