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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Bihar - Subsection

Section 6A(b) in Management and Working of the Forests

(b)The Divisional Forest Officer will carry out a special annual inspection of one-fifth of the total area of forest in each felling series and will send a written report to the District Officer, with a copy to the Conservator of Forests, stating the extent to which in his opinion theft of forest produce has gone on. He should state also the number of cases of theft by-
(i)right-holders, and
(ii)non-right holders, in the felling series concerned reported during the year preceding his inspection. If the Divisional Forest Officer is of opinion that theft has been going on in a considerable scale, he should support his opinion by reference to the observations made by him on the spot. If the Divisional Forest Officer is of opinion that rights should be suspended, he should give full reasons for that opinion.