Section 18 in Management and Working of the Forests
18. [ Except in the case of fires occurring in young crops under special protection, fires in the protected and non-protected areas affecting an area of less than 320 acres need not be reported to the Conservator of Forests unless the occurrence is of exceptional interest but it should, of course, be entered in the Divisional Register of fires.] [Substituted by Government of Bihar, Revenue Department, Letter No. 5323-R., dated 16.11.1937.]
