26. Privileges may be granted in reserved forests.
- The State Government may, in any reserved forest, grant such privileges as may be consistent with the due maintenance of the forest; and may, without assigning reason therefor, cancel such grant:Provided that all privileges so granted shall previously be specified and recorded by the Deputy Commissioner in the manner provided in section 13:Provided further that the exercise of any privilege under this section shall be for the use of the person entitled thereto, and not for the purpose of export, barter or merchandise.
