Section 2(B) in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998
(B)"Right of nistar" means the right of inhabitants for a village/villages in the vicinity of protected Forests for removing there from forest produce for their own bona fide use either free or on payment as provided in the "Nistar Patrak" prepared under the provisions of section 161 to 167 of Chapter X of the Maharashtra Land Revenue Code, 1966.
