Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 29] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(f) in Kerala Forest Act, 1961

(f)"Forest Produce" includes the following when found in or brought from, a forest, that is to say.-
(i)trees and leaves, flowers and fruits and all other parts or produce of trees, and charcoal,
(ii)plants not being trees (including grass, creepers, reeds and moss) and all other parts or produce of such plants,
(ii)wild animals and skins, tusks, horns, bones, silk cocoons, honey and wax and all other parts or produce of animals,
(iv)peat, surface soil, rock and minerals (including limestone and laterite), mineral oils and all produce of mines and minerals ;