Section 16(2) in The Jammu and Kashmir Preservation of Specified Trees Act, 1969
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely(a)form of application for grant of permit authorising felling of a specified tree or export of timber;(b)form of permit to be granted by the prescribed authority authorising felling of a specified tree or export of timber;(c)information to be supplied by the applicant under sections 4(1) and 8(2);(d)fees chargeable in respect of a permit;(e)manner and procedure for holding inquiry under sections 6 and 8 (3) and the matters to be considered therein;(f)conditions in which permits may be granted for the export of timber from the State;(g)period of validity of permits;(gg)[ disposal of timber confiscated under section 13, or fallen due to natural calamities or disease;] [Clause (gg) added by Act XIII of 1970](h)form and manner in which accounts and registers relating to felling of specified trees or export of timber shall be maintained by the prescribed authorities :(i)form and procedure in which information relating to felling of specified trees and export of timber permitted by the prescribed authority shall be submitted to the Government from time to time;(j)form and manner in which appeals may be preferred against the orders of prescribed authority and the procedure for hearing appeals;(k)the number of specified-trees which a permit may authorise to fell at a time;(l)procedure and manner in which and the conditions subject to which exporters of timber are registered under this Act and the fees for registration;(m)any other matter which has to be or may be prescribed.
