Section 11 in Tamil Nadu Preservation of Private Forests Rules, 1946
11.
Permission for converting wood into charcoal for running the engine in a tea factory will be considered only in respect of the estates which are using the wood for such purpose, subject to the following conditions, namely:-(a)Burning of charcoal will not be permitted within a radius of one mile from the boundary of any reserve forest. Burning will not also be allowed in the forest area of the estate where the felling is done. Burning will be allowed only outside the forest area of the estate.(b)Permission for converting wood and charcoal for running the engine in estate factory will be, subject to the other conditions specified under rules 7 and 8, as the case may be.(c)Any felled material should be stacked at the felling site and shall be removed only after inspection by a Forest Officer not below the rank of a Forester or by a Revenue Official not below the rank of Deputy Tahsildar and after getting a transport permit under Timber Transit Rules.(d)Necessary permission should be obtained for felling of trees and preparation of charcoal from the Collector of the District. The application for permission should specify the following, namely:-(i)the industrial purpose for which charcoal is required;(ii)the need for charcoal;(iii)the quantity required.The application should be sent to the Collector of the District through the District Forest Officer.(e)Every application for burning charcoal should be affixed with Court-fee stamp of Rs. 10 (Rupees ten only) which will not be refunded on any account.(f)On receipt of order of the Collector granting permission to burn charcoal, the applicant should furnish a security deposit of Rs. 300 (Three hundred only) to the District Forest Officer concerned.(g)The decision of the Collector of the District, whether to grant permission for converting wood into charcoal or not shall be final.
