Section 6 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
6.
(1)In granting permission for the cutting of valuable trees, the authorised officer shall have due regard to the following:-(a)no green rosewood tree shall be permitted to be felled unless its girth at breast height exceeds 2. 50 metre;(b)no green teak tree shall be permitted to be felled unless its girth at breast height exceeds 1.85 metre;(c)no green sandalwood tree shall be permitted to be felled;(d)all dead trees may be permitted to be felled;(e)all trees, irrespective of the girth at breast height standing dangerous to building, telephone lines, electric lines or any other structures shall be permitted to be felled;(ee)all trees standing in plantations which cause hindrance to the growth of rubber, coffee or tea shall be permitted to be cut, irrespective of their girth:Provided that no permission under this clause shall be given unless the application for permission is accompanied by a certificate from the Rubber Board or Coffee Board or Tea Board as the case may be, that the tree in respect of which permission is applied for causes such hindrance;(f)all trees causing obstruction to the construction of any permanent building or to the formation of any public road shall be permitted to be felled; and(g)all hollow trees shall be permitted to be felled.(2)In granting permission for the destruction of valuable trees, the authorised officer shall have regard to the following:-(a)Plants of valuable trees which are not marketable and causing obstruction to the construction of any permanent building or to the formation of any public road shall be permitted to be destroyed;(b)side branches of rosewood and teak trees of girth up to 30 cm. at biggest end shall be permitted to be lopped;(c)side branches of sandal wood trees of girth up to 10cm. at the biggest end shall be permitted to be lopped.
