Section 3A(1) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(1)If in the opinion of the Tree Officer the number of trees in any land (other than the land falling in any permanent drought prone area identified by the State Government) is not adequate according to the standards prescribed by rules made under Sec. 15, the Tree Officer may, by order, after giving a reasonable opportunity to the owner or occupier of the land of being heard, require him to plant such trees or additional trees, as the case may be, at such places in the land as may be specified in the order, and the owner or occupier of the land shall comply with the order by planting such trees or additional trees in the ensuing planting season.
