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State of Madhya Pradesh - Section

Section 14 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

14. Repeal and Savings.

- All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of the matter covered by these rules :Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form 1(See Rule 3)To,The Collector,..............Subject-Permission to cut trees on Bhumiswami land.SirI wish to cut trees standing on my land. Please give me permission to cut the trees. The details are as under :-
1. Name of the applicant and full address ....................
2. Species and number of trees proposed to be cut ....................
3. Reasons for cutting the trees ....................
  Copy of the Rin Pustika is enclosed.  
......................Signature of the ApplicantForm IICourt of The Collector/additional Collector............District............
No.................... Date...................
To,The S.D.O. (Revenue)District....................Subject. - Permission to cut specified tree(s) standing on the land of Bhumiswami.Reference. - This Court's Revenue Case No .....................A-62/...................Applicant................Son/Daughter/Wife of..................Resident of village...................Patwari Circle No.................. Tahsil.................District.................A revenue case, as noted under reference, has been registered in this Court. A copy of the application is enclosed herewith and you are called upon to get an inquiry made on the application through the Tahsildar having jurisdiction. The report shall inter alia, particularly and specifically give verification of facts, opinion and recommendation on the following points:-
(i)Verification about the tribe of the applicant, title and possession of the land in question. Authenticated copies of the record to be enclosed.
(ii)Demarcation of the land, list of specified tree(s) standing thereon and girth, height and condition of the specified tree(s) proposed to be cut.
(iii)Whether the holding of the applicant is adjoining or is situated nearby Reserved Forests, Protected Forests or Revenue Forests ('Bade/Chhote Jhar Ka Jungle').
(iv)Whether the permission to cut tree(s) will in anyway adversely affect public interest, ecology, watercourse of aggravate soil erosion.