Section 6 in The United Provinces Private Forests Act, 1948
6. Restrictions on rights to cut, collect, or remove timber, etc. for domestic or agricultural needs.
- A person who has the right to cut, collect or remove trees, fuel, or timber from any notified area or notified forest shall not cut, collect or remove such trees, fuel or timber for his domestic or agricultural needs except under a felling permit granted by the Forest Officer
