Section 3(a) in Kerala Grants and Leases (Modification of Rights) Act, 1980
(a)the grantees or lessees may appropriate for their own use all trees standing on the land except teak, blackwood, ebony, karumthali and sandalwood or any two or more of those categories, subject to payment of seigniorage at the rates specified in the grant or lease deed in respect of the timber taken out of the land;
