(4)(a)The Collector shall, in consultation with the Divisional Forest Officer, from time to time and in accordance with the rules or orders for the time being in force specify the villages the residents of which shall be permitted to obtain their requirements of nistar and paidawar under commutation.(b)Subject to sub-rule (a), commutation shall be permitted only to those villagers who obtain a commutation pass after payment of the commutation fees in accordance with the rules or orders for the time being in force.
