Section 9 in Tamil Nadu Preservation of Private Forests Rules, 1946
9.
(1)Permission for the cutting of trees under the selection method below the girth specified in rule 8(l)(a) and for the use as telegraph' or electric transmission poles, shall be granted only in respect of the species of trees specified in Schedule II to these rules, provided that the owner of the forest or any person deriving authority from him holds a contract for the supply of such poles to any department of the Government of India or of the Government of Tamil Nadu or to a licensee authorised to distribute electric energy in the province.(2)Every such permission shall be subject to the following conditions:-(a)Only straight poles in accordance with the specifications furnished by the Government Department or licensee referred to in sub-rule (1) shall be felled.(b)The felling shall be effected at a height not exceeding 0.15 metres from the ground if the girth of the tree at breast height is below 0.91 metre and the bank shall be left intact on the stump, but shall be cut smooth and clean and adhering to the stump all round.
