Section 33A in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
33A. [ License fee and period of license. - (1) No license fee shall be charged for a license given on grounds (a) and (b), in the case of license on ground (c), (d), (e) or (f) a fee of ten paise per tree or rupees ten per acre, whichever is more, shall be charged.
(2)The period of the license shall be determined by the licensing authority with due regard to the number of trees to be removed, the area to be cleared and the labour involved, and no renewal of the licence shall be permitted.(3)Nothing in this rule shall prevent the issue of fresh license where a license has expired before the removal of the trees covered by the license; provided that the issue of a fresh licence shall in all respects be governed by these Rules.] [Substituted added and deleted vide Notification No. F. 2(185) Revenue/B/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C, Ordy, dated 15-7-1965.][34. x x x] [Omitted by Boards Notification No. 5085/B.R., dated 7-5-1958, Published in Rajasthan Gazette, Part IV-C, dated 29-5-1958.].[35. x x x] [Substituted added and deleted vide Notification No. F. 2(185) Revenue/B/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-C Ordy., dated 15-7-1965.],
