Section 75 — Forest-officers not to trade.
The Indian Forest Act, 1927
Except with the permission in writing of the 51 [State Government], no Forest-officer shall, as principal or agent, trade in timber or other forest-produce, or be or become interested in any lease or any forest or in any contractfor working any forest, whether in or outside 53 [the territories to which this Act extends].Open in Lexace · Ask the AI about this section