62. Lessees may be granted concessions to remove forest produce from leased lands.
- No lease granted under these rules shall be deemed to confer upon the lessee any right in or over the trees or other forest produce of the land included in such lease; but subject to a reservation of the right of the State Government at any time to withdraw such concession and to the provisions of Rule 63, the lessee of any land may upon or from the said land -(a)lop trees, not being trees which are reserved under section 30, for the purpose of obtaining rab for manure;(b)with the written authority of the Divisional Forest Officer cut and remove trees, not being trees reserved, as aforesaid and not exceeding 15 inches in circumference at the base, which, in the opinion of the said officer, impede cultivation;(c)pasture and cut and remove grass for his own cattle, sheep and goats;(d)gather and remove edible fruits and roots;(e)gather and remove dead wood for fuel;(f)quarry or gather and remove stones for his own use for any agricultural or domestic purpose.
