Section 8(iii) in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957
(iii)The Committee shall, thereafter either accord permission under section 3(1) or 4(2) or 4(3), as the case may be, subject to such conditions as he may think fit or refuse to grant the permission applied for after recording his reasons therefor. In cases where permission is granted, the Committee shall communicate a copy of his order to the Officer authorised by him to enforce the conditions (subject to which the permission is accorded).
