Section 36(1) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(1)Before granting a licence the Licensing Authority shall enquire into the grounds on which the applicant desires such a licence, as also into the jurisdiction thereof, and shall allow removal of such tree or trees only as may be sufficient to satisfy the particular needs of the applicant without such removal being harmful to others or being likely to impaire or otherwise disturb the general village economy.
