Section 2 in Tamil Nadu Preservation of Private Forests Rules, 1946
2.
Nothing contained in these rules shall apply to-(a)the cutting of sandalwood trees; or(b)the thinning of private plantations of teak, casuarina and eucalyptus without reference to the girth limits prescribed in the Schedule to these rules, provided that such thinning is manifestly done for the silvicultural improvement of the crop; or(c)the cutting and removal of fuel, small timber reeds and green manure leaf in head for bona fide agricultural or domestic purposes, but not for sale; or(d)the cutting and removal of fuel, reeds and small timber granted free of charge by the owner, to poor people affected by floods or fires or for charitable purposes.
