Section 36(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(2)In granting general licences the following further consideration shall be kept in view -(a)that the proposed removal is likely to prove useful and beneficial to the general public and serve their genuine need for fuel or timber, or is in the interest of the applicant, such interest not being in conflict with the general welfare;(b)that the proposed removal is not likely to :-
