Section 27(1) in The U.P. Private Forests Rules, 1950
(1)The Chief Conservator may declare by issue of a notification in the Official Gazette, any part of vested forest not being more than one fifth of the total area of the forests, as a 'plantation' or 'regeneration' area, or a 'fodder reserve', for a period not exceeding twenty years at a time. In such 'plantation' or 'regeneration' area, or a 'fodder reserve', all rights whether of the landlord or any other person shall remain suspended for the period of closure and no grazing will be permitted. Such cutting may, however, be permitted from time to time subject to such conditions as the Conservator may, from time to time, prescribe. Special passes will be issued by the Divisional Forest Officer for the purpose of grass cutting in such cases.
