50. Cultivators may cut down, lop or pollard certain injaili trees subject to restrictions.
- In the protected forest of any village a cultivator of that village may cut down, lop or pollard for his own use any injaili trees other than the fruit trees mentioned against the district or taluka concerned in clause (b) of Schedule C hereto annexed in accordance with the following conditions but not otherwise :-(a)in the case of injaili trees [10] [This should be translated in Marathi '1 Eroman size 9 ½) purush', a purush being the height to which an average man can reach standing.] feet high or higher -(i)the leading shoot must be permanently preserved along with all shoots from the topmost third of the main stem.(ii)shoots that have taken less than two years to grow may not be touched; only shoots that have taken two years or more to grow may be lopped off;(b)in the case of injaili trees less than 10 feet high -(i)where several stems spring from the same root or stump the best of such stems with all shoots from it shall be left untouched till the stem is 10 feet high, but all other shoots from the root or stump or from the ground within a yard of the untouched stem may be cut down to the ground;(ii)no stem growing singly may be cut or its side shoots lopped, unless it has an untouched stem growing within a [yard] [This should be translated in Marathi '1 ½ hat'.] of it :Provided that with the previous permission of a revenue officer not lower in rank than a Mamlatdar in the case of protected forests of the districts of Thana and Kolaba, and of a forest officer not lower in rank than a Range Forest Officer in the case of protected forests of the Feint taluka of the Nashik district, such cultivator may cut down for his own use -(a)any injaili tree not useful for tahal or fruit; and(b)any fruit tree and any leading shoot or best stem referred to in clause (a)(i) and clause (v)(i) of the conditions mentioned above when in the opinion of such officer such tree, shoot or stern is no longer useful for fruit or tahal.
