Section 5 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
5. Power to regulate concessions in demarcated forests.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time make rules to regulate the exercise of concessions in demarcated forests and may prescribe the limits up to which closures to concessions may be permitted and the procedure to be adopted when closures are to be effected.
