Section 94(1)(b) in The Bombay Forest Rules, 1942

[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

Bombay Presidency - Subsection

Section 94(1)(b) in The Bombay Forest Rules, 1942

(b)Without obtaining permission from the Divisional Forest Officer, the grant of which shall be subject to such conditions as the State Government may from time to time prescribe, -

(i)cut or uproot reserved trees or remove timber obtained from reserved or unreserved trees, of the species mentioned in column 2 of the Schedule F hereto annexed in or from the districts or parts of districts mentioned against them in column 3 of the said Schedule, or

(ii)cut or mark limber obtained from reserved or unreserved sandalwood trees or convert the same into powder or oil or in any other manner.

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 94(1)(b) in The Bombay Forest Rules, 1942