Section 8(2) in Tamil Nadu Preservation of Private Forests Rules, 1946
(2)Every permission granted under sub-rule (1) shall be subject to the following conditions:-(a)The serial number of the tree felled shall be marked in a conspicuous manner on the stump.(b)If, during the course of felling, any unmarked tree is damaged, it shall not be removed from the area in which felling takes place without the previous permission of the District Collector who shall, before according permission, satisfy himself that the damage was inevitable.
