Section 221(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)No person shall fell any tree whether belonging to him or otherwise, of the prescribed class within the jurisdiction of any municipality in the State except under a permit obtained from the prescribed authority in the prescribed manner.Explanation. - For the purposes of this Chapter the expression "felling of tree" shall include cutting or destroying or causing or suffering to be cut or destroyed any tree but shall not include bonafide pruning, trimming or otherwise altering shrubs or fruit trees for purely horticultural purposes and other petty acts, such as, the cutting of twigs, digging of ferns and the like from which no material harm of any kind to person or property is likely to result.
