Section 113 in Management and Working of the Forests
113. Agreement with Forest Department exempt from stamp duty
, (Extract from Government of India, F. Department (Central Revenues) Notification No. 6 (Stamps) dated the 12th September, 1931). - The following Agreements made with the Forest Department are exempt from stamp duty payable under Stamp Act-(1)Agreement or security bond required to be executed under the Rules to regulate the training and appointments in the Subordinate Forest Service by a student and his surety previous to his entry into a Forest School or College in India.(2)Instrument in the nature of a conveyance by the Government of standing trees or any other forest produce in a Government forest; and also the following Instruments:-(i)Contract for the collection of minor produce, bark etc.(ii)Contract for felling and removing trees.(iii)Contract for the collection, removal and disposal of stock in coupes subject to obligation to coppice and clear the area.(iv)Contract for purchase of timber or firewood to be felled or cut departmentally.(v)Contract of the usufruct of trees and topes.(vi)Contract for the felling or cutting and purchase of timber or firewood.(vii)Kancha or grazing lease.(viii)Agreement for felling and conversion of timber.(ix)Agreement for right to collect seigniorage on minor produce brought for sale by hill Tribes.(x)Agreement for cultivation under the Taungya system in reserved or protected forests.(xi)Agreement for hunting, shooting or fishing in reserved or protected forests.
