Section 26 in The U.P. Private Forests Rules, 1950
26. Protection from fire of timber or trees in a vested forest.
(1)Any person authorised to collect inflammable forest produce including grass and bamboos within the limits of a vested forest shall do so in staks in an open space in such a manner as to involve no danger to the said forest in the event of ignition of the stacks.(2)No person shall camp within a vested forest at any place other than a place cleared or set apart by the Divisional Forest Officer for the purpose of camping. A list of places which may be used as camping grounds shall be affixed at the office of the Divisional Forest Officer and also at the headquarters of the ranges concerned.(3)The period beginning from January 15 and ending on June 30, will be considered as fire season, unless modified by the Government from time to time to suit local conditions and during this season, the following acts shall be prohibited :(a)carrying a naked fire or burning wood, firebrand naked lighted torch, lighted bidi, chelum, cigar or cigarettes or any other burning matter along the boundary of or through a vested forest;(b)kindling a fire for the purpose of clearing any land adjoining a vested forest, unless a clear one week's notice is given to the Divisional Forest Officer, or to the nearest Range Officer, or any of his subordinate not below the rank of a Forester and a belt of land at least 20 feet broad and adjoining the vested forest is cleared of all inflammable material;(c)kindling any fire on any day or at any time when high wind is blowing.
