25. Power to stop ways and water-courses in reserved forests.
- The Forest Officer may, with the previous sanction of the [StateGovernment] [[Substituted by A.O.1950, for"Crown" and [Provincial Government], respectively.]] or of any officer duly authorised by it in this behalf, stop any public or private way or water-course in a reserved forest, provided that a substitute for the way or water-course so stopped, which the State Government deems to be reasonably convenient, already exists, or has been provided or constructed by the Forest Officer in lieu thereof.
