Section 2 in General Rules to Regulate the Grazing of Cattle in Government Forest in Times of Drought
2.
In these reserves which, for reasons of forest conservancy, are ordinarily closed to grazing, the first concession should be to allow free cutting and removal of grass. Later, grazing may be allowed either subject to the payment of fees, or if the Collector considers it desirable free.The power (1) to allow the free cutting and removal of grass and free grazing under rule 1, (2) to impose fees and regulate the number of cattle to be admitted, where such measures are considered necessary under that rule, and (3) to grant concessions under rule 2 shall vest in the Collector who will report the action taken for the information of the Government. The Collector may also grant concessions under rule 2 at the instance of the Famine Commissioner and report the action taken for the information of the Government and the [Board of Revenue] [The Board of Revenue was abolished by Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now Commissioner of Land Administration, vide G.O. Ms. No. 2675, Revenue, dated the 1st December 1980.] in the Settlement Department.In exercising these powers, the Collector must have the concurrence of the Chief Conservator of Forests in the case of forests under the control of the Forest Department.If the Collector and the Chief Conservator of Forests disagree, the Collector should submit the case for orders to Government through the Chief Conservator. Areas may be transferred from rule 1 to rule 2 and from rule 2 to rule 1 at the Collector's discretion, if he thinks it necessary.
