Section 1(15) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(15)The erection of temporary huts or sheds and the cutting or collection of materials for that purpose is forbidden without the Collector's permission and in default of such permission, the contravention of this rule shall be dealt with under the Forest Act. The erection of any unauthorised building shall be similarly dealt with.
