Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Preservation of Private Forests Rules, 1946

(1)
(a)Before granting permission to cut trees by the clear felling method in a forest, one or more compact block shall be selected so as to provide not less than ten (10) annual coupes in respect of casuarina, eucalyptus and wattle trees and twenty (20) annual coupes in respect of silver oak trees, fifteen (15) annual coupes in respect of pine tree and twenty-five (25) annual coupes in respect of other trees. Trees shall be permitted to be cut only in one coupe in each block during a specified year.
(b)The boundaries of the private forest in respect of which permission to cut trees is applied for should be demarcated clearly and a topo-sketch drawn to such scale as may be specified by the District Collector prepared showing the location of the private forest, hill tops and stream banks that should not be worked under clear-felling or selection methods. This topo-sketch should be attached to the application made under section 3(1) (a) of the Act to the District Collector.