Section 4(1) in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
(1)On all unreserved lands in any village in the estate, every ryot who is an inhabitant of such village or of any adjoining village of the estate shall be permitted free of charge -(i)to graze his cattle;(ii)to cut grass;(iii)to collect minor forest-produce, such as dry-wood, as torned leaves of such trees as are not included in the list of reserved trees in sub-rule (1) of rule 5; and(iv)to fell trees not included in such list:Provided that the grass, wood thorns, leaves and trees are required by them for bona fide agricultural or domestic purposes.
