(1)Every person who, whether as holder, occupant, tenant, sub-tenant or lessee or in any other capacity, having right over catechu trees growing or existing or found on any land and who is desirous of felling such trees for manufacture of cutch, sale or other purposes, shall apply to the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] in the prescribed form and obtain a permit:Provided that no such permit shall be necessary for felling of catechu trees sold by the Forest Department and manufacture of cutch from such trees.
