Section 1 in Rules Framed Under Section 63(E) of the Tamil Nadu Forest Act, 1882 to Regulate Quarrying Minor Minerals and Mining of Major Minerals in Reserved Forests
1.
In lands which have been constituted as reserved forests under section 16 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882),-(i)no person shall quarry minor minerals such as slate, building stone, limestone and clay or removes turf or earth without obtaining a permit in accordance with the provisions of the said Act; and(ii)the Forest Department may allow other departments of Government and local bodies on obtaining the necessary permits to quarry and charge for the materials quarried.
