Section 24 in The M.P. Forest (Contract) Rules, 1927
24. Special rules of Sindi trees.
(1)Where a forest contract is for the extraction of the juice from sindi trees, the following special provisions shall apply.(2)No incision shall be made at less than 150 cms. from the ground or within 30 cms. from the base of the central whorls or 45 cms. from the top of any previous incision :Provided that the Collector, may in unavoidable cases, and for reasons to be recorded in writing, permit an incision to be made not less than 120 cms. from the ground or within 35 cms. from the top of any previous incision.(3)The greatest depth of the incision shall not exceed one-third of the diameter of the tree, and the greatest width of the incision shall not exceed one-third of the circumstances of the tree, both measurements to be taken at place where the incision is made.(4)No tree shall be tapped oftener than one in any one tapping season or for more than six months in the year, and a clear tapping season shall be allowed to elapse before it is tapped again.(5)The contractor may trim away the lower leaves of the crown of the tree, but in addition to the central whorls springing from the head, not less than eight leaves shall be left on each crown.(6)The contractor should not remove, sell or otherwise dispose of any leaves cut in tapping the trees.(7)Every contractor shall obtain a licence from the Excise Department before beginning work under the contract and shall be bound to observe the provisions of the Excise Act, the rules made thereunder and the terms and conditions of his licence.
