Section 6(2) in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
(2)In granting permission for the destruction of valuable trees, the authorised officer shall have regard to the following:-(a)Plants of valuable trees which are not marketable and causing obstruction to the construction of any permanent building or to the formation of any public road shall be permitted to be destroyed;(b)side branches of rosewood and teak trees of girth up to 30 cm. at biggest end shall be permitted to be lopped;(c)side branches of sandal wood trees of girth up to 10cm. at the biggest end shall be permitted to be lopped.
