5. Quantity of timber of forest produce permitted to be taken by right-holders.
(a)To the extent that any restrictions specified in any record of rights, prepared under any law for the time being in force, are not repugnant to, or superseded or modified by these rules, such restrictions shall be deemed to form part of these rules.(b)The maximum quantity of timber and fuel that any right-holder may remove in any one year shall be as follows :Timber. - 9 cubic feet in the round.Fuel. - 150 cubic feet stacked :Provided that in any forest the total share of all the right-holders shall not exceed one-half of the total forest produce available in that year's annual coupe.(c)No person entitled to cut, collect or remove trees, fuel or timber in or from any forest under these rules shall do so except in or from the area noted in the permit mentioned in clause (f) of this rule.(d)Should in any year the coupe or portion of the forest from which the individual right-holders are permitted to draw their share of forest produce be insufficient to meet the maximum requirements of all such individual shares, the quantity allowed to be removed by each right-holder shall be proportionately reduced in accordance with the capacity of the coupe or portion of the forest and the quantity which each right-holder may remove during the year shall be determined by the Divisional Forest Officer.(e)The Conservator may declare by an order in writing the whole or any part of a notified area or forest, or as a "plantation" or "regeneration area" or a "fodder reserve" for period not exceeding 20 years at a time. In such "plantations" or "regeneration area" or "fodder reserve" all rights of the landlord and the right-holders shall remain suspended for the period of the closure; but grass cutting in all these areas and felling of trees in fodder reserves may 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.(f)No right-holder shall be allowed to remove any forest produce unless he holds a permit in Form I which he must produce on demand by a forest or police officer.(g)Roots of trees shall not be dug except where permitted by the Divisional Forest Officer in writing.(h)No accumulation of rights of timber and fuel shall be permissible. In special cases, advance rights of timber and fuel up to five years may be sanctioned by the Divisional Forest Officer. Such advance shall be recouped within a period not exceeding ten years by reducing the quantities of timber and fuel to which the right-holder is entitled in every succeeding year.(i)A register showing the quantity and class of forest produce removed by the right-holders from each felling coupe shall be prepared and maintained by the landlord in a form approved for the purpose by the Conservator. Such register shall be produced for inspection on demand by the Divisional Forest Officer. The Divisional Forest Officer shall make his inspection at least once in six months.
