Section 9 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
9.
The felling, conversion or removal of trees and timber, the collection or removal of other natural produce and the use of the pasturage on reserved land and, except as provided for in rule 7 on unreserved land also may be effected in one or other of the following ways, but in no other way:-(a)Departmentally, that is, by the officers of the Forest Department having control over the produce or by persons acting under the immediate superintendence control or orders of such officer;(b)by persons holding permits duly issued by a Forest Officer or other authorised person;(c)by or under the authority of a duly appointed panchayat or by any person holding the right under a lease, contract or permit granted by the Collector, or by any officer duly authorised by him.
