Section 1(16) 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
(16)The damaging of any trees within the reserve trespass into the grounds of or intrusion into any forest building is an offence.Declaration of Powers Under the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882)IPowers of District Collectors to Close Reserve forest and Reserved Lands to Grazing(G. O. No. 2123, Revenue (Special), dated the 18th November 1919-Notification No. 429, dated the 18th November 1919, page 1352 of Part I of the Fort St. George Gazette, dated the 25th November 1919; G. O. No. 2776, Development, dated the 13th December 1937-Notification No. 782, dated the 26th November 1937, page 2031, Part I of the Fort St. George Gazette, dated the 7th December 1937).In supersession of Notification No. 64, dated the 6th February 1902, on page 155 of Part I of the Fort St. George Gazette, dated the 11th February 1902 and No. 242, dated the 14th June 1905, on page 461 of Part I of the Fort St. George Gazette, dated 20th June 1905, the Government of Tamil Nadu under the authority vested in them by section 2 of the Tamil Nadu Forest (Amendment) Act, 1919 (Tamil Nadu Act VII of 1919) authorise District Collectors to exercise, subject to the concurrence of the Chief Conservator of Forests, the powers conferred by sections 22 and 27 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882).IIPowers of District Forest Officers to close Reserved Forests to Grazing(G. O. Ms. No. 51, Development, dated the 4th January 1940-Notification No. 960, dated the 2nd December 1933, page 1607 of Part-I of the Fort St. George Gazette, dated the 12th December 1939)(G. O. Ms. No. 2005, Food and Agriculture, dated the 28th May 1965)In exercise of the powers conferred by section 2 of the Tamil Nadu Forest (Amendment) Act, 1919 (Tamil Nadu Act VII of 1919), His Excellency the Governor of Tamil Nadu hereby pleased to delegate to the District Forest Officers the powers conferred on the State Government by section 22 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), subject to the conditions specified below, namely:-
