Section 9(2) in Tamil Nadu Preservation of Private Forests Rules, 1946
(2)Every such permission shall be subject to the following conditions:-(a)Only straight poles in accordance with the specifications furnished by the Government Department or licensee referred to in sub-rule (1) shall be felled.(b)The felling shall be effected at a height not exceeding 0.15 metres from the ground if the girth of the tree at breast height is below 0.91 metre and the bank shall be left intact on the stump, but shall be cut smooth and clean and adhering to the stump all round.
