Section 7 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
7.
(1)only such of the marked rosewood and teak trees which have been permitted to be cut as per the list attached to the sanction order shall be cut, and the cutting shall be subject to the following conditions:-(a)the trees shall be cut above or below the chisel mark at stump height;the timber or logs extracted should bear at one of the end surfaces the serial number of the trees from which it was obtained and the sequence of the log in the tree denoted by letter A,B,C etc.;if during the course of felling, any unmarked valuable tree is damaged has fallen neither the tree felled not the tree damaged shall be removed without the previous permission of the authorised officer who shall before according permission satisfy himself that the damage was inevitable; andseparate sanction of the authorised officer shall be obtained for removing trees which have accidentally fallen or are injured during the course of felling of the marked trees.(2)Only such of the marked sandalwood trees which have been permitted to be cut as per the list attached to the sanction order shall be cut, and the cutting shall be subject to the following conditions:-on uprooting the trees the pit shall not be covered and shall be left in tact until inspection. A stake bearing the tree number shall be fixed in each pit;the trees may then be cleaned to remove sapwood taking care to preserve the hammer mark. If the tree is billetted the billets shall be so numbered as to enable reformation and checking by the authorised officer. Each tree shall be weighed after cleaning and the weights recorded. If it is billetted each billet shall be weighed separately and also all the billets of the same trees together. The uprooted trees shall be kept as near the pits as possible to facilitate checking. On completion of cleaning, the applicant shall submit a list showing the tree number, its original measurements, the number of pieces obtained with measurements and weight and the total weight of all the pieces obtained form each tree.The transport of felled materials shall be subject to the provisions in the Timber Transit Rules in force from time to time.The authorised officer may grant extensions beyond the period of sanction to a maximum period of three months in all in every deserving cases, where he is satisfied that the delaying carrying on the work was beyond the control of the owner. The total period of validity of the sanction including the period of extension shall not exceed six months.Application for extension of the period sanctioned shall be sent sufficiently early and unless such application is received by the authorised officer at least one week before the date of expiry of the validity of the sanction, such application shall be summarily rejected.Every application for extension of the period of validity of sanction beyond six months from the date on which it was first issued shall be treated as an application for a fresh sanction and shall be dealt with accordingly.
