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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(b) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

(b)No forest produce extracted under any such contract shall be removed from the forest except on payment of such royalties as may for the time being in force forest for such produce and except in compliance with the rules in Chapters III and IV.