Section 8 in Tamil Nadu Land Improvement Schemes (Preservation of Trees in Wind Belt and Shelter Belt) Rules, 1998
8. Grant of permission.
- The Collector, after taking into consideration the report of the wind belt or shelter belt authority may, either grant permission to cut the trees mentioned in the application or the trees recommended for cutting by the wind belt or shelter belt authority or only such numbers of trees which he consider fit for cutting, subject to the condition that the applicant shall plant another plant of same species by the side of the tree proposed to be cut and maintain it properly for a period of three years, or reject the request in full after recording the reasons therefor.
