36F. [ Rights and sale of sandalwood tree grown on private lands. [Inserted by Tamil Nadu Forest (Amendment) Act, 1998 (Tamil Nadu Act 33 of 2002).]
(1)Every person who grows sandalwood tree on any patta land held by him as owner, tenant, lessee, mortgagee with possession or otherwise, shall be the owner of such sandalwood tree.(2)No sandalwood tree grown on any patta land shall be sold or otherwise alienated to any person other than the Government:Provided that nothing contained in this sub-section shall apply sandalwood tree at any auction held by the Government.(3)The Government may make rules for the purpose of,-(a)prescribing the form and the manner in which application for sale of sandalwood tree to the Government shall be made;(b)verification of ownership of sandalwood tree on patta land;(c)extraction and processing of sandalwood tree grown on patta land;(d)fixation of price of sandalwood tree grown on patta land and payment to the owners of such sandalwood tree.]
