Section 70(8) in Management and Working of the Forests
(8)No stockade shall be built in any teak forest, no valuable timber shall be felled and no jungle shall be set fire to by any license-holder or his agent neither shall they be at liberty to cause injury or unnecessary annoyance to any jungle tribes or cultivators residing in the neighbourhood nor to interfere with any operations of the Forest Department or of any forest contractor. All timber felled and used in the construction of the stockade shall be paid for by the license-holder at the full rates in force in the Reserved Forests in the district of Angul and if the timber required for the purpose is to be taken from the Protected Forests or from the Reserved Forests in that district the previous sanction of the Deputy Commissioner or the Divisional Forest Officer as the case may be must be obtained.
