Section 5 in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974
5.
(i)On receipt of an application for permission for cutting or destruction of valuable trees under Rule 2 authorised officer shall, after calling for such other information as may be required, personally inspect the area, verify the survey boundaries mentioned by the applicant or his agent and convince himself of the correctness of the boundaries of the land and the ownership thereof. The marked trees shall be inspected with the aid of location sketch, girth and height of the trees furnished in the application.Note. - If the application is for cutting trees, a portion of the stem shall be blazed to expose the heartwood in the case of rosewood and sandalwood trees and sapwood in the case of teak trees at 1.4 metre above ground level and the range hammer mark affixed on the heartwood or sapwood, as the case may be in the presence of the authorised officer.(ii)if the authorised officer is satisfied that the applicant is entitled to get permission, he shall issue the same not later than a month. He shall allow such time as may, in his opinion, be necessary for the cutting or destruction of the trees subject, however to a maximum limit of three months from the date of according sanction.(iii)No sanction of the authorised officer is required for the collection of fallen or broken branches, green or dead stumps of any valuable trees.
