Section 1 in Rules to Regulate the Seigniorage to be Levied for the Removal of Timber and other Produce in Different Districts
1.
The rates of seigniorage at which permits for the removal of timbers of unreserved trees and other forest-produce will be issued, shall be as shown in the annexure.Explanation 1. - In the annexure the expression "rough stone" includes undressed burnt stone and every kind of stone that has not been chiselled.Explanation 2. - The rates for timber specified in the annexure apply only to rough or unsquared timber. In the case of squared timber, one and a half times the rates so specified shall be charged.Explanation 3. - The rates specified in the annexure as modified, by the foregoing explanations are the maxima which may be charged and the rates may be reduced by the Collector without the sanction of the State Government.
