Section 24G in Rajasthan Tenancy (Government) Rules, 1955
24G. [ Enquiry and disposal [xx] [Substituted by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]. - (1) The Tehsildar shall in every case inspect the site himself or get it inspected by an officer not below the rank of an Inspector, Land Records. The Tehsildar or such Officer, as the case may be, shall clearly indicate in his inspection report (a) total area of holding of the applicant with khasra numbers; (b) number of trees standing on the holding; (c) number of trees sought to be removed; (d) justification for the removal of trees that may be permitted to be removed, and (e) specific reasons which necessitate removal of trees. The inspection report shall be submitted in Form C-I Part III.
(2)Subject to the conditions laid down in these rules, the Tehsildar, shall, on receipt of such inspection report and after satisfying himself on the merits of the application that the number of trees sought to be removed is not excessive and is commensurate with the purpose for which removal is sought, grant the permission within 15 days of the receipt of the inspection report, but -(a)[ The Tehsildar shall permit the removal upto 15 trees subject to the ceiling limit of aforesaid proviso. [Substituted by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.](b)If the application is for the removal of more than 15 trees the Tehsildar shall forward the application to the Sub-Divisional Officer concerned alongwith the report. The Sub-Divisional Officer after satisfying himself and subject to the ceiling limits of aforesaid proviso grant or refuse the permission stating the reasons thereof.](3)The permission shall be valid for a period of 30 days from the date of the sanction, and can be extended for a further period not exceeding of 30 days.][Provided that khatedar shall not be allowed to cut more than 10% of the trees standing on his holding in any calendar year.] [Added by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.]
