Section 22 in The U.P. Private Forests Rules, 1950
22. Licence for removal of forest produce.
(a)The Divisional Forest Officer may, on application, grant a licence in Form III to any person who is the inhabitant of a town or village in the neighbourhood of a vested forest to take trees and timber or other produce of the said forest for his own use.(b)A security, the amount of which will be determined by the Divisional Forest Officer, shall be deposited by the landlord with the Divisional Forest Officer and pledged to him for the fulfilment of the conditions of the licence. The security will be refundable when the conditions of the licence have been fulfilled. In the event of the non-fulfilment of any of these conditions the security will be liable to confiscation in whole or in part at the discretion of the Divisional Forest Officer. This is without prejudice to any other action which may be taken by the Divisional Forest Officer.
