Section 24K(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)[ In all cases in which permission has been granted for removal [upto fifteen trees] [Added by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a copy of such order of permission shall be sent to the Sub-Divisional Officer and in other cases where permission has been granted for removal of more than 15 trees, a copy of such order of permission shall be sent to the Collector. Copy of each such order of permission shall also be endorsed to the Inspector Land Records and Patwari who shall check that the conditions of permission are not violated and report infringements if any.]
