Section 3 in The Jammu and Kashmir Extraction of Resin Act, 1988
3. Ban on extraction by private person.
- Notwithstanding anything to the contrary contained in any law, rule, order, instrument, agreement or contract or in any judgement, decree or order of any Court or Authority, no person, other than the Government shall as from the commencement of this Act,-(a)extract resin by tapping or otherwise from chir/chil or kail trees in the State whether such trees belong to the State or not;(b)transport resin from one place to other in the State except under and in accordance with the permit granted under this Act;(c)acquire, possess, store, dispose of or otherwise deal with any resin extracted and manufactured in the State.
