94. Royalty to be paid before cutting or removal of reserved trees and permission required for cutting, etc., of sandalwood and certain other timber.
(1)No person shall -(a)cut or remove reserved trees without paying the royalty prescribed by the State Government or value thereof and without obtaining a receipt for such payment passed by a Forest Officer empowered by the Conservator of Forests in this behalf, or(b)Without obtaining permission from the Divisional Forest Officer, the grant of which shall be subject to such conditions as the State Government may from time to time prescribe, -(i)cut or uproot reserved trees or remove timber obtained from reserved or unreserved trees, of the species mentioned in column 2 of the Schedule F hereto annexed in or from the districts or parts of districts mentioned against them in column 3 of the said Schedule, or(ii)cut or mark limber obtained from reserved or unreserved sandalwood trees or convert the same into powder or oil or in any other manner.(2)Nothing contained in sub-rule (1) shall be deemed in any way to. modify or cancel any order regarding reservation of trees made under the provisions of the Bombay Land Revenue Code, 1879, or of the Land Revenue Rules, 1921.
