Section 11 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
11.
The Collector may select any areas that are reserved lands to be placed under special protection for any purpose. After the limits of these areas have been clearly indicated and duly notified in the District Gazette, no person within such areas shall set fire to the trees, timber, grass, or other forest-produce or shall kindle or keep burning any fire, except at such places and subject to such precaution as may be prescribed by the Collector by notification in the District Gazette.
