(1)(a)No owner of any forest shall, without the previous sanction of the District Collector sell, mortgage, lease or otherwise alienate the whole or any portion of the forest or the forest produce.[Provided that any Power of Attorney or Authority Letter or Bond or similar deed executed or a contract, licence or any other transaction entered into before or after the 1st day of January, 1970 by a land owner in favour of or with a person to act on his behalf or to do any job under this Chapter or rules made thereunder shall be null and void.] [Proviso added by G.O.Ms.No. 210 dated 20-7-1988]Explanation. - Nothing in this sub section shall be construed as preventing the owner from selling or otherwise dealing with the right to gather and remove forest produce, other than trees timber, in the usual or customary manner.(b)Any alienation, made in contravention of clause (a) shall be null and void.
