Section 58 in The West Bengal Private Forests Act, 1948.
58. Application of rules made under sections 41 and 42 of the Indian Forest Act, 1927, to transit of forest produce from private forests.
- All rules made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to regulate the transit of timber and other forest-produce under sections 41 and 42 of the Indian Forest Act, 1927, for the time being in force, shall apply so far as may be to the transit of all timber and other forest-produce from any private forest to which any of the provisions of this Act apply.
