Section 4 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
4.
If an authorised officer to whom an application has been made under Rule 2, requires any further particulars about the ownership of the trees, he shall obtain such information direct from the Tahsildar of the Taluk concerned. The Tahasildar shall supply the information called for by the authorised officer within 14 days from the date of the receipt of the requisition. Delay on the part of the Tahsildar in supplying the information shall be reported by the authorised officer to the concerned District Collector for suitable action.
