Section 21(8) in The Maharashtra Private Forests (Acquisition) Act, 1975
(8)On the publication of a notification under sub-section (1) in respect of any tract of land, it shall not be lawful for the owner of such tract of land or any other person to do, therein, except with the previous permission in writing of the Divisional Forest Officer, any of the following things, for a period of one year from the date of such publication, or till the date of the publication of the notification under sub-section (5), or as the case may be, till the date of communicating the decision under sub-section (7), whichever period expires earlier, namely(a)the breaking up or cleaning of the land for cultivation;(b)the pasturing of cattle;(c)the firing or cleaning of the vegetation;(d)the girdling, tapping or burning of any tree or the stripping off the bark or leaves from any tree;(e)the lopping and pollarding of tree;(f)the cutting, swing, conversion and removal of trees and timber; or(g)the quarrying of stone or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufacturing process.
