Section 41 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
41. Declaration of areas [Section 45].
- The areas for the purpose of Section 45 of the Indian Forest Act, 1927 shall be as follows :(1)The whole of Jaunsar-Bawar Pargana.(2)The Yamuna and its tributaries in Indian territory within the limits of the Meerut Civil Division including an area within a direct distance of 8 kilometres from either bank of the main stream of the Yamuna taking that stream at its cold season level.(3)The Ganga and its tributaries in Indian territory above Garhmuketshwar in the Meerut District, including an area within a direct distance of 8 kilometres from either bank of the main stream of the Ganga River, taking that stream at its cold season level.(4)The Ramganga and its tributaries in Indian territory above the road from Nagina to Afzalgarh, including an area within a direct distance of 8 kilometres from either bank of the main stream of the Ramganga River, taking that stream at its cold season level.(5)The Sarda (Kali) and its tributaries in Indian territory above the Railway bridge at Bahramghat including an area within a direct distance of 8 kilometres from either bank of the main stream of the Sarda (Kali) River, taking the stream at its cold season level.(6)The Gandak and its tributaries in Indian territories within the limits of the Gorakhpur District including an area within a direct distance of 5 kilometres from either bank of the main stream of the Gandak River, taking this stream at its cold season level.
