Section 3(7) in The United Provinces Private Forests Act, 1948
(7)"Forest produce" includes the following whether found in, or brought from, a forest or not, that is to say-(a)timber, fuel, charcoal, caoutchouc, catechu, wood-oil, resin, glim, natural varnish, lac, mahua flowers, mahua seeds, mango, jamun, chiraunji, kuth and myrobalans; and(b)(i)trees and leaves, flowers and fruits, bark and all other parts or produce not hereinbefore mentioned, of trees;(ii)plants not being trees (including grass, creepers, reed and moss) and all parts or produce of such plants;(iii)wild animals and skins, tusks, horns, bones, silk cocoons, honey and wax, and all other parts of produce of animals; and(iv)peat, surface soil and rock.
