Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4) in The Reserved Forest Rules, 1957

(4)Except for the purpose of making ash-manure no fire shall be kindled elsewhere than a place used as a human dwelling within a distance of 200 years of the boundary of a Reserved Forest, without the previous written permission of the Forest Officer not lower in rank than a Range Officer.