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State of Tamilnadu - Section

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

8.

(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.
(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.
(3)Permission granted for cutting of reed coupes shall be subject to the following conditions:-
(a)Felling and removal of any reed growth within one chain of either bank of any stream shall be prohibited.
(b)Not more than two thirds of the number of clumps in a clump shall be cut.
(c)No clump less than two years old shall be cut.
(d)No clump shall be uprooted, but shall be cut at a height not exceeding twenty-two centimetres from the ground level.
(e)Every coupe in which reeds have been cut in any year shall be demarcated at four prominent corners with coupe at once showing the year of felling and the area felled.
(f)The permission shall be valid only for the period specified therein; the period shall not exceed one year:
Provided that none of the conditions mentioned above shall apply to permission granted for the cutting of reeds for the purpose of bona fide cultivation of food crops or plantation crops. Only such forests as not really covered by any thick growth shall be permitted to be cleared and the District Collector shall satisfy himself before such permission is granted -
(1)that there will be no denudation of the forest if the permission is granted, and
(2)that the area sought to be cleared has been inspected by the Forest Ranger having jurisdiction over the area in which the forest is situated, if any, or by the Tahsildar or Deputy Tahsildar having jurisdiction over such area.