Section 2(7)(b) in Karnataka Forest Act, 1963

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State of Karnataka - Subsection

Section 2(7)(b) in Karnataka Forest Act, 1963

(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 or produce of such plants;

(iii)wild animals and pea fowls and skins, tusks, horns, bones, silk cocoons, honey, and wax and all other parts or produce of wild animals, pea fowls and insects; and

(iv)peat, surface soil, rock, and minerals (including limestone), laterite, mineral oils, and all products of mines or quarries; and

(iva)[ "cocoa beans or pods, garcinia fruits, thornless bamboos, Halmaddi, Raldhupa and Kaidhupa";] [Omitted by Act 12 of 1998 w.e.f. 11.5.1998.]

(v)such other products of forests as the State Government may, by notification, declare to be forest produce;

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State of Karnataka - Subsection

Section 2(7)(b) in Karnataka Forest Act, 1963