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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2)(e) in Telangana Forest Act, 1967

(e)provide for-
(i)the establishment and regulation of depots and stations to which such timber or other forest produce shall be taken by those in-charge of it for examination, or for the payment of such money or in order that such marks may be affixed to it, the conditions under which such timber or other forest produce shall be brought to, stored at and removed from such depots or stations;
(ii)the setting up of a check-post or the erection of a barrier or both at such places as the Government may specify with a view to prevent or check the carrying of smuggled forest produce; and
(iii)the management and control of such depots, stations, check-posts or barriers and for regulating the appointment and duties of persons employed thereat;