Section 3 in Andhra Pradesh Protected Forest Rules, 1970
3. Persons belonging to Scheduled Tribes are eligible for the following concessions namely.
- (i) the removal of timber, bamboos, and forest produce from the protected forests for domestic and agricultural purposes from time to time on payment of seigniorage fees fixed thereof;(ii)to graze their own cattle in the protected forests without payment of any fee.Explanation. - For the purposes of this rule, [x x x x](i)Agricultural purposes shall include the use of(a)timber for agricultural implements,(b)poles and thorns for hedges.(c)bamboo for fencing and roofing of huts and sheds in fields and(d)leaves for green manure.(ii)domestic purposes shall include the use of(a)fuel for heating and cooking:(b)timber and other forest produce for the erection and repair of permanent and temporary dwellings, cattle sheds, pandals and fencing of compounds and fields.
