Section 5(1) in Tamil Nadu Rosewood (Conservation) Rules, 1995
(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.
