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 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(5) in The U.P. Private Forests Rules, 1950

(5)The permit-holder shall not cut down any tree at a height of more than six inches from the ground or any bamboo culm less than one year old nor shall he conduct the felling in such a manner as to damage the bark of the tree at the stump.