Section 5 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
5.
So much of the three classes of land, specified in rule 2, as the Collector of the district and the Conservator may consider likely to be ultimately required as reserved forest, whether for the supply of timber or fuel, or of fodder, may be set apart for reservation. For such land, a notification under section 4 of the Act shall, in the usual course, be submitted for the approval of the Government, provided that no land of classes (a) and (b) shall, ordinarily, be so recommended for reservation, unless it has been unoccupied for at least eighteen months.
