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State of Tamilnadu - Section

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

5. Granting of permission.

(1)After considering the application filed under sub-rule (1) of rule 3 and also the report of the Forest Officer made under rule 4, the prescribed authority may, after recording the reasons by order, grant, subject to the conditions specified in items (i) and (ii) below or refuse to grant the permission sought for in the application:-
(i)the proposed removal shall be completed with in six months from the date of receipt of such order.
(ii)such order shall be liable to be cancelled or modified for good and sufficient reasons to be recorded in writing after giving the applicant a reasonable opportunity of being heard.
(2)The prescribed authority shall pass an order under sub-rule (1) within six months from the date of receipt of the application filed under sub-rule (1) of rule 3 and shall furnish a copy of such order to the applicant.
(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)