(6)Nothing in this section shall be deemed to prohibit-(a)any act done by permission in writing of the Divisional Forest Officer or any officer authorised by him in that behalf or under any rule made by State Government; or(b)the exercise of any right continued under Clause (c) of Subsection (2) of Section 15, or created by grant or contract in writing made by or on behalf of the State Government as is referred to in Section 24.
