(5)(a)No person shall take his nistar requirements from the protected forests without a pass or a valid licence exempted by the Divisional Forest Officer by specific or general order in writing in this behalf.(b)The Divisional Forest Officer shall regulate the issue of passes.(c)Unless exempted by the Divisional Forest Officer under sub-rule (a), every person entering a protected forest for taking nistar shall carry with him the nistar pass or a valid licence and shall obtain nistar from the forest in accordance with the provisions of these rules.
