40. Pasturing of cattle in forests prohibited except specially assigned and except under a permit.
- No person shall pasture cattle in a reserved or protected forest -(a)except within the areas assigned for such purpose by, or under the orders of the Commissioner or the Conservator of Forests, and(b)without obtaining a permit from a Revenue or Forest Officer which shall be granted on payment of the fee prescribed by the State Government and except in accordance with the conditions subject to which such permit has been granted.
