Section 26(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(2)Collection and marketing of Bamboo shall be undertaken as under:(i)Bamboo culms shall not be cut during the time of their flowering. They can be cut with permission of Gram Sabha only after the seeds have been shed;(ii)In each clump of bamboo, at least 3 or 4 old, sound and well grown bamboos shall be left un-felled and evenly spaced along the outer periphery of the clump;(iii)Digging and extracting of bamboo rhizomes shall be prohibited;(iv)Bamboo clumps shall not be cut less than 2 inch or more than 6 inch above the ground except in the case of congested clumps where cutting may be done at the best possible point;(v)Sharp implements must be used in cutting of bamboo clumps to avoid tearing of the culms;(vi)Bambo shall continue to be harvested scientifically on a non-destructive and sustainable basis by the Forest Department for the Gram Sabha;(vii)Wherever VFPMC exists and have undertaken bamboo planting in the Scheduled Area, they may harvest it scientifically under the supervision of Forest Department and transport the produce to Forest Department's depots for auction to derive maximum benefit of the market;(viii)[ The Forest Department shall transfer the gross revenue to the respective Panchayat from whose area bamboo has been harvested; and] [Substituted by Notification No. F. 4(6) PESA Rules/Legal/PR/2010/250, dated 27.2.2013-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 1.3.2013 page 194, G.S.R. 119.](ix)The revenue received from bamboo harvesting shall be spent by Gram Sabha on development of community and regeneration of bamboo.
