Section 4(1)(c) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

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State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(c)

(i)For forest produce owned by any other person outside the periphery of 80 kilometers of a reserved forest in respect of the species of tree exempted, from time to time by Government under Section 21 of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U. P, Act No. 45 of 1976) such person or his agent if so authorised by an order in writing by the Divisional Forest Officer or the Block Development Officer having jurisdiction over the area after verifying that the trees are of the exempted species :

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State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978