Section 36 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
36. Considerations to be had in granting licences.
(1)Before granting a licence the Licensing Authority shall enquire into the grounds on which the applicant desires such a licence, as also into the jurisdiction thereof, and shall allow removal of such tree or trees only as may be sufficient to satisfy the particular needs of the applicant without such removal being harmful to others or being likely to impaire or otherwise disturb the general village economy.(2)In granting general licences the following further consideration shall be kept in view -(a)that the proposed removal is likely to prove useful and beneficial to the general public and serve their genuine need for fuel or timber, or is in the interest of the applicant, such interest not being in conflict with the general welfare;(b)that the proposed removal is not likely to :-(1)cause excessive denudation of land; or(2)to lead to soil erosion; or(3)to impair agricultural economy.
