Section 7 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000
7.
(1)The Collector after going through the report of the Divisional Forest Officer and that of the Sub-Divisional Officer (Revenue) minutely observe if there is any major difference of opinion in which case he shall personally inspect the spot alongwith the Divisional Forest Officer and the Sub-Divisional Officer (Revenue) and from his own opinion about the point of difference.(2)In case the Collector is satisfied that permission to cut the specified tree(s) may be granted without prejudice to public interest, he shall' grant permission for only such number of specified tree(s) in a year which is within the value prescribed under sub-division (3) of Section 4 of the Act.(3)The Collector shall refuse to grant permission to cut the specified tree(s) if it is not expedient to do so in public interest or from the standpoint of principles of forestry.(4)Every order passed by the Collector shall be a speaking one and shall contain reasons therefor. The order shall also specify the quantum of timber (subject to the limit of one cubic meter) and fuel-wood, permitted for the bona fide personal consumption of the Bhumiswami.(5)The Collector shall ensure that the final orders in each case are passed within sixty days from the date of receipt of application.
