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Statement of Objects and Reasons - Maharashtra Act No. XXVII of 1968. - The term 'forest produce' as defined in section 2(4) of the Indian Forest Act, 1927 included 'wood-oil and rosha grass". It has been found that rosha grass in Government forests was being removed stealthily and mixed with rosha grass obtained from malki areas, and then rosha oil was derived therefrom by distillation. As rosha oil was not a forest produce, it was removed without the production of a transit pass. With a view to effecting control over rosha oil under the said Act, it was necessary to amend section 2(4) (a) of the said Act, to include rosha oil in the definition of forest produce.
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