Section 26(3) in The U.P. Private Forests Rules, 1950
(3)The period beginning from January 15 and ending on June 30, will be considered as fire season, unless modified by the Government from time to time to suit local conditions and during this season, the following acts shall be prohibited :(a)carrying a naked fire or burning wood, firebrand naked lighted torch, lighted bidi, chelum, cigar or cigarettes or any other burning matter along the boundary of or through a vested forest;(b)kindling a fire for the purpose of clearing any land adjoining a vested forest, unless a clear one week's notice is given to the Divisional Forest Officer, or to the nearest Range Officer, or any of his subordinate not below the rank of a Forester and a belt of land at least 20 feet broad and adjoining the vested forest is cleared of all inflammable material;(c)kindling any fire on any day or at any time when high wind is blowing.
