Section 6 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
6.
The clearing of land notified for reservation under section 4 of the Forest Act and the issue of patta for such land are regulated by section 7 idem. On land otherwise reserved under these rules, no fresh clearing shall be made for cultivation or for any other purpose, unless a patta or lease has first been obtained; the grant of patta for the latter class of reserved land and for unreserved land generally is provided for in Board's Standing Order No. 15. The Collector is also authorised to lease out any reserved land for such periods and subject to such conditions as he may consider necessary.
