Section 4(1) in The Orissa Forest Produce (Control of Trade) Rules, 1983

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State of Odisha - Subsection

Section 4(1) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(1)Any person may, under Clause (b) of Sub-section (2) of Section 5 transport individually the specified forest produce up to the quantity as mentioned in the Table at a time from the place of purchase of such produce to the place where such produce is required for his bona fide use or for consumption, namely :Table

	Specified Forest Produce	Quantity
	(1)	(2)
(i)	Dhaura Gum, Khair Gum, Babul Gum, Sal Resin, Salai Resin	One kilogram
(ii)	Mohua flowers	Five kilograms for transportation within the limits of aMunicipality or Notified Area and seventy-five kilograms fortransportation outside the limits of a Municipality or NotifiedArea
(iii)	Mohua Seeds	Five kilograms
(iv)	Myrabolans	Five kilograms
(v)	Sal Seeds	Five kilograms
(vi)	Tamarind	One quintal

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State of Odisha - Subsection

Section 4(1) in The Orissa Forest Produce (Control of Trade) Rules, 1983