Section 3(1B) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(1B)The Tree Officer on receipt of an application—(a)shall acknowledge the application within seven days;(b)may, after due enquiry, either grant or refuse the permission applied for in accordance with the provisions of rules made under Sec. 15:Provided that, no such permission shall be refused if the tree is dead, diseased or wind fallen, or if it has silver-culture matured, or if it constitutes obstruction to traffic, or if it is substantially damaged or destroyed by fire, lightning, rain, or other natural causes, or if it constitutes an obstruction to efficient cultivation.Provided further that such permission shall be granted subject to the condition that the applicant shall plant equal number of tree of the same or any other species as the Tree Officer may direct on the same site or other suitable place in the vicinity in the ensuing planting season.
