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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

(3)If the Bhumiswami so requires the quantity of fuel wood specified by the Collector and such part of timber, including poles which may be adequate to meet his bona fide personal requirements, shall handed over to him on the spot and his acknowledgment obtained and enclosed with the list, subject to the conditions that the quantity of such timber, including poles, shall not exceed one cubic meter and that no transit shall be issued in respect of such timber. A copy of this acknowledgment shall also be given to him and the rest of the produce, shall be transported by the Range Officer to the nearest sale depot and the Divisional Forest Officer shall be informed in writing accordingly. The list prepared under sub-rule (2) shall also be forwarded to the Divisional Forest Officer.