Section 7 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
7.
On reserved lands and, save as provided in sub-rule (1) of rule 4, on unreserved lands also, the felling, conversion and removal of trees and timber, the collection and removal of other forest-produce, and the use of the pasturage shall be effected in one or other of the following ways and in no other -(a)Departmentally, that is by the officers of the Estate Forest Department;(b)by persons holding permits duly issued by the Forest Officers or any person appointed by the Collector under sub-rule (1) of rule 8 on payment of fees fixed and notified by the Collector, such fees not exceeding the maximum prescribed for Government lands in the district; and(c)by persons holding leases or contracts granted by the Forest Officer.Note. - For the purpose of this rule, the expression "forest-produce" shall not include limestone, laterite or other minerals gravel, stone or earth.
