Section 5 in Tamil Nadu Panchayats (Action Against Illicit Cutting of Tree) Rules, 2001
5. Filing of complaint with the police.
- Where the name of the offender is not mentioned in the report of the Panchayat Assistant/Rural Welfare Officer, Grade-II or could not even be identified during the enquiry conducted by the Executive Authority or the Commissioner or the Secretary, as the case may be, he shall file a complaint with the police having jurisdiction over the place of crime within five days of the date of receipt of report of the Panchayat Assistant/ Rural Welfare Officer, Grade-II, obtain a copy of first information report from the police station and intimate the fact to the Tahsildar.Annexure(See rule 4)Notice for Compounding of Offence for Illicit Cutting of Tree Standing on the Road Margins and Lands Belonging to, or Vesting with, the Village Panchayat or Panchayat Union Council or District Panchayat...........village panchayat/panchayat union/district panchayat............ District.Post..............Pincode...........ToThiru./Tmt./Messrs.Village..............Post.................District.............Sir,Whereas, this village panchayat/panchayat union/district panchayat has detected illicit cutting of tree standing on the road margins and lands belonging to, or vesting with, the village panchayat/panchayat union council;And Whereas the executive authority/the Commissioner or the Secretary has inspected the site where illicit cutting of tree took place and satisfied about the truth of the report of illicit cutting of tree;And Whereas the executive authority/the Commissioner or the Secretary has come to the conclusion that you have committed the said offence of illicit cutting of tree;And Whereas, it is decided to compound the offence of the illicit cutting of tree in rule 2 of the Tamil Nadu Panchayats (Composition of Offences) Rules, 2000.This notice is issued to you that the value of the tree illicitly cut is assessed at Rs......(Rupees.................only) and the said offence is compounded ................... times (not less than two times) of the value of the illicitly cut tree and you are informed that the illicitly cut tree will be confiscated/returned. You are informed to pay totally Rs.............(Rupees.............only) in the office of the undersigned within.............days (not less than fifteen days), failing which action will be taken against you as per the Tamil Nadu Panchayats (Action against Illicit Cutting of Tree) Rules, 2001.Yours faithfully, Executive Authority/Commissioner ..........village panchayat/panchayat union council.
