(1)The value of all trees standing on the land granted under these rules shall be assessed by the authorities of the Forest Department.(2)[ Where the value of trees so assessed is not more than rupees twenty-five thousand in case of lands granted for the cultivation of planation crops and is not more than rupees five thousand in case of other lands, the grantee should be given the option of paying that estimated price within a time to be stipulated by the granting authority and the trees sold to him. If he once agrees to pay the value of trees the default should occasion cancellation. If the grantee is not willing to pay the value of trees assessed by the Forest Department, the trees shall be disposed so by the authorities of the Forest Department by tender-cum-auction sale.(3)[ Where the value of trees so assessed is more than Rupees Twenty-five thousand in case of land granted for the cultivation of Planation Crops and is more than Rupees Five thousand in case of other Lands the Trees shall be removed by the authorities of the Forests Department within One Year from the date of the grant of land:] [Sub-rules (2) and (3) substituted by GSR 10, dated 30-12-1986, w.e.f. 6-1-1987.]Provided that the Divisional Commissioner may, on the recommendation of the Divisional Forest Officer having jurisdiction over the area in which such land is situate, extend the period by one more year, and, in exceptional circumstances, by such further period as to coincide with the end of one more working season.(4)If within the aforesaid period, such trees are not so removed, the trees may be sold to the grantee of the land on payment of the value of such trees as assessed by the authorities of the Forest Department with reference to the prevailing market rate.(4A)Subject to the provisions of sub-rule (4) in cases where trees standing on the land granted are required by these rules, to be removed by the authorities of the Forest Department, possession of the land shall not be given until such trees are removed by the authorities of the Forest Department:] [Sub-rule (3) inserted by GSR 300, dated 1-9-1972, w.e.f. 7-9-1972.](5)Where the grantee desires that any fruit yielding trees like 'Mavu', 'Halsu', 'Nerale', 'Hunse', 'Neli', 'Seethaphal', 'Cashew' and any manural trees like 'Honge', 'Seemethangadi', 'Basavanapada' and 'Glyricidia' standing on such land be granted to him, such trees shall not be extracted or disposed of by the authorities of the Forest Department, if the grantee pays the value of such tree or trees assessed by the authorities of the Forest Department.
