(1)No person shall cut grass from any part which is dosed to grass cutting.(2)Grass shall not be cut in any period of the year except from 1st October and 31st January.(3)No person shall pasture cattle except in such parts of the forest as are opened from time to time for grazing by Divisional Forest Officer.(4)No person shall graze cattle except in accordance with a permit issued in Form III by the Range Officer and without payment of grazing fee prescribed for the area by the Government from time to time.(5)There shall be one headman for every twenty heads of cattle or part thereof.
