(1)No person shall kindle, keep or carry any fire except at such places as may from time to time be notified locally by the Divisional Forest Officer.(2)No person shall kindle, or leave any fire burning on a public path which adjoins or passes through a Reserved Forest but dose not form part of such forest.(3)No person shall ignite any material for making a fire within 200 yards of the boundary of a Reserved Forest unless between such boundary and the spot on which such material is ignited a space of 25fit, in width in kept clear of vegetation capable of carrying fire from such spot to the forest, and such other precautions, such as employing watchers, as are reasonably necessary to prevent fire from spreading into the forest are taken.(4)Except for the purpose of making ash-manure no fire shall be kindled elsewhere than a place used as a human dwelling within a distance of 200 years of the boundary of a Reserved Forest, without the previous written permission of the Forest Officer not lower in rank than a Range Officer.(5)No person shall kindle any fire or leave any fire burning at any place which is at a distance less than 200 yards from the boundary of a Reserved Forest but from which the fire may by natural means spread into the forest unless he takes precautions by clearing a fire path not less than 25 ft. in width between such place and such boundary, by employing watchers or otherwise to prevent fire from spreading into the forest.(6)This rule shall not operate except during the period commencing the 15th July and ending the 30th September.
