Section 14A in Tamil Nadu Preservation of Private Forests Rules, 1946
14A.
Every application for clear felling or selection felling made to the District Collector under section 3(2) of the Tamil Nadu Preservation of Private Forests Act, 1949 (Tamil Nadu Act XXVII of 1949) shall be accompanied by topo sketch of the entire forest area showing the coupes and blocks, as the case may be, the coupes and blocks proposed for felling in the year of application and the balance area that will be available for felling, etc. The application for clear felling shall indicate also the year of planting of the previously clear felled areas and the general result of the planting.
