33. Protection of unsettled forest belonging to the Government.
(1)No person shall make Use of any forest produce or any land at the disposal of the Government and not included in a reserved forest or village forest, except in accordance with rules to be made by the State Government in this behalf, or as provided by the last section of this Chapter.(2)Such rules, may, with respect to such land-(a)regulate or prohibit the cutting of jhums or the issue of grants or leases on behalf of the Government ;(b)regulate or prohibit the kindling of fires, and prescribe the precautions to be taken to prevent the spreading of fires ;(c)regulate or prohibit the felling, cutting, girdling, marking, lopping, tapping, or injuring by fire or otherwise of any trees, the sawing, conversion, and removal of timber, and the collection and removal of other forest produce;(d)regulate or prohibit the quarrying of stone, the boiling of catechu, or the burning of lime or charcoal;(e)regulate or prohibit the cutting of grass and pasturing of cattle, and regulate the payments, if any, to be made for such cutting or pasturing;(J)prohibit the poisoning of water and regulate or prohibit hunting, shooting and fishing, and the setting of traps or snares ;(g)regulate the sale of free grant of forest produce ; and(h)prescribe or authorise any Forest Officer to prescribe, subject to the control of the State Government, the fees, royalties, or other payments for forest produce, and the manner in which such fees, royalties, or other payments are to be levied, whether in transit or partly in transit, or otherwise.(3)The State Government may exempt any person or class of persons, or any local area, from the operation of any such rule, and may cancel such exemption.
