22. Power to stop ways and water courses in reserved forests.
(1)The Forest Officer may, with the previous sanction of the Chief Conservator of Forests by order notified in the official Gazette, stop any public or private way or water course in a reserved forest:Provided that for the way or water course so stopped, another way or water course which is equally convenient, already exists or has been provided or constructed:Provided further that no water course feeding a tank or other reservoir shall be stopped except after consulting the Executive Engineer having jurisdiction over such tank or reservoir.(2)Any person aggrieved by an order under sub-section (1) may within ninety days from the date of publication of the order in the official Gazette, appeal to the [Karnataka Appellate Tribunal] [Substituted by Act 10 of 1989 w.e.f. 16.3.1989.] and its decision thereon shall be final.
