Section 7 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
7.
On all unreserved land in any village except unreserved lands under the control of Public Works Department, the grazing of cattle, the cutting of grass, the collection of dry wood, thorns, leaves of trees and shrubs that are not reserved except avaram, and the felling of trees other than those included in the lists of reserved or classified trees, will be permitted free of charge, provided that the grass, wood, thorns, leaves of trees are required by the inhabitants of that or of neighbouring villages for agricultural or domestic purposes. Heads of villages will be held responsible for seeing that the above privileges are not abused, and in the case of disputes, the Collector will decide which are neighbouring villages within the meaning of this rule.
