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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Bihar Forest Contract Rules

(4)Unless the Divisional Forest Officer otherwise directs by order in writing, all trees shall be felled as close to the ground as possible at any rate, not above 6" from the ground level, and so as not to injure the bark on the stools:Provided that in all cases where the steam bears Forest Department hammer mark near its base, such bark shall be left intact.