Section 11(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(2)[ Where an order is made under section 8, 9 or 10, the Tree Officer may require the owner or, as the case may be, the occupier, of the land to deposit with him such sum as he may specify in this behalf, as security for ensuring proper compliance with the order made [under section 8, 9 or 10] [This sub-section was added, by Maharashtra 3 of 1977, section 5(2).]. The sum to be deposited shall not exceed such amount as may be prescribed.]
