Section 23 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
23. Government and its officers not responsible for damage to such timber.
- The Government shall not be responsible for any loss or damage which, may occur in respect of any timber collected under section 19, and no Forest Officer shall be responsible for any such loss or damage unless he causes such loss or damage negligently, maliciously or fraudulently.
