Section 4(1) in The Himachal Pradesh Land Preservation Rules, 1983
(1)For Bonafide Domestic & Agricultural Purposes:(a)There will be no restriction on the use of forest produce for bonafide domestic purposes of fuel and fodder.(b)The owners for their bonafide domestic and agricultural use may fell trees as per procedure and extent of trees specified under Notifications issued under Section 4 or 5 of the Act.(c)The trees allowed for felling for bonafide domestic and agricultural use will be marked as per instructions of Chief Conservator of Forests Himachal Pradesh.(d)The owners shall send written information regarding the trees felled without permission to the Range Officer concerned, through beat guard. Range Office shall send a copy of such information to Divisional Forest Officer for his record.(e)The Beat Guard shall maintain a proper record on a Register of all such fellings done for domestic and agricultural use with or without permission as per Notification issued under Section 4 and shall affix his hammer mark on such felled stumps. The produce of such trees may be checked by him from time to time fill it is consumed for the purpose for which it has been converted. No export of any part of the produce of such trees will be allowed.
