Section 5 in Andhra Pradesh Preservation of Private Forest Rules, 1978
5.
Every application by the owner of forest for permission to cut trees shall contain the following particulars(1)Name of the Revenue Mandal.(2)Name of the Village.(3)Full name of land owner.(4)Whether tribal or non-tribal.(5)S.No .......... extent .................... Boundaries of S. Nos.(6)Particulars of tree growth available on the land.(7)Purpose for which tree growth is proposed to be sold.(8)What are the special reasons if the value of the trees proposed to be cut exceeds Rs. 5000.(9)Whether the following documents are enclosed:(a)to prove ownership of the land;(b)survey sketches of the S. Nos. mentioned in the application;(c)combined sketch showing the fields of the land owner and the boundaries; and(d)extract of village Accounts i.e., fair Adangal 10 (1) and Adangal. Signature of the Applicant.
