25. Power to stop ways and water-courses in received forests.
- The Forest Officer may, with the previous sanction of the [State Government] [Substituted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).] or any officer duly authorised by it in this behalf stop any public or private way or water-course in a reserved forest, provided that a substitute for the way or water-course stopped, which the [State Government] [Substituted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).] deems to be reasonably convenient, already _exists, or has been provided or constructed by the Forest Officer in lieu thereof.
