(15)"reserved trees" means teak or sagavani (Tectona grandis), black wood or bite (Dalbergia latifolia), kino or honne (Pterocarpus marsupium), myrobolam or gall nut or alale (Terminalia chebula), white cedar or devagarge (Dysoxylum malabaricum), jalari (Shorea laccifera), benteak or nandi (Lagerstroemia lanceolata), satin wood or huragalu (Chloroxylon swietenia), soapnut or antawala (Sapindus emarginatus), karachi kamara (Hardwickia binata), oil tree or yenne mara (Hardwickia pinnata), hebhalasu (Artocarpus hirsuta), ebony or karimara or bale (Diospyrose benum), iron wood or jambee (Xylia xylocarpa), poonspar or sura honne (Calophyllum elatum), chittagong wood (Chickrassia tabularis), kiralbogi (Hopea parviflora), kachu or kaggali (Acacia catechu), bore (Zizyphus jujuba), sagade (Schleichera trijuga), yethega (Vanteak) (Adina cordifolia), tamarindus (indica), karimatti (Terminalia tomentosa), mavu (Mangifera indica), kasarka (Strychnos nuxvomica), halasu (Artocarpus integrifolia), bili matti (Terminalia arjuna), dhup (Ailanthus malabarica), and such other trees as the State Government may by notification, declare to be reserved trees for purposes of this Act;
