Section 17 in The M.P. Forest (Contract) Rules, 1927
17. Mode of felling.
(1)A forest contractor who has purchased standing trees shall fell and remove all trees purchased by him under his contract.(2)All felling shall be done with due care and attention and in a workman like manner.(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.(4)The Divisional Forest Officer may stop further felling until the provisions of sub-rules (2) and (3) have been complied with to his satisfaction in any section of the coupe.
