124. Certain cases to be submitted through the Collector - Difference of opinion.
- Subject to any instructions which may be given by the Commissioner, orders issued by a Conservator to any Divisional Forest Officer and all correspondence between the Conservator and any such officer on the following subjects shall be forwarded through the Collector who will record such remarks thereon or in matters other than such as are described in rules 117 and 118 give such directions with regard thereto as he thinks fit :Working Plans,Fixing of rates for sale of minor forest produce,Forest Settlements,Afforestation and disforestation,Rights and privileges,Closure of forest areas in respect of grazing or other privileges, Enhancement or reduction of grazing fees,Local supply of fuel grass and grazing,Rab,. dalhi or kumri cultivation,Annual administration report,Recovery of forest revenue or outstandings under section 82 and of penalties due under bond under section 85 of the Act,Supply of fire-arms,Diaries of Divisional Forests Officers,Civil suits.Thefts of Government money.In the event of a difference of opinion between a Collector and the Conservator of Forests, cither officer may refer the matter to the Commissioner, who will either dispose of the reference himself, or, if he thinks it necessary, obtain the orders of the State Government.
