Section 5 in The Jammu and Kashmir Preservation of Specified Trees Act, 1969
5. Obligation to grant permit.
- Subject to the provisions of section 6, the prescribed authority shall grant permit, if, on inquiry, it is established that-(a)the timber of a specified tree desired to be felled is required to be used for the manufacture of Finished goods of Kashmir Art; or(b)the timber is required to be exported by a person registered as an exporter for purposes of this Act in the prescribed manner; or(c)the felling of a specified tree is necessary for the prevention of danger or abatement of nuisance to life or property or for prevention of plant disease; or(d)the specified tree desired to be felled is completely dried up.
