Section 30(3) in The U.P. Private Forests Rules, 1950
(3)On receipt of the statement mentioned in sub-rule (2), the Range Officer shall determine the extent to which the requirements of the right-holders can be met from the prescribed coupe of the year, and before October 31, shall issue a permit showing the quantity of timber and fire-wood allotted to each individual village, and the location limits and areas of the annual coupes from which such timber and firewood may be obtained during the year.Note. - If the aforesaid statement is not received by the Range Officer in time, he shall take steps at once to obtain it from the President of the Gaon Sabha concerned or the person selected to represent the right-holders, as the case may be, so that the interest of right-holders may not suffer.
