Section 8(3) in Tamil Nadu Preservation of Private Forests Rules, 1946
(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 -
