Section 7 in Himachal Pradesh Private Forests Act, 1954
7. Restrictions on rights to cut, collect or remove timber etc., and re-claim forests for purposes of cultivation.
- In view of the necessity for conservation of soil and moisture and in the interest of the general public-(a)a person who has a right to cut, collect or remove trees, timber or fuel from any notified forest shall not cut, collect or remove such trees, timber or fuel except under a permit granted by the Forest Officer in this behalf and in accordance with such conditions as the Forest Officer may impose:Provided that nothing in this clause shall apply to any trees, timber or fuel which is required by the owner or right holder for domestic purposes, manufacture of agricultural implements or cremation of dead bodies;(b)a person who has a right to reclaim any land in notified forest for the purpose of cultivation and is the owner of the notified forest shall not reclaim any land therein except with the previous permission of the Forest Officer obtained in writing and in accordance with such conditions as the forest officer may impose.
