Section 25 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
25. Minor Forest Produce.
- The Gram Sabha shall be the owner of minor forest produce falling within its jurisdiction subject to following conditions:(i)Ownership of minor forest produce does not include ownership of land, trees and/or wild life found in the area;(ii)No person shall cut grass from any part of the forest land which is closed to grass cutting;(iii)Grass from forest land shall not be cut in any period of the year except from 1st October to 31st January;(iv)No person shall graze cattle except in such parts of the forest as are opened from time to time for grazing by Divisional Forest Officer;(v)No person shall fell, uproot, tap, girdle, saw or convert any standing tree while enjoying the ownership rights of minor forest produce;(vi)No minor forest produce shall be removed from the forest land after sunset and before sunrise unless specifically permitted by Divisional Forest Officer;(vii)No person shall kindle, keep or carry any fire within 200 meter of the forest land during the period from 15th July to 30th September every year except as may be specifically permitted by the Divisional Forest Officer;(viii)No minor forest produce shall be removed from the Protected Areas, Sanctuaries, National Parks, Conservation Reserves, Community Reserves, or Critical Tiger Habitats without specific permission of the Chief Wild Life Warden.
