Section 5 in Tamil Nadu Preservation of Private Forests Rules, 1946
5. If the trees in any coupe Or block in a forest are cut by the clear felling method, no person shall allow grazing of cattle in any such coupe or block for a period of [five years including the year of felling] [Substituted by G.O. Ms. No. 1959, Revenue, dated 13th October 1954.].
II(G. O. Ms. No. 3275, Revenue, dated the 11th December 1951 as amended by G. O. Ms. No. 1673, Revenue, dated the 25th April 1956). - In exercise of the powers conferred by section 6 read with section 3(3) of the Tamil Nadu Preservation of Private Forests Act, 1949 (Tamil Nadu Act XVII of 1949), the Governor of Tamil Nadu hereby permits:-(a)the hill tribes (Irulas and Mudugas) residing in the Attapadi valley in the Walluvanad taluk of the Malabar district to carry the customary fugitive cultivation by burning without the previous permission of the District Collector under section 3(2) of the said Act; and(b)the owners of forests in the said valley to lease the whole or portion of any forest to any member of the said hill tribes for the purposes of the said cultivation without the previous permission of the District Collector under section 3(l)(a) of the said Act.Regulation - The District Collector may either generally or in special cases by order publish in the District Gazette fix the quality and quantity of timber and of fuel that can be removed by each family in a village, from any forest under the proviso to section 3(2) of the Act and the time during which such removal can be done.(G. O. Ms. 3120, Revenue, dated the 22nd November 1952)Subject. - Madras Preservation of Private Forests Act (Malabar) Walluvanad taluk, Attapady valley-Fugitive cultivation by the Hill Tribes-Order issued in G.O. Ms. No. 3275, Revenue, dated 11th December 1951-Continuance-Orders passed. Reference G.O. Ms. No. 3275, Revenue, dated 11th December 1951 and reference from the Board of Revenue (Land Revenue), No. F. 1444 of 1955, dated 29th January 1954.The Government accept the recommendation of the Board of Revenue and direct that the general permission granted in the Government order quoted above, to the hill tribes in Attapady village, Walluvanad taluk, Malabar district, to carry on fugitive cultivation without obtaining the previous permission of the Collector be continued till the revenue staff proposed by the Collector is sanctioned and starts functioning.
