Section 27(4) in The U.P. Private Forests Rules, 1950
(4)"Plantation" and "regeneration" areas will be opened for grass cutting and not for grazing as soon as the condition of the crop permits, for which the Chief Conservator shall be the sole judge.When grazing is permitted in any part or parts of a vested forest, the landlord or the right-holders may be allowed, free of charge and others on payment, at the rates prescribed by the Chief Conservator, to graze their cattle subject in all cases to such regulations as the Chief Conservator may, from time to time, issue in this behalf :Provided that no grazing shall be allowed in "regeneration" and "plantation" areas and "fodder reserves".
