38. Extent to which landlord is to be allowed to remove timber and other produce from private protected forest.
- The Forest Officer appointed for any private protected forest shall, subject to the requirements of any working plan prepared for the forest, allow the landlord of such forest to cut, collect or remove therefrom such quantity of trees, timber or other forest produce as may in the opinion of the Forest Officer, be required for his reasonable agricultural or domestic needs and not exceeding the maximum quantity to be fixed by the Conservator of Forest:Provided that the landlord shall not exercise his right to an extent not allowed by the Forest Officer or in such manner as to necessitate any departure from the required annual yield or any interference with the exercise of their rights by right holders.
