Section 4 in The Orissa Preservation of Private Forests Rules, 1963
4.
(1)Every application made by the owner of a forest or any other person acting under his authority for permission to cut trees shall be made to the Collector of the district shall contain the following informations:(a)location, name, survey number and approximate area of the forest is in which trees are proposed to be cut ;(b)particulars regarding documents in support of the ownership of the forest;(c)the route though which the felled trees shall be taken to the nearest market ;(d)a list in duplicate specifying the trees marked for felling, indicating the species and girth in inches at breast height; the marking hammer shall be registered in the office of the District/Divisional Forest Officer.(2)On receipt of the application the Collector shall forward the same to District/Divisional Forest Officer for enquiry :(3)Provided that where the Divisional/District Forest Officer does not agree that a tree as per list furnished under Rule 4 (d) is to be felled he shall make a note of it in the remarks column.(4)The District/Divisional Forest Officer shall forward the application with the list of trees with his recommendation.
