127. Action to be taken when felling of a compartment is delayed beyond due time.
(1)If it becomes necessary to delay the felling of a compartment beyond the time at which such felling would, according to regular rotation, be due, the Divisional Forest Officer shall, subject to the orders of the Conservator and the Chief Conservator as regards, deviations from sanctioned working plans, and with the approval of the Collector when necessary under rule 122, make arrangements for meeting the requirements of villagers in the locality.(2)For such purpose the villagers may, if necessary, and if no other arrangement is practicable, be permitted to enter the compartment the felling whereof has been so delayed and lop for themselves, under the supervision of a forest subordinate appointed for the purpose by the Divisional Forest Officer, the material to which but for such delay, they would have been entitled.
