Section 23 in The U.P. Private Forests Rules, 1950
23. Gutting, sawing, etc. of forest produce in vested forests.
- The cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest produce from vested forests shall be regulated according to the prescriptions of the approved working-plan of the forest :Provided that where the right to exploit forest produce in any area of a vested forest has been solely leased or otherwise granted to any firm or individual, the cutting, sawing, etc. of trees and timber and the collection, manufacture and removal of forest produce shall be subject to the terms of the instrument of sale or lease that may have been executed in favour of the firm or individual :Provided further that where there is no approved working-plan for a forest and also in respect of matters for which there is no provision in the working-plan, the cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest produce shall be regulated by orders issued from time to time by the Chief Conservator.
