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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4) in Rajasthan Forest Act, 1953

(4)[ "forest produce" includes:-
(a)the following whether found in, or brought from a forest or not, that is to say - timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark lac, mahua flowers, mahua seeds and myna. myrabolams, and
(b)the following when found in, or brought from, a forest, that is to say:-
(i)trees and leaves, flowers and fruits and all other parts or produce not hereinbefore mentioned, of trees,
(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts of produce of such plants,
(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts of produce of animals, and
(iv)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all products of mines or quarries)];