(a)On receipt of an application in writing from a person having the right to reclaim any land in a notified area or forest and subject to the prior approval of Government in each case, except that of groves a permit to reclaim land may be issued in Form II by the Divisional Forest Officer :Provided that no permit for reclamation shall be issued in respect of groves by an authority other than the Collector concerned.(b)No person shall be permitted to reclaim any land other than grove land over which there is tree growth or which is suitable for afforestation.(c)A map of the area which is permitted to be reclaimed shall be signed by the Divisional Forest Officer and attached to the permit. A copy of the map shall be kept on record by the Divisional Forest Officer in his office.
