96. Enquiries to be made by the Divisional Forest Officer and grant of permission.
- On receipt of an application under rule 95, the Divisional Forest Officer shall make such enquiry as he deems necessary regarding the title of the applicant to the trees or timber, and on the conclusion of such enquiry he shall, unless there is any reason to the contrary and subject to any limitations or conditions prescribed under rule 94 by the State Government in this behalf, give the permission in writing applied for ;Provided that in the case of reserved trees the prescribed royalty or value thereof shall be recovered before such permission is granted :Provided further that permission to cut aftergrowth of teak in Varkas lands in the Thana district, the right to which vests in Government, shall not be given unless the trees sought to be cut are required for the genuine agricultural or domestic needs of the applicants or for the benefit of the villagers generally and are not required for sale or barter.
