Section 24H in Rajasthan Tenancy (Government) Rules, 1955
24H. Conditions for grant of permission.
(1)Removal of any tree or class of trees may be granted in following cases :-(i)If it will help any work of construction by and on behalf of the village community; or(ii)If such removal is necessary for the extension of cultivation or other agricultural activities of the tenant; or(iii)If it will mitigate any real existing grievance of the tenant; or(iv)If the existing trees Eire dried up and their removal is in the interest of plantation of new trees; or(v)In the case of fruit trees, if such trees have become over-mature and rot and deterioration having set in; or(vi)If such trees are so dense that they affect the fertility of the soil or otherwise cause damage to the soil or standing crops, if there be any.(2)Before grant of permission under these rules, the applicant shall give an undertaking in writing that he shall plant and stabilise two trees in lieu of the one permitted to be cut. The trees shall be planted at the place indicated in the undertaking and if no such place is indicated therein, at the place directed by the Tehsildar. If it is not possible to plant the new trees on the land from where the trees are removed, without causing damage to the land, standing crops, grass or trees or a building of neighbours, the same shall be planted and stabilised at a place directed by the Tehsildar:Provided that the condition of planting two trees shall not apply if the permission sought under clause (vi) of sub-section (1) and there is no other part of the holding where such trees could be conveniently planted.(3)If the permission is refused, reasons of refusal shall be recorded in writing and communicated to the applicant.
