Section 24H(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)Before grant of permission under these rules, the applicant shall give an undertaking in writing that he shall plant and stabilise two trees in lieu of the one permitted to be cut. The trees shall be planted at the place indicated in the undertaking and if no such place is indicated therein, at the place directed by the Tehsildar. If it is not possible to plant the new trees on the land from where the trees are removed, without causing damage to the land, standing crops, grass or trees or a building of neighbours, the same shall be planted and stabilised at a place directed by the Tehsildar:Provided that the condition of planting two trees shall not apply if the permission sought under clause (vi) of sub-section (1) and there is no other part of the holding where such trees could be conveniently planted.
