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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in M.P. Protected Forest Rules, 1960

(5)The carrying of burning wood, fire-brands, or torches along the boundary of any protected forests shall be prohibited between the 1st November, and 30th June or such earlier or later date as may be notified by the Divisional Forest Officer under Section 26 (c) with the previous approval of the Conservator of Forests. Smoking shall also be prohibited during the aforesaid period within protected forests, save at authorised camping grounds.