92. Purchasers of reserved trees not to be obstructed in cutting and removing them.
(1)No person shall obstruct any purchaser, lessee or other transferee of the trees mentioned in rule 91, in cutting, lopping, injuring, appropriating or removing such trees when the cutting, lopping, injuring or removing of such trees is done by the purchaser, lessee or transferee or any person acting on his behalf with the previous permission of the Collector or the Conservator of Forests.(2)Collector and other officers may assist purchases in cutting and removing reserved trees. It shall be lawful for the Collector, any Forest Officer or Police Officer to render assistance to a purchaser, lessee or other transferee of such trees or any person acting on his behalf in the cutting, lopping, injuring, appropriating or removing of the same.
