7. Bar of accrual of forest rights and prohibition of clearings.
(1)During the interval between the publication of a notification in the [Telangana] [Substituted by G.O.Ms.No.22, E.F.S&T (For.I) Department, dated 13.05.2015.] Gazette under section 4 and the date fixed by the notification under section 15-(a)no right shall be acquired by any person in or over the land included in the notification under section 4 except by succession or under a grant or contract in writing made or entered into by or on behalf of the Government or any person in whom such right was vested before the publication of the notification under section 4;(b)no new house shall be built or plantation formed, no fresh clearing for cultivation or for any other purpose shall be made, on such land and no trees shall be cut from such land for the purpose of trade or manufacture:Provided that nothing shall prohibit the doing of any act specified in this clause with the permission in writing of the Forest Settlement Officer; and(c)no person shall set fire or kindle or leave burning any fire in such manner as to endanger or damage such land or forest produce.(2)No patta in such land shall be granted by or on behalf of the Government.
