Section 27(2) in The U.P. Private Forests Rules, 1950
(2)Any person may cut in, and remove, from any vested forest, except in "plantation" or "regeneration" areas, or "fodder reserves", fodder grasses other than "baib" grass and grasses normally used for thatching purposes, on payment of fees prescribed for the purposes by the Conservator and subject to such conditions as he may from time to time prescribe ;Provided that the landlord of, or the right-holders having rights in that forest, will not be required to pay for such grasses, if cut and removed by him or by them for his or their bona fide domestic consumption and not for the purpose of trade.
