Section 7(b) in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
(b)by persons holding permits duly issued by the Forest Officers or any person appointed by the Collector under sub-rule (1) of rule 8 on payment of fees fixed and notified by the Collector, such fees not exceeding the maximum prescribed for Government lands in the district; and
