Section 9(1) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(1)If State Government or any authorised officer finds that any Chir or Kail tree standing in a unit is not being tapped, the State Government or the authorised officer may by notice require the owner of such tree to commence tapping of the same or to cause its tapping commenced within such time as may be prescribed.
