(1)A forest contractor who has purchased standing trees shall fell all trees purchased by him under his contract.(2)All felling shall be done with due care and attention in a workmen like manner.(3)All felling must proceed continuously with an even front and from such boundary of the contract area as the Divisional Forest Officer or the Range Officer concerned may order.(4)Unless the Divisional Forest Officer otherwise directs by order in writing, all trees shall be felled as close to the ground as possible at any rate, not above 6" from the ground level, and so as not to injure the bark on the stools:Provided that in all cases where the steam bears Forest Department hammer mark near its base, such bark shall be left intact.(5)The Divisional Forest Officer may stop further felling until the provisions of sub-rules (2), (3) and (4) have been complied with in any section of the contract area.
