(1)This Regulation may be called the Assam Forest Regulation, 1891.(2)It extends to the whole of the territories administrated by the Government of Assam :Provided that the State Government may, by notification in the official Gazette, exempt any place from the operation of the whole or any part thereof, and withdraw such exemption ; and(3)It shall come into force on such dates, as the State Government by notification in the official Gazette, directs.(4)A notification under the proviso to sub-section (2), exempting a place from the operation of the whole or any part of the Regulation, shall not affect anything done, or any offence committed, or any fine or penalty imposed, in such place before such exemption.
