(a)These shall be felled as closed to the ground as possible, leaving the Government hammer mark intact and on no account shall be stumps of tree under 3' in girth be left more than 6" in height.(b)No person shall fell a tree in a manner so as to cause damage to any other-tree.(c)Should any tree which a person is entitled to fall, he accidentally arrested in its fall by another tree to which he is not entitled is such a manner that former cannot be utilised without felling' or injuring the latter, he may fell or injure the latter tree upon payment of such price and compensation therefore as may be fixed by the Divisional Forest Officer.
