(1)Subject to the provisions of rules laid down hereinafter agriculturists residing within or owning land in a village or villages shall be permitted to obtain either free of charge or on payment their nistar and Paidawar requirements from the protected forest to which they have been or may be attached according to the rules and orders for the time being in force.Explanation. - The expressions "Nistar requirements" and "Paidawar requirements" means the nistar and paidawar required for the purpose of bona fide domestic consumption and not for gift, barter, sale, export or wasteful use.
