Section 5(2) in Kerala Preservation of Trees Act, 1986
(2)No person shall, without the previous permission in writing of the authorised officer, cut, uproot, bum or otherwise destroy or cause to be cut, uprooted, burnt or otherwise destroyed any tree in any area specified in the notification Hinder sub-section (1) on any ' of the grounds specified therein.Explanation I. - For the purposes of this section, the term "tree" shall include any speoies of tree.Explanation II. - For the purposes of sub-section (1), the expression "private forest" means any land which immediately before the 10th day of May, 1971, was a private forest as defined in the Kerala Private Forests (Vesting and Assignment) Act, 1971.
