The U.P. Protected Forests Rules, 1960
Published vide U.P. Gazette, Part 1-A, dated 20th February, 1960, p. 508
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- In exercise of the powers conferred by Section 32 of the Indian Forest Act, 1927 (Act XVI of 1927), the Governor of U. P. is pleased to make the following rules for protected forests declared as such by Government Notification No. 1115/XIV-331-50, dated February 10, 1960 :
No person shall, without the permission of a Forest Officer, do attempt to do, or cause to be done, any of the following acts :
(1) the cutting, sawing, conversion and removal of any tree and the collection, manufacture and removal of forest produce from the protected forests;
(2) the clearing and breaking of land for cultivation of, or, for making of any threshing floor (Khalian) or tethering cattle, erecting of any temporary or permanent hut or house in such forests;
(3) the cutting of grass and pasturing of cattle in such forests; and
(4) the lighting, kindling or burning of any fire near such forests.
