Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(d) in Tamil Nadu Preservation of Private Forests Rules, 1946

(d)Necessary permission should be obtained for felling of trees and preparation of charcoal from the Collector of the District. The application for permission should specify the following, namely:-
(i)the industrial purpose for which charcoal is required;
(ii)the need for charcoal;
(iii)the quantity required.