Section 22 in The M.P. Forest (Contract) Rules, 1927
22. Special rules for lac.
(1)A forest contract for the purchase of lac shall be subject to the following provisions.(2)Except with the written permission of the Divisional Forest Officer, the forest contractor shall not cut, pollard nor in any way injure any tree except Schleichera trijuga (kusam), butea frondose (palas, cheola, dhak), Zizyphus xylophyra (ghont, chatbor), Zizyphus jujuba (ber, bor), and trees of other species which actually have lac on them; and such trees shall be trimmed only to such extent as may be absolutely necessary for the propagation, cultivation and collection of lac.(3)At the last harvest of the contract at least one-half of the total number of trees bearing lac shall be left untouched.
