Section 2(h) in The Himachal Pradesh Land Preservation Rules, 1983
(h)"Term" bonafide domestic or agricultural purposes shall not include:-(i)Removal and use of timber for construction work, or any other forest produce other than grass outside the Revenue Estate in which the land is situated;(ii)Use of firewood for burning of bricks, manufacture of katha or any other manufacturing process except burning of charcoal for domestic local use; and
