Section 4 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000
4.
The Collector shall register and send one copy of the application so received to the Sub-Divisional Officer (Revenue) alongwith a letter in Form II, indicating the time limit by which the report should be sent, which shall not more than 25 days.(1)The Sub-Divisional Officer (Revenue) concerned shall forward the letter of the Collector alongwith enclosures to the Tahsildar who shall inspect the spot with land record staff as early as possible and firstly demarcate the area and verify the facts mentioned in the application. He shall also count the tree(s), which are proposed to be cut and record the species wise measurement of their girth at breast height and place serial number on each tree. A copy of the demarcation and measurement record shall be enclosed with the report.(2)The Tahsildar shall specifically examine the reasons specified in the application to cut the tree(s) and shall report any important and pertinent matter coming to his notice during the course of inquiry. He shall specifically inquire the requirement of fuel and timber by Bhumiswami for his bonafide personal use and record the same in his report. It shall be clarified to the Bhumiswami that the timber allowed for bonafide use shall be subject to a limit of one cubic meter and for which no transit pass shall be issued. He will also opine if the trees in general or any particular tree is required to be retained in public interest, preventing erosion of soil or ecology, etc. The report to be submitted in Form III shall indicate the date/dates on which the spot was inspected by him and the names and designation of staff associated with demarcation and measurement of trees. Members of such staff shall also record a certificate about the work done by them and put dated signature on it. The spot inspection and local inquiry shall be done in the presence of two independent witnesses and the Kotwar of the village and their signature, shall also be obtained on the Panchnama, which shall be enclosed with the report.(3)The Sub-Divisional Officer (Revenue) on receipt of report of the Tahsildar in Form III shall satisfy himself to the correctness of the report and shall particularly ensure that there is nothing under cover which will lead to the exploitation of the Bhumiswami. He shall also visit the spot at least in 25% of the cases being forwarded to the Collector. He shall particularly ascertain that the demarcation is based on the revised and latest settlement records and in case the latter differ substantially with the old records, he shall further do necessary inquiry himself to verify the facts :Provided that in all cases where the Khasra number is adjoining Reserve or Protected Forests, or village forests, it shall be mandatory for the Sub-Divisional Officer to make local inquiries after spot inspection and to ensure that the Government or village Forests has not been included in the demarcation.(4)In case the Sub-Divisional Officer differs with any observation of the Tahsildar, he shall record his reasons therefor and clearly indicate the date on which he inspected the spot. Thereafter, he shall forward the total report to the Collector. He will put his dated signature alongwith his full name on this report.
