Section 8(3) in The Karnataka Preservation Of Trees Act, 1976
(3)On receipt of the application, the Tree Officer may, after inspecting the tree and holding such inquiry as he deems necessary, either grant permission in whole or in part or refuse permission:Provided that permission shall not be refused, if the tree,-(i)is dead, diseased or wind-fallen; or(ii)has silviculturally matured; or(iii)constitutes a danger to life or property; or(iv)constitutes obstruction to traffic; or(v)is substantially damaged or destroyed by fire, lightning, rain or other natural causes; or(vi)is required to be removed either for cultivation, extension of cultivation or change in crop cultivation in areas specified in Schedule II, (except where such removal does not involve felling of all trees in the areas proposed for cultivation, extension of cultivation or change in crop cultivation) or for the bonafide use of the applicant.(vii)felling is more than 50 that are necessitated for any public purpose like road widening, construction of road, canal, tanks, buildings etc., subject to condition that permission is issued after issue of public notice to invite objections from the public and the same is considered by the Tree Officer
