Section 24G(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)Subject to the conditions laid down in these rules, the Tehsildar, shall, on receipt of such inspection report and after satisfying himself on the merits of the application that the number of trees sought to be removed is not excessive and is commensurate with the purpose for which removal is sought, grant the permission within 15 days of the receipt of the inspection report, but -(a)[ The Tehsildar shall permit the removal upto 15 trees subject to the ceiling limit of aforesaid proviso. [Substituted by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.](b)If the application is for the removal of more than 15 trees the Tehsildar shall forward the application to the Sub-Divisional Officer concerned alongwith the report. The Sub-Divisional Officer after satisfying himself and subject to the ceiling limits of aforesaid proviso grant or refuse the permission stating the reasons thereof.]
