10. Restrictions on right of landlord or persons claiming through landlord to cut and remove timber or forest produce.
- A landlord, or a lessee or person claiming through the landlord, shall not cut or remove or permit any person to cut or remove, any tree, timber or other forest produce in or from any forest, to such an extent as to deprive the right-holders of such quantity as the rules permit them to take in the exercise of their rights in the said forest.
