(2)No owner of any forest and no person claiming under him, whether by virtue of a contract, licence or any other transaction entered into either before or after the 1st day of January 1970, or any other person shall without the previous permission of the District Collector, cut trees or do any act likely to denude the forest or diminish its utility as a forest.Provided that nothing in this sub section shall apply to the removal of dead or fallen trees or to any act done for the usual or customary domestic purposes or for making agricultural implements.[Provided further that no such permission shall be granted in a year to cut tress of the value exceeding Rs.5,000/- unless the District Collector is satisfied that the value of the trees proposed to be cut exceeding the said limit is necessary to meet urgent expenses of such owner.] [Proviso added by G.O.Ms.No. 210 dated 20-7-1988]
