(2)Nothing in this section shall be deemed to prohibit:-(a)any act done by permission in writing of the Forest Officer, or under any rule made by the [State Government] [Substituted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).]; or(b)the exercise of any right continued under clause (c) of sub-Section (2) of Section 15 or created by grant or contract in writing made by or on behalf of the [State Government] [Substituted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).] under Section 23.
