Section 6 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
6.
(1)The Collector may, by order in writing to be duly notified in the District Gazette, constitute any area situated in a reserved land as a fuel or fodder reserve or as a grazing ground or may direct such area to be placed under special fire protection.(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.
