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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Tamil Nadu Preservation of Private Forests Rules, 1946

(1)In granting permission for the cutting of trees by the selection method, the District Collector shall have regard to the following:-
(a)In the case of private forests in the State, permission to cut the trees specified in column (1) of the Table below shall be wanted only if the minimum girth at breast height is not less than the limits specified in the corresponding entries in column (2) thereof -
Trees Girth at breast height (cms.)
1 2
1. Casuarina 60
2. Eucalyptus 60
3. Wattle 60
4. Silver oak 80
5. Pines 80
6. Other trees not mentioned in Schedule I 70
(G. O. Ms. No. 1345, Forests and Fisheries, dated the 19th November 1981)
(b)The boundaries of the area containing the marked trees permitted to be felled, shall be defined and demarcated clearly on ground.
(c)Holders of selection felling permits shall maintain a register showing the particulars of the trees felled, viz., serial number, species, girth at breast height, date of felling, details of timber extracted from each tree, date of transport of the felled produce and remarks, if any. The register shall be liable for inspection by any Forest or Revenue Officer at any time and a copy of it shall be furnished to such authority as the District Collector may prescribe in the permit, after the completion of the operations in the forest.
(d)The timber or logs extracted shall bear at one of the end surface, serial number of the tree from which it was obtained and the sequence of log in the tree denoted by letters A.B.C., etc.
(e)Selection felling should be limited to not more than seven trees per hectare of minimum girth specified in Schedule I to these rules and second felling should not be permitted in the same area within 15 years.