Section 9(1) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(1)Any person desiring to fell or remove or otherwise dispose of by any means a tree, shall make an application to the concerned Tree Officer for permission and such application shall be accompanied by attested copies of the documents as may be prescribed in support of ownership over the land, the number and kind of trees to be cut, their girth measured at a height of 1.85 meters from ground level and the reasons therefor, survey sketch showing clearly the site and survey numbers of the property.
