Section 37 in The Mizo District (Forest) Act, 1955
37. District Council and its officers not liable for loss or damage in respect of certain forest produce.
- The District Council shall not be responsible for any loss or damage which may occur in respect of any forest produce while at the revenue stations established under this Act or rules thereunder or while collected or detained elsewhere for the purpose of this Act, and no Forest Officer shall be responsible for any such loss or damage unless he shall have caused the same negligently, maliciously or fraudulently.
