Section 8 in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957
8.
(i)The Committee shall, before granting permission under section 3(1), require a Forest Officer not below the rank of Range Officer to inspect the tree concerned and to make a report to the Committee on the application in Form III.(ii)The Committee shall before granting permission under section 4(2) or 4(3), require the State Silviculturist, the Assistant Agricultural Engineer or the District Forest Officer to inspect the land concerned and make report to the Committee on the application in Form IV(iii)The Committee shall, thereafter either accord permission under section 3(1) or 4(2) or 4(3), as the case may be, subject to such conditions as he may think fit or refuse to grant the permission applied for after recording his reasons therefor. In cases where permission is granted, the Committee shall communicate a copy of his order to the Officer authorised by him to enforce the conditions (subject to which the permission is accorded).
