Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(11)(b) in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998

(b)Agricultural artisans and labourers :
(i)4 cattle including one she buffalo.
(ii)Provided further that a calf under six months shall not be counted.
(iii)Provided further that animals in excess of those specified in clause (a) and (b) shall be charged as the State Government may from time to time sanction in this behalf.