Section 13 in The Mizo District (Forest) Act, 1955
13. Three classes of Village Forest Reserves.
(1)The village forest reserves constituted under Section 12 may of three classes, namely:-(a)Village Safety Reserve, that is, reserve for the protection against fire from or without reserve constituted in the interest of health and water supplied. No one shall utilise for any purpose, any portion of land inside this reserve and no trees shall be cut in this reserve except with the permission of the Executive Committee. The Village Council may dispose of any dead trees in the manner it considers most beneficial for the village ;(b)Village Supply Reserve, that is, reserve for the supply of the needs of the village. Any person resident in the village may cut trees and bamboos from this reserve for this household needs. The Village Council shall have the power to distribute land within this reserve from jhum ;(c)Protected Forest Reserve, that is, reserve for protection of valuable forest from destruction for the interest of the village communities. No one shall utilise for any purpose any portion of land inside this protected forest reserve and no tree shall be cut in the protected forest reserve except with the permission of the Executive Committee.(2)Any person doing anything in contravention of any of the provisions of this section shall be punishable with a fine not exceeding Rs. 50.(3)The boundary of the village forest reserve being properly demarcated, shall be marked by sign posts and stone pillars. The record of the boundaries, stating places where such posts or marks are made shall be kept by the President. A copy signed by the President shall be submitted to the Executive Committee.
