(2)Nothing in this section shall be deemed to prohibit(a)any act done by permission in writing of the Forest Officer, or under any rule made by the [StateGovernment] [Substituted by A.O. 1950, for "Provincial Government".]; or(b)the exercise of any right continued undue clause (c) of sub-section (2) of section 15, or created by grant or contract in writing made by or on behalf of the Government under section 23.
