Section 6(2) in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
(2)Within the area notified under sub-rule (1), no person shall, except at such places and subject to such conditions as may be specified in the notification, wilfully or negligently -(a)set fire to any tree, timber, grass, or other forest-produce; or(b)kindle or keep burning any fire; or(c)graze cattle or permit cattle to trespass.
