Section 5(d) in The U.P. Private Forests Rules, 1950
(d)Should in any year the coupe or portion of the forest from which the individual right-holders are permitted to draw their share of forest produce be insufficient to meet the maximum requirements of all such individual shares, the quantity allowed to be removed by each right-holder shall be proportionately reduced in accordance with the capacity of the coupe or portion of the forest and the quantity which each right-holder may remove during the year shall be determined by the Divisional Forest Officer.
