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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2) in The Bombay Forest Rules, 1942

(2)The Forest Officer in charge of the Range in which the timber has been found shall, pending completion of the proceedings under sections 46 to 48, take possession of the timber and unless in his opinion the probable proceeds of the sale of timber are not likely to exceed the cost incurred on collecting it together with the probable cost of conveying it to a depot appointed for the reception of drift timber, he shall convey the timber to such depot.