122. Powers of Collector and Divisional Forest Officer regarding local supply, public rights, pastures, etc.
- In all matters relating to supply of forest produce' including grass for the domestic and agricultural requirements of the villagers, grazing and the rights and privileges of the people in or in respect of forest, orders shall be issued by the Divisional Forests Officer after approval by the Collector.The management and control of the pastures and fodder reserves handed over to the Revenue Department vests exclusively in the Collector subject to the orders of the Commissioner and of the State Government. In this respect, of the Conservator of Forests and the Divisional Forest Officers are to act in the capacity of consultative officers, advising and giving their opinions on all questions of a technical character that may be referred to them by any of the said authorities.
