- Except with the permission in writing of the[State Government] [Substituted by A.O.1950, for "Provincial Government".], no Forest Officer shall, as principal or agent, tradein timber or other forest-produce, or be or become interested in any lease of any forest or in any contract for working any forest, whether in or outside [the territories to which this Act extends.] [[ Substituted byAdaptation of Laws (No.3) Order, 1956, for "Part A States and Part CStates".]]
