Section 6 in Tamil Nadu Land Improvement Schemes (Preservation of Trees in Wind Belt and Shelter Belt) Rules, 1998
6. Application for permission to cut trees.
- Every owner or occupier of the patta lands who desires to cut any tree in a wind belt or shelter belt which is eight years old or which is silviculturally matured shall apply to the Collector through the wind belt or shelter belt authority in Form-I appended to these Rules, with a demand draft for Rs. 10 (Rupees ten only) drawn in favour of the authorities concerned and he shall give an undertaking that he would plant another plant of the same species by the side of the trees proposed to be cut and arrange for its proper maintenance for a period of three years.Explanation. - Silviculturally matured tree means, a tree-(a)which is more than two metre in girth at a height of twelve metres, if it is casurina or eucalyptus (Euoalyptus Tereticomis), Palinirah or soft wood tree;(b)which is more than two metre in girth at a height of six metres, if it is cashew (Anacarinm accidental) odai;(c)which is more than three metres in girth at a height of six metres, if it is Neem (Azadirachta Indica), Tamarind (Tamarimdus Indica), Naval Qam-bolana) and softwood trees, nelli, jack, Gagai (Albizzias Lebbek) or pimgum (Pungamia Glabra) or Konnai (Cassia Siamia);(d)which is more than half a metre in girth at a height of two metre if it is prosofits juliflora (Lantanna Impomea Cornea) and other shrubs.
