Section 6 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000
6.
(1)The Divisional Forest Officer on receipt of letter from Collector shall forward it to concerned Range Officer for inquiry and report after spot inspection, covering all these points mentioned in Form IV in which the Divisional Forest Officer has to report back to Collector.(2)The Range Officer along with his subordinate staff shall inspect the site and verify the demarcation of the said land of the applicant on the field and determine on the basis of departmental documents and maps whether or not the land in question is part of the Reserved or Protected Forests. If the land is included in the Reserved/Protected Forests, the Range Officer shall record his finding to the effect and submit a report accordingly through the concerned Sub-Divisional Officer (Forest) without making any further inquiry.(3)In case the land on the spot does not come within any Reserved/Protected Forests, he shall proceed further to ascertain, for each tree proposed to be cut,-(a)If according to forestry principles it will be proper to cut the tree for which an application is made. All such trees will be numbered.(b)Name of species, girth and condition of each such tree and site quality of the area.(c)Assumed volume of the produce, i.e., fuel and timber separately, and estimated market value thereof.He will specifically mention the dates on which he inspected the spot, the names of the subordinate staff and put dated signatures alongwith his full name. Subordinate staff shall also put their dated signatures alongwith their names.(4)The Range Officer shall submit the report within 10 days to Sub-Divisional Officer (Forests) who shall satisfy himself to the correctness of the report and valuation of the tree(s). In at least 25% of the cases, he shall visit the spot himself and verify the facts reported by the Range Officer. It will be in question is adjacent to the boundary of Reserved/Protected Forests Block. In case he differs with the Range Officer on any point, he shall record reasons therefor and submit report within 7 days with dated signature and name in full.(5)The Divisional Forest Officer after receiving the report from the Sub-Divisional Officer (Forests) shall himself visit the site in at least 10% of such cases. Gases in which there is difference of opinion between the Range Officer and the Sub-Divisional Officer (Forests), spot shall invariably be inspected by the Divisional Forest Officer to ascertain the correct position. Thereafter, he shall prepare a report in Form IV and submit it to the Collector positively within a period of 25 days from the date of the first communication from Collector in this regard. He will put his dated signature alongwith his full name.
