(a)On receipt of an application in writing from a person having the right to cut, collect or remove any trees, timber or fuel from a notified forest and subject to such directions as may be issued by the Conservator from time to time "felling permit" in Form I may be issued by the Divisional Forest Officer :Provided that a felling permit shall not be issued by the Chairman of a Land Management Committee or the President of a [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] except with the previous approval of the Tahsildar concerned and by the President of local bodies, i.e. [Notified Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.], or a [Town Area Committee] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.] and by the Chairman of a [Municipal Board] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.] without the previous approval of the Sub-Divisional Officer concerned.(b)In cases of emergency, e.g., when wood is required for burning a dead body or for making mechanical implements, the Collector or such officer not below the rank of a Tahsildar, as may be authorised by him in this behalf, may under intimation to the Divisional Forest Officer, issue the felling permit in Form I for the felling of not more than two trees in a notified area or notified forest for the bona fide use of the applicant but not for sale.
