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State of Odisha - Section

Section 3 in The Orissa Preservation of Private Forests Rules, 1963

3.

(1)No permission to fell a prohibited tree shall be granted.
(2)Before granting permission to cut reserved trees by clear failing method, one or more compact block shall be selected so as to provide for not less than 40 annual coupes :Provided that at least 10 to 15 reserved trees shall be retained as standard per acre in the annual coupe and where no reserved trees are available, sufficient number of unreserved species shall be retained:Provided further that in all cases where there is an eroded area no tree-growth shall be cut in it or within one chain thereof :Provided also that no clear felling with standard may be adopted where the area is hilly or the slope is more thin 1 in 10.
(3)Where because of the nature of the terrain it is not possible to clear fell the trees in the coupe the entire area shall be divided into, 20 coupes and trees above Such as may be recommended by the Divisional or District Forest Officer may be allowed to be felled in the coupe.
(4)Every permission granted for cutting trees by clear felling method shall be subject to the following conditions :
(a)The trees shall be felled as close to the ground as possible at a height not exceeding 6 inches from the ground if the diameter of the stump at such height is below 12 inches and without damaging the bark in any way;
(b)Every coupe in which trees are cut shall be clearly demarcated on the ground by cut lines and corner post;
(c)The standard shall be marked both at the ground level and at breast height by coltar rings.
(5)Permission for felling by selection method as per Rule 3 (3) may be granted subject to the following conditions :
(a)The trees shall be marked by a Forest Officer, not below the rank of a Range Officer both at the breast height and at the stump;
(b)The coupe is demarcated on the ground by cut lines and corner posts.
(6)Permission for cutting of bamboos may be granted subject lo the conditions laid down below or such other conditions as the permit granting authority may, in consultation with the Divisional Forest Officers may lay down.
(i)The forests are divided into four coupes in case of Salia bamboo or twelve coupes in case of Daba bamboo.
(ii)The following cutting rules shall be observed for Salia bamboos-
(a)no culm under 13 months old shall be felled
(b)culms with less than 10 bamboos shall not be worked;
(c)a minimum of 8 old bamboos evenly distributed over the culm shall be left ;
(d)all [debris] [Substituted by Notification No. 13460-C dated 17.7.1974 O.G. Part III Pg. 1245 dated 31.7.1964.] shall be removed from the clump
(e)all culms shall be felled by a sharp bill-hook within six [or twelve] [Inserted by Notification No. 13460-C dated 17.7.1974 O.G. Part III Pg. 1245 dated 31.7.1964.] inches from the ground level without injuring the rhizome;
(f)bamboos shall not be felled between the 1st July to the 30th September.
(iii)For Dab bamboos the clumps shall be clear felled.
(iv)Where Dab and Salia bamboos occur in mixture it shall be worked in such a manner as may be directed by the District/Divisional Forest Officer.