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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(k) in Karnataka Forest Act, 1963

(k)prohibit absolutely or subject to conditions, [within the whole of the State of Karnataka or specified local limits] [Substituted by Act 23 of 1974 w.e.f. 16.9.1974.], the establishment of saw pits, saw mills, or any other sawing contrivance, and the converting, cutting, processing, distilling, storing, burning, concealing, marking or supermarking of timber or other forest produce, the altering or effacing of any marks on the same, or the possession or carrying of marking hammers or other implements used for marking timber;
(ka)[ regulate (including requiring the owner or proprietor to obtain a licence [or to get it renewed] [Inserted by Act 23 of 1974 w.e.f. 16.9.1974.]) the existing saw pits, [starting new saw pits] [Inserted by Act 12 of 1998 w.e.f. 11.5.1998.] saw mills or any other sawing contrivance;]
(kb)[ provide for levy of fee for grant or renewal of licence for saw mills, saw pits and other sawing contrivances;] [Inserted by Act 12 of 1998 w.e.f. 11.5.1998.]