Section 27 in The U.P. Private Forests Rules, 1950
27. Cutting of grass and pasturing of cattle.
(1)The Chief Conservator may declare by issue of a notification in the Official Gazette, any part of vested forest not being more than one fifth of the total area of the forests, as a 'plantation' or 'regeneration' area, or a 'fodder reserve', for a period not exceeding twenty years at a time. In such 'plantation' or 'regeneration' area, or a 'fodder reserve', all rights whether of the landlord or any other person shall remain suspended for the period of closure and no grazing will be permitted. Such cutting may, however, be permitted from time to time subject to such conditions as the Conservator may, from time to time, prescribe. Special passes will be issued by the Divisional Forest Officer for the purpose of grass cutting in such cases.(2)Any person may cut in, and remove, from any vested forest, except in "plantation" or "regeneration" areas, or "fodder reserves", fodder grasses other than "baib" grass and grasses normally used for thatching purposes, on payment of fees prescribed for the purposes by the Conservator and subject to such conditions as he may from time to time prescribe ;Provided that the landlord of, or the right-holders having rights in that forest, will not be required to pay for such grasses, if cut and removed by him or by them for his or their bona fide domestic consumption and not for the purpose of trade.(3)Cutting and removal of 'baib' grass and all other grasses used for industrial purposes will be subject to special regulations to be prescribed by the Chief Conservator from time to time.(4)"Plantation" and "regeneration" areas will be opened for grass cutting and not for grazing as soon as the condition of the crop permits, for which the Chief Conservator shall be the sole judge.When grazing is permitted in any part or parts of a vested forest, the landlord or the right-holders may be allowed, free of charge and others on payment, at the rates prescribed by the Chief Conservator, to graze their cattle subject in all cases to such regulations as the Chief Conservator may, from time to time, issue in this behalf :Provided that no grazing shall be allowed in "regeneration" and "plantation" areas and "fodder reserves".
