Section 13 in Tamil Nadu Preservation of Private Forests Rules, 1946
13.
Every application to the District Collector for permission to alienate land under section 3(l)(a) of the Act by the owner of the forest or any person claiming under him shall be affixed with a Court-fee label to the value prescribed under the Tamil Nadu Court-Fees and Suits Valuation Act, 1955 (Tamil Nadu Act XIV of 1955).All applications for clear felling or selection felling should be made to the District Collector and the permit shall be granted by the District Collector after due enquiry in consultation with the Assistant Conservator of Forests or/and the District Forest Officer.
