Section 33(3) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(3)In the case of an application under ground (d) or ground (e) or ground (f) the Divisional Forest Officer shall be invariably consulted and a license granted only in accordance with the advice given by the Divisional Forest Officer the Sub-Divisional Officer shall record his reason therefore and forward the case for further advice to the Chief Conservator of Forest Rajasthan, and the Sub-Divisional Officer shall be bound by the advice of the Chief Conservator of Forests and shall issue a license only in accordance with such advice.] [Substituted added and deleted vide Notification No. F. 2(185) Revenue/B/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C, Ordy., dated 15-7-1965.]
