Section 9(1) in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957
(1)In case where permission is granted by the Committee to cut a tree on the ground that it has silviculturally matured the Committee shall besides requiring the person to whom the permission is granted to make the deposit referred to in the second proviso to section 3(1) imposed as a condition -(i)that the felled area shall be regenerated with an equal number of trees of the same species or those of other suitable species, if the regeneration is proposed to be done artificially;(ii)if the regeneration is proposed to be done naturally from copied:-(a)that the tree shall be felled at a height not exceeding six inches from ground; the bark being left in tact on the stump and adhering to it all round the stump, without being tom off or otherwise damaged; and(b)the felled area shall be devoted only for raising a tree-crop and the tree-crop raised on it either naturally or artificially shall be adequately protected against fire, grazing and trampling by cattle.
