Section 7(1) in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
(1)only such of the marked rosewood and teak trees which have been permitted to be cut as per the list attached to the sanction order shall be cut, and the cutting shall be subject to the following conditions:-(a)the trees shall be cut above or below the chisel mark at stump height;the timber or logs extracted should bear at one of the end surfaces the serial number of the trees from which it was obtained and the sequence of the log in the tree denoted by letter A,B,C etc.;if during the course of felling, any unmarked valuable tree is damaged has fallen neither the tree felled not the tree damaged shall be removed without the previous permission of the authorised officer who shall before according permission satisfy himself that the damage was inevitable; andseparate sanction of the authorised officer shall be obtained for removing trees which have accidentally fallen or are injured during the course of felling of the marked trees.
