Section 31 in The West Bengal Private Forests Act, 1948.
31. Nothing in sub-section (1) of section 29 to prohibit acts done in certain cases.
- No act shall be an offence for the purposes of sub-section (1) of section 29 if it is done -(a)in the exercise of any right in or over such forest, or(b)in respect of a vested forest, with the permission in writing of a Forest-officer, or(c)in respect of a controlled forest, with the permission in writing of the owner thereof or of his authorised agent, or(d)in accordance with rules made under this Act.
