Section 9A in Management and Working of the Forests
9A. [ [Added vide C.S. No. 85. dated 10.1.1940.]
(1)in exercise of the powers conferred by Section 45 of the Indian Forest Act, 1927 (Act XVI of 1927). The Governor of Bihar is pleased to declare that with effect from the date of this notification the collection and disposal of all drifts and stranded timber within the portion of the river Gandak and its tributaries including an area within a direct distance of three miles from the main stream within the district of Champaran shall£e regulated under the provisions of Chapter VIII of the said Act and the Rules made thereunder. He is further pleased to declare that all timber of the following dimensions and species found a drift, beached, stranded, or sunk shall be exempted from the operation of this notification:-All timbers other than-Sal, Sissoo, Deodar, Tun, Assina-Haldu, Chir, Sandan and all coniferous timber measuring less than 2 feet in girth and six feet in length.(2)In exercise of the powers conferred under Section 41 and 42 of the Indian Forest Act, 1927 (Act XVI of 1927), the Governor of Bihar is pleased to make the following Rules to regulate the transit of timber and other forest produce, in the district of Champaran.] [Substituted by C.S. No. 13 dated 9.7.1938.]Rules to regulate the transit of timber and other forest produce on Gandak river. (Revenue Department Notification Nos. 3294-VIF-7-38-R., and 3295-VIF-7- 38-R., both dated the 21.4.1938 and No. 3296-VIF-38-R., dated 16.4.1938.)
