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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

(3)In case the land on the spot does not come within any Reserved/Protected Forests, he shall proceed further to ascertain, for each tree proposed to be cut,-
(a)If according to forestry principles it will be proper to cut the tree for which an application is made. All such trees will be numbered.
(b)Name of species, girth and condition of each such tree and site quality of the area.
(c)Assumed volume of the produce, i.e., fuel and timber separately, and estimated market value thereof.
He will specifically mention the dates on which he inspected the spot, the names of the subordinate staff and put dated signatures alongwith his full name. Subordinate staff shall also put their dated signatures alongwith their names.