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State of Odisha - Section

Section 16 in The Orissa Forest Contract Rules, 1966

16. Forest Produce to be removed by Prescribed Routes and to be checked at Depots.

- A forest contractor shall not remove any forest produce except by route specified by Rules under the Forest Act, or by his form contract and shall take all forest produce removed by him to such depot or places as may be similarly prescribed, for check and examination.