Section 21 in The U.P. Private Forests Rules, 1950
21. Disposal of forest produce of vested forest.
- The forest produce shall ordinarily be sold by the Divisional Forest Officer by public auction after due publicity under an agreement with the contractors. The contract may either be one in which a lump sum is to be paid by the purchaser or one in which the sum is paid for the monopoly of the extraction of certain produce, further sums being payable at fixed rates and intervals.Note. - Disposal of forest produce otherwise than, by auction is permissible only with the special sanction of Government.
