Section 1(5) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(5)Riding picnic or other pleasure parties are free of the reserve with the exception of such places as the Collector may deem it necessary to close against intrusion under the Forest Act or rules. No greenwood shall be cut in sholas, but fallen dry wood may be gathered for fires at picnics and the like, but care must be taken that the penalty provided in section 21(b) of the Forest Act is not incurred. ("Any person who sets fire to a reserved forest or kindles or leaves burning any fire in such manner as to endanger the same, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500 or with both in addition to such compensation for damage done to the forest as the convicting Court may direct to be paid").
