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

State of Uttar Pradesh - Subsection

Section 26(iii) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(iii)in case of machinery or other plants already established within the description and limits prescribed under clause (ii) the owners shall have to obtain sanction in writing of a Forest Officer not lower in rank than a Divisional Forest Officer, who may, while granting permission, impose suitable conditions safeguarding Government interest.