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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(v) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

(v)It shall be the duty of the saw mill owner to inform the nearest officer of the Forest or Police Department about any timber brought by any customer without any legal permit.
(vi)No owner of saw mill:–