Section 4 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
4.
(1)On all unreserved lands in any village in the estate, every ryot who is an inhabitant of such village or of any adjoining village of the estate shall be permitted free of charge -(i)to graze his cattle;(ii)to cut grass;(iii)to collect minor forest-produce, such as dry-wood, as torned leaves of such trees as are not included in the list of reserved trees in sub-rule (1) of rule 5; and(iv)to fell trees not included in such list:Provided that the grass, wood thorns, leaves and trees are required by them for bona fide agricultural or domestic purposes.(2)Heads of villages shall be responsible for seeing that only the inhabitants of the villages referred to in sub-rule (1), enjoy the privileges conferred by that sub-rule and that such enjoyment is restricted to their reasonable requirements.(3)If any dispute arises as to whether any village is or is not an adjoining village for the purpose of this rule, the dispute shall be referred to the Collector, and his decision shall be final.
