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 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The U.P. Private Forests Rules, 1950

(2)No person shall camp within a vested forest at any place other than a place cleared or set apart by the Divisional Forest Officer for the purpose of camping. A list of places which may be used as camping grounds shall be affixed at the office of the Divisional Forest Officer and also at the headquarters of the ranges concerned.