44. Regulation of supply of fire-wood and timber for domestic or other purposes.
- In villages or lands in which the rights of [the [Government] [The words 'the Crown' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] to the trees have been reserved under section 40 subject to certain privileges of the villagers or of certain classes or persons to cut fire-wood or timber for domestic or other purposes, and in lands which have been set apart under section 38 for forest reserves subject to such privileges and in all other cases in which such privileges exist in respect of any alienated land, the exercise of the said privileges shall be regulated by rules to be from time to time either generally or in any particular instance, prescribed by the Collector or by such other officer as [the [State] [The words the 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may direct. In any case of dispute as to the mode or time or exercising any such privileges the decision of the Collector or of such other officer shall be conclusive.
