Section 30 in The U.P. Private Forests Rules, 1950
30. Regulation of the rights to be exercised by the right-holders.
(1)The manner and the extent to which the rights in all vested forests may be exercised shall be regulated by Rule 5.(2)During the period from July 1 to September 30, the President of the Gaon Sabha of the village in which a right-holder resides or which does not come under the jurisdiction of any Gaon Sabha, the person selected by the villagers from amongst the right-holders of the village to represent them for the purpose, shall submit to the Range Officer concerned a statement showing against the name of each right-holder of his village the quantity of timber which each right-holder will require for domestic purposes during the year(3)On receipt of the statement mentioned in sub-rule (2), the Range Officer shall determine the extent to which the requirements of the right-holders can be met from the prescribed coupe of the year, and before October 31, shall issue a permit showing the quantity of timber and fire-wood allotted to each individual village, and the location limits and areas of the annual coupes from which such timber and firewood may be obtained during the year.Note. - If the aforesaid statement is not received by the Range Officer in time, he shall take steps at once to obtain it from the President of the Gaon Sabha concerned or the person selected to represent the right-holders, as the case may be, so that the interest of right-holders may not suffer.(4)Fellings shall commence in a systematic and not haphazard manner from the end of the annual coupe.(5)Trees shall not be cut at a height of more than 6 inches from the ground. No bamboo-culm less than a year old shall be cut. In cutting bamboos, sharp instruments must be used so that the culm may not be split.(6)No tree capable of yielding timber shall be cut for the purpose of fuel. The Divisional Forest Officer will in his discretion decide for the purposes of this rule which species of trees shall be classed as timber trees.(7)The annual coupe will remain open to the right-holders each year from November 1 to December 31, and at no other time of the year. In case of emergencies, however, the Range Officer may, with the approval of the Divisional Forest Officer, open the annual coupe for the right-holders at any other time.(8)During November and December every year, a Forest Officer, not below the rank of a Forester, shall be on duty in each felling coupe from which right-holder's timber and fuel will be removed, and it shall be his duty to see that all trees felled by the right-holders are fully utilised. In the case of wasteful conversion on the part of the right-holders, the estimated quantities of timber and fuel so wasted shall be debited to the right-holder's account and shall be deducted from his next quota of timber and fuel.(9)The felled produce must be stocked in regular stacks in the coupe by the right-holders and shall not be removed until it has been measured and entered in the right-holder's and Forest Officer's copies of the permit. Entries shall be made on each occasion when removal is made from the coupe.
