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State of Madhya Pradesh - Section

Section 9 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

9.

(1)On receipt of intimation from the Collector, the Divisional Forest Officer shall immediately direct Sub-Divisional Officer (Forests) and Range Officer by name to complete the task of felling and transportation within a specified period.
(2)The Range Officer shall ensure that the Bhumiswami is informed in advance and is present at the time of cutting and shall keep a record thereof. Stocks of timber and fuel-wood obtained from the cut tree(s) shall be prepared and their list in triplicate shall be prepared in Form VI and signed by the Range Officer and the Bhumiswami concerned. A copy of this shall be handed over to the Bhumiswami on the spot and his dated acknowledgment alongwith signatures of two witnesses shall also be obtained.
(3)If the Bhumiswami so requires the quantity of fuel wood specified by the Collector and such part of timber, including poles which may be adequate to meet his bona fide personal requirements, shall handed over to him on the spot and his acknowledgment obtained and enclosed with the list, subject to the conditions that the quantity of such timber, including poles, shall not exceed one cubic meter and that no transit shall be issued in respect of such timber. A copy of this acknowledgment shall also be given to him and the rest of the produce, shall be transported by the Range Officer to the nearest sale depot and the Divisional Forest Officer shall be informed in writing accordingly. The list prepared under sub-rule (2) shall also be forwarded to the Divisional Forest Officer.