Section 3(b) in The U.P. Private Forests Rules, 1950
(b)In cases of emergency, e.g., when wood is required for burning a dead body or for making mechanical implements, the Collector or such officer not below the rank of a Tahsildar, as may be authorised by him in this behalf, may under intimation to the Divisional Forest Officer, issue the felling permit in Form I for the felling of not more than two trees in a notified area or notified forest for the bona fide use of the applicant but not for sale.
