Section 4 in Tamil Nadu Preservation of Private Forests Rules, 1946
4.
(1)(a)Before granting permission to cut trees by the clear felling method in a forest, one or more compact block shall be selected so as to provide not less than ten (10) annual coupes in respect of casuarina, eucalyptus and wattle trees and twenty (20) annual coupes in respect of silver oak trees, fifteen (15) annual coupes in respect of pine tree and twenty-five (25) annual coupes in respect of other trees. Trees shall be permitted to be cut only in one coupe in each block during a specified year.(b)The boundaries of the private forest in respect of which permission to cut trees is applied for should be demarcated clearly and a topo-sketch drawn to such scale as may be specified by the District Collector prepared showing the location of the private forest, hill tops and stream banks that should not be worked under clear-felling or selection methods. This topo-sketch should be attached to the application made under section 3(1) (a) of the Act to the District Collector.(2)If it is not possible to divide a block of forest into a series of annual coupes, permission to cut trees in a whole block may be granted, subject to the condition that no permission to cut trees in any block will be granted unless the trees therein have a growth of not less than -(i)60 (sixty) centimetre in girth at breast height at the time of first felling and ten (10) years thereafter at the time of subsequent felling in the case of casuarina, eucalyptus and wattle trees;(ii)80 (eighty) centimetre in girth at breast height at the time of first felling and twenty (20) years thereafter at the time of subsequent felling in the case of silver oak trees;(iii)80 (eighty) centimetre in girth at breast height at the time of first felling and fifteen (15) years thereafter at the time of subsequent felling in the case of pine trees; and(iv)70 (seventy) centimetre in girth at breast height at the time of first felling and twenty-five (25) years thereafter at the time of subsequent felling in the case of other trees.(G. O. Ms. No. 1345, F. & F. Department, dated the 19th November 1982)(3)In any particular area, selection felling shall be allowed only over in, 15 years and the number of trees that may be felled should not exceed seven trees per hectare, of girth not less than that specified in Schedule I to these rules.(4)Before granting permission to cut trees by the selection method, the forest block selected shall be divided into as many annual coupes as the District Collector may direct. Only one coupe shall be worked in each year.(5)Before granting permission to cut reeds, the area shall be divided into four coupes. Only one coupe shall be worked in a year.
