Section 9(3) in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957
(3)Regeneration of the felled area will be done by the Forest Department at the cost of the permit bolder in the event of his failure to regenerate the area with a tree crop to the satisfaction of the Committee within the time limit stipulated in the permit. If the security deposit is insufficient for regeneration by the Forest Department, the excess amount required will be recovered from the permit-holder. If the security deposit is found to be in excess of the amount spent by the Forest Department for regeneration, the excess amount will be refunded to the permit-holder three years after the completion of the regeneration by the Forest Department.
