Section 1(12) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(12)The quarrying of stones, gravel, earth or turf within the reserve by the Divisional Engineer (Highways and Rural Works Departments) shall be allowed on payment of the seniorage at the rates prescribed for the Nilgiri division. Such quarrying shall be permitted only in such places as may, from time to time, be approved by the District Forest Officer. No materials shall be removed from the reserve for use outside its limits except with the permission of the Collector obtained in writing in advance. Subject to the same conditions, the Municipal Engineer also shall be allowed to quarry such materials for use on municipal roads passing through any portion of the reserve. Previous sanction of the Government shall be obtained to the construction of any road other than a forest road through any portion of the reserve. The Divisional Engineer (Highways and Rural Works Department) or the Municipal Engineer as the case may be, shall after quarrying for stone, gravel, earth or turf take steps to level the excavations made and leave no unsightly or dangerous pits or holes.Note. - Wheeled traffic beyond the limits of the admitted roads is strictly prohibited. This restriction does not apply to the parking of vehicles within 50 metres of any road or to the use of wheeled traffic on the downs on such occasions as race meetings under arrangements made with the approval of the Collector.
