(1)The cutting, sawing, conversion or removal of trees and timber and the collection, manufacture and removal of forest produce from a Council Forest except for purpose of personal use under such conditions as the District Council may, by rules made in this behalf allow, are prohibited, except under a permit granted by the Executive Committee or any other officer empowered in this behalf.(2)Trade permit as prescribed in Appendix II shall be granted for timber, reserved or unreserved or other forest produce cut, collected or removed from the Council Forest for the purpose of trade.
