Section 5(e) in The U.P. Private Forests Rules, 1950
(e)The Conservator may declare by an order in writing the whole or any part of a notified area or forest, or as a "plantation" or "regeneration area" or a "fodder reserve" for period not exceeding 20 years at a time. In such "plantations" or "regeneration area" or "fodder reserve" all rights of the landlord and the right-holders shall remain suspended for the period of the closure; but grass cutting in all these areas and felling of trees in fodder reserves may 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.
