Section 25 in The U.P. Private Forests Rules, 1950
25. Clearing and breaking up of a land for cultivation or other purposes in vested forests.
(1)The Divisional Forest Officer may on an application made in this behalf issue with the sanction of the Chief Conservator, a permit in Form II for the breaking up a land in a vested forest for cultivation on condition specified therein and subject to the instructions contained in Rule 4.(2)Permission to break up land in a vested forest for any purpose other than cultivation shall not be granted except with the previous sanction of Government.
