Section 4(2) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(2)Any person having the right or nistar in any forest in respect of any specified forest produce may, under clause (d) of sub-section (2) of Section 5, transport such produce for his domestic use or consumption in quantity specified in sub-rule (1).
