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State of Kerala - Section

Section 2 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974

2.

(i)Applications for permission for cutting or/and destruction of valuable trees shall be made to the 'authorised officer', having jurisdiction over the area.
(ii)every application to the authorised officer referred to in sub-rule (i) of this rule made by an owner or any other person specifically authorised by him in that behalf shall contain the following particulars and be accompanied by the following documents:-
(a)location, name, survey No. and the area in hectares containing the valuable trees;
(b)the purpose for which the trees are proposed to be felled;
(c)a certificate to the effect that the boundaries of the area have been demarcated clearly on the ground;
(d)a statement in duplicate containing a list, enumerating the valuable trees proposed to be felled, numbered serially, indicating the species and girth at breast height, namely 1.4 metre from the ground level;
(e)a certificate to the effect that all trees included in the list have been serially numbered by chisel in a conspicuous manner at the base of the tree and at breast height;
(f)a location sketch indicating the position of the standing trees in the area showing also the marketing number , the distance between one tree and the next one and the approximate direction from one tree to the next one; and
(g)a certificate of ownership and possession of the land or trees from the concerned Tahsildar.
(iii)Every application to the authorised officer for permission for cutting or/and destruction of valuable trees made by the owner or any other person specifically authorised by him in that behalf shall contain the following information in addition to those specified in items (a), (c), (f) and (g) of sub-rule (ii) of Rule 2 namely:-
(a)a statement in duplicate containing a list enumerating the valuable trees proposed to be cut or destroyed numbered serially, indicating the species and girth at breast height.
(b)a certificate to the effect that all trees included in the list have been serially numbered by chisel in a conspicuous manner at eh base of tree; and
(c)the necessity for the cutting or destruction of the trees.