Section 15(a) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
(a)"forest produce" means " timber" and "trees" as defined In clauses (6) and (7) of section 2 of the Indian Forest Act, 1927 (16 of 1927) and shall include resin, catechu or any other forest produce, which the State Government may by notification, specify in this behalf; and
