Section 23(2) in Kerala Preservation of Trees Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the girth of trees which may be permitted to be cut;(b)the terms and conditions subject to which permission may be granted;(c)the procedure to be followed by the authorised officer before granting or refusing permission;(d)the procedure to be followed by the appellate authority in the disposal of an appeal under section 7;(e)any other matter which has to be, or may be, prescribed.
