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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in Tamil Nadu Rosewood (Conservation) Rules, 1995

(3)Where permission is granted, the prescribed authority shall communicate a copy of such order granting permission to the Officer not below the rank of District Forest Officer to enforce the conditions specified in sub-rule (1).AppendixForm 1[See rule 3(1)]
1 Name and address of the applicant  
2 Name of the village, taluk and district, wherethe land on which the dead or fallen rosewood tree proposed to beremoved lies  
3 Name, survey number and appropriate area offorest location where the dead or fallen rosewood tree proposedto be removed, lies  
4 Name, location, survey number of the field andextent of the area, number of dead or fallen rosewood treesproposed to be removed in the form of surveyed sketch.  
5 Proof of ownership of the forest or land and thedead or fallen rosewood tree.  
6 Enumeration list showing the number of dead orfallen rosewood tree specified and girth at 1.37 meter fromground level of the tree proposed to be removed.  
7 The route by which the removed rosewood tree isproposed to be taken out from the area  
8 The approximate period within which the proposedremoval will be completed.  
[9 [Inserted by G O. Ms. No. 37, Environment and Forest (FR.14), dated the 7th March 2001. (No. SRO A-29/2001).] Whether the applicant has been convicted foroffences under the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act Vof 1882) or similar enactments.]  
[10 [Inserted by G O. Ms. No. 37, Environment and Forest (FR.14), dated the 7th March 2001. (No. SRO A-29/2001).] The mode of conveyance proposed to be used by theapplicant to remove the fallen rosewood trees.]  
Place:Date: Signature of the applicant.
Form II(See rule 4)