Section 33 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
33. [ Enquiry and disposal by the Sub-Divisional Officer. - (1) The Sub-Divisional Officer shall, if the application is for the removal of trees for agricultural or domestic use and the number of trees sought to be removed is not excessive and is commensurate with the purpose for which removal is sought, grant the permission within fifteen days of the receipt of the Patwari's report.
(2)If the removal is applied for under ground (c) of Serial No. (5) of the particular, the Sub-Divisional Officer, shall either inspect the site himself, or get it inspected by the Tehsildar, or a Naib-Tehsildar, before passing orders.(3)In the case of an application under ground (d) or ground (e) or ground (f) the Divisional Forest Officer shall be invariably consulted and a license granted only in accordance with the advice given by the Divisional Forest Officer the Sub-Divisional Officer shall record his reason therefore and forward the case for further advice to the Chief Conservator of Forest Rajasthan, and the Sub-Divisional Officer shall be bound by the advice of the Chief Conservator of Forests and shall issue a license only in accordance with such advice.] [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.]
