Section 24(5) in Andhra Pradesh Water, Land And Trees Rules, 2004
(5)On receipt of such application, the Designated Officer or an officer authorized by him, may, after inspecting the trees and holding such enquiry, as he deems necessary either grant or refuse the permission applied for in Form 14.Provided that permission shall not be refused, if the tree: -(i)Is dead, diseased or wind fallen or(ii)has silviculturally matured, or(iii)constitutes a danger to life or property: or(iv)is substantially damaged or destroyed by fire, lightening, rain or other natural causes.Provided further that, if the tree permitted to be felled is not exempted from purview of Forest Produce Transit rules, the Designated Officer shall inform the concerned Divisional Forest Officer for grant of transit permit and the owner shall not transport felled material without a valid permit.
