Section 10A in Tamil Nadu Preservation of Private Forests Rules, 1946
10A.
In cases where permission has been granted only for exploitation of bamboos and not for clear felling, the permission for the working of bamboos shall be, subject to the following conditions, namely:-(i)A minimum of six mature clumps should be left in each clump; a clump shall be considered mature, if it is at least one year old;(ii)No clump which is less than a year old shall be felled;(iii)No clump shall be removed with rhizome;(iv)Felling shall be made at the side of the clump opposite to that from which the largest number of new clumps spring up;(v)All cutting of bamboos shall be below one metre, but not below the first node from ground level;(vi)Portions of the clump that had been extracted shall not be left hanging on or within the clump:Provided that the conditions specified above shall not apply where permission is granted for clear felling.
