Section 4(2) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000
(2)The Tahsildar shall specifically examine the reasons specified in the application to cut the tree(s) and shall report any important and pertinent matter coming to his notice during the course of inquiry. He shall specifically inquire the requirement of fuel and timber by Bhumiswami for his bonafide personal use and record the same in his report. It shall be clarified to the Bhumiswami that the timber allowed for bonafide use shall be subject to a limit of one cubic meter and for which no transit pass shall be issued. He will also opine if the trees in general or any particular tree is required to be retained in public interest, preventing erosion of soil or ecology, etc. The report to be submitted in Form III shall indicate the date/dates on which the spot was inspected by him and the names and designation of staff associated with demarcation and measurement of trees. Members of such staff shall also record a certificate about the work done by them and put dated signature on it. The spot inspection and local inquiry shall be done in the presence of two independent witnesses and the Kotwar of the village and their signature, shall also be obtained on the Panchnama, which shall be enclosed with the report.
