- For the purpose of section 37, the State Government may make rules prescribing,-(a)the classes or kinds of trees which may be permitted to be cut and girdled and the girth of such trees;(b)the terms and conditions subject to which permission may be granted; and(c)the procedure to be followed by the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] before granting permission.
