Section 26 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
26. Prohibiting conversion of timber.
- Within the limits of any reserved, protected or unclassed forest under the charge of the Forest Department, and-(i)within sixteen kilometres of such limits, no person shall establish a saw-pit for the cutting, converting or fashioning of timber or manufacture of charcoal, without the previous sanction in writing of a Forest Officer not lower in rank than a Range Forest Officer; and.(ii)within eighty kilometres of such limits no person shall erect any machinery or other plant for the cutting, converting and fashioning of timber without the pervious sanction in writing of a Forest Officer not lower in rank than a Divisional Forest Officer, who may, while granting such permission impose suitable conditions for safeguarding Government interest;(iii)in case of machinery or other plants already established within the description and limits prescribed under clause (ii) the owners shall have to obtain sanction in writing of a Forest Officer not lower in rank than a Divisional Forest Officer, who may, while granting permission, impose suitable conditions safeguarding Government interest.Explanation. - This Rule does not apply to the ordinary operations of domestic carpentry or to other similar work on small scale.
