93. Purchase or transport of cutch without permit prohibited.
- No person shall sell or otherwise dispose of any stock of cutch or transport the same to any place except under a permit granted by the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] or purchase any stock of cutch from any person other than the person permitted by the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] to dispose of his stock:Provided that such permission shall not be necessary for purchase and transport of cutch up to seven pounds for bona fide domestic use.
