77. Government and its Officers not liable for loss or damage in respect of certain forest produce.
- The Government shall not be responsible for any loss or damage which may occur in respect of any forest produce while at a revenue station established under a rule made under Section 40, or while detained elsewhere for the purposes of this Act or in respect of any timber collected under Section 43, and no Forest Officer shall be responsible for any such loss or damage unless he shall have caused the same negligently, maliciously, or fraudulently.
