Section 11 in Tamil Nadu Land Improvement Schemes (Preservation of Trees in Wind Belt and Shelter Belt) Rules, 1998
11. Report of illicit cutting.
- It shall be the duty of the Village Administrative Officer and Village Menials having jurisdiction over the area in which wind belt or shelter belt have been raised to report to the Tahsildar having jurisdiction over that area and to the wind belt or shelter belt authority, any unauthorised felling or cutting of these in any such wind belt or shelter belt.The officers and servant employed under the scheme shall also report the illicit cutting of trees to his immediate superior for bringing such act to the notice of the wind or shelter belt authority. The wind or shelter belt authority, on receipt of such report, shall forthwith initiate action to impose the penalty as contemplated under section 36 of the Tamil Nadu Land Improvement Schemes Act, 1959 (Tamil Nadu Act 31 of 1959) through the Court having jurisdiction over the area.
