Section 23 in The M.P. Forest (Contract) Rules, 1927
23. Special rules for rusa oil.
(1)Where a forest contract is for the extraction of rusa oil from Andropogaon schoenanthus (tikhari or rusa grass), the following special provisions shall apply.(2)The forest contractor and his servants and agents shall be entitled to collect dry fuel for the working of the stills, and wood and grass for the erection of temporary huts in the neighbourhood of the stills :Provided that the Divisional Forest Officer may permit the contractor to cut green wood for fuel subject to such conditions as he may think fit.(3)The forest contractor shall not erect his stills within or adjoining any reserved forest except with the written permission of the Divisional Forest Officer, and then only at such places as may be indicated by the Divisional Forest Officer.(4)The forest contractor shall not erect his stills in such a position, or dispose of his refuse in such a manner, as to pollute the water supply of any village.(5)The Divisional Forest Officer shall have the right to bum the forests covered by any forest contract for the extraction of rusa oil between the 1st of January and the 1st of June in any year and Government shall not be liable for any damage caused to tikhari grass by such burning.
