Section 23 in Rules Having The Force of Law and Executive orders Relating to Forests
23. Road-side land. - (1) Nothing in these rules shall entitle any persons to obtain a lease in respect of land within 35 feet from the foot of the slope of a public road. Any person occupying or encroaching on such land shall be liable to ejectment under Rule 18 of these rules.
Explanation. - The expression "public road" includes any road maintained by the State Government or by a local board, and any other road declared by the Deputy Commissioner to be a public road for the purpose of this rule.(2)Except under the general or special orders of the State Government no new periodic lease shall be issued in respect of land within one chain (66 feet) of the 35 feet reservation alongside roads maintained by the State Government.Note. - This rule applies to existing and not to projected roads. It is , however, open to the Public Works Department to apply to the Deputy Commissioner to utilise his powers under Rule 2 so as to reserve from settlement otherwise than on annual lease land lying within 126 feet from the centre line of a projected road.Section II. - Special Provisions Relating To Applications For Special Cultivation
