Section 2 in Rules to Regulate the Seigniorage to be Levied for the Removal of Timber and other Produce in Different Districts
2.
The seigniorage prescribed by these rules does not refer to reserved trees and the Collector may by, distinct order, prohibit the grant of any tree or produce on seigniorage either for a time or in certain localities or altogether.Reserved trees and tree or produce for which the issue of seigniorage permits is prohibited by districts order will be sold or otherwise disposed of at the discretion of the Forest Department.Such trees or produce, when found on land which it is proposed to assign on darkhast will be sold or otherwise disposed of at the discretion of the Collector.Provided that the Collector may authorize the disposal of such trees or produce -(i)by a Revenue Divisional Officer, when their value does not exceed two hundred rupees; and(ii)by a Tahsildar or Deputy Tahsildar where the value does not exceed fifty rupees.
