Section 44 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
44. Forest officers not to trade.
- Except with the permission in writing of the Minister-in-charge of the Forest Department, [xxxxxxx] [Words 'High Highness' Government, Jammu and Kashmir' omitted by Act X of Svt. 2010.] no Forest Officer shall, as principal or agent, trade in timber or other forest produce or be or become interested in any lease of any forest or in any contract for working any forest whether in the State or in foreign territory.
