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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(1) in The Bihar Forest Produce (Regulation of Trade) Act, 1984

(1)When any such money is payable for or in respect of any specified forest produce the amount thereof shall be deemed to be a first charge on such specified forest produce and such specified forest produce may be taken possession of by a Forest Officer until such amount has been paid.