Section 241(5) in The C.G. Land Revenue Code, 1959
(5)Nothing in sub-sections (3) and (4) shall apply to the felling or removal up to two cubic metres of timber from trees by any person from his land during a period of one year for his bona fide agricultural or domestic purposes, if such felling or removal is otherwise in accordance with the other provisions of this Code. [However such person shall be required to get his land demarcated by the competent authority and to inform in writing the Revenue Officer and Range Forest Officer having jurisdiction, at least 10 days before felling or removal of such trees.] [Inserted by C.G. Act No. 31 of 2002 (w.e.f. 3.11.2002).]
