Section 5(h) in The U.P. Private Forests Rules, 1950
(h)No accumulation of rights of timber and fuel shall be permissible. In special cases, advance rights of timber and fuel up to five years may be sanctioned by the Divisional Forest Officer. Such advance shall be recouped within a period not exceeding ten years by reducing the quantities of timber and fuel to which the right-holder is entitled in every succeeding year.
