Section 5A in Tamil Nadu Preservation of Private Forests Rules, 1946
5A. [ [Inserted by G. O. Ms. No. 696, Forest and Fisheries, dated the 7th June 1983.]
Every application to the District Collector for permission to cut trees made by the owner of a forest or any other person specifically authorised by him in that behalf shall contain the following particulars and be accompanied by the following documents:-(A)If the application is for the cutting of trees by the clear felling method, that is to say, the felling of all trees in the area for the purpose of utilisation mainly as fuel:-(a)Location, name, survey number and approximate area of the whole forest in which the area containing the trees proposed to be felled is included.(b)Location, name, survey number and acreage of the area containing the trees proposed to be felled, preferably in the form of surveyed sketch.(c)A certificate to the effect that the boundaries of the area containing the trees proposed to be felled have been demarcated clearly on the ground by lines 1.83 metres (or are defined already by natural features such as streams, beds, ridges, etc.)(d)Proof of ownership of the forest or of the trees proposed to be felled.(e)The route by which the felled trees will be taken to the nearest market.(f)The manner in which the applicant proposes to ensure the regeneration of trees in the place of the trees proposed to be felled.(g)A certificate that the trees proposed to be felled are in accordance with the specifications prescribed in clauses (1) of rule 4 and sub-clauses (i) to (iv) of sub-rule (2) of rule 4, as the case may be, is required.(h)The period, which shall not exceed one year, within which the felling will be completed.(B)If the application is for the felling of trees, by the selection method, that is to say, the following of only selected trees of timber, the following information shall be furnished in addition to that specified in items (a) to (e) above:-(a)A statement in duplicate containing a list enumerating the trees proposed to be felled, numbered serially, indicating the species and girth at breast height, viz., not less than that specified in Schedule I to these rules.(b)A certificate to the effect that all trees included in the list have been serially numbered in tar in a conspicuous manner (at the base of the tree and at breast height).(C)If the application is for the cutting of reeds, the following information shall be furnished in addition to those specified for cutting of trees in items (a) to (d) and (f) of clause (A) above:-(a)A certificate to the effect that the reed, coupes proposed to be worked are not less than four years old.(b)The period, which shall not exceed one year, within which the felling shall be completed.]
