Section 9 in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957
9.
(1)In case where permission is granted by the Committee to cut a tree on the ground that it has silviculturally matured the Committee shall besides requiring the person to whom the permission is granted to make the deposit referred to in the second proviso to section 3(1) imposed as a condition -(i)that the felled area shall be regenerated with an equal number of trees of the same species or those of other suitable species, if the regeneration is proposed to be done artificially;(ii)if the regeneration is proposed to be done naturally from copied:-(a)that the tree shall be felled at a height not exceeding six inches from ground; the bark being left in tact on the stump and adhering to it all round the stump, without being tom off or otherwise damaged; and(b)the felled area shall be devoted only for raising a tree-crop and the tree-crop raised on it either naturally or artificially shall be adequately protected against fire, grazing and trampling by cattle.(2)The person to whom permission is granted, shall deposit with the Committee as security, a sum of Rs. 1,000 (rupees one thousand only) per hectare or Rs. 100 (rupees one hundred only) for each tree proposed to be felled whichever is less for the successful regeneration of tree.(3)Regeneration of the felled area will be done by the Forest Department at the cost of the permit bolder in the event of his failure to regenerate the area with a tree crop to the satisfaction of the Committee within the time limit stipulated in the permit. If the security deposit is insufficient for regeneration by the Forest Department, the excess amount required will be recovered from the permit-holder. If the security deposit is found to be in excess of the amount spent by the Forest Department for regeneration, the excess amount will be refunded to the permit-holder three years after the completion of the regeneration by the Forest Department.(4)The deposit shall be refunded to the person to whom the permission was granted after the expiry of the three years from the date of foiling of the original tree growth if the Committee is satisfied that the regeneration has been successfully undertaken by the owner.Explanation. - For the purposes of the above rule,-(i)"field crop" shall mean crops of short duration mostly less than a year raised in cultivated fields. This will also include plantation crops like tea, coffee, cardamom and plantations whose management involves working of the intervening soil at intervals;(ii)"tree crops" shall mean crops of trees which are grown for long duration and which do not require frequent working of the soil for their development except at the initial stages of raising; and(iii)"cattle" shall mean and include elephants, camels, buffaloes, bulls, bullocks, cows, heifers, calves, horses, mares, ponies, fillies, mules, asses, deer, pigs, ram, cives, sheep, lambs, goats and kids.
