(3)(a)The Divisional Forest Officer shall, from time to time, specify the area from which the nistar is to be obtained each year and the villagers shall obtain their nistar only from such areas.(b)The Divisional Forest Officer shall, from time to time, specify and reserve a reasonable area for the exercise of occupational nistar and prescribe the quantum of material which could be obtained from such area under exploitation limited to availability of material, after meeting the "Nistar" and "Paidawar" requirements of agriculturists under sub-rule (2).
