Section 17(3) in The M.P. Forest (Contract) Rules, 1927
(3)Unless the Divisional Forest Officer otherwise directs by order in writing, all trees shall be felled so that the stools shall not project more than three inches above the ground, with the bark uninjured and adhering to the wood :Provided that in all cases where the stem bears a hammer mark near its base, such mark shall be left intact.
