Section 3A(3) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(3)Where the owner or occupier fails to comply with an order made under sub¬section (1) the Tree Officer may, after giving a reasonable opportunity to such owner or occupier of making representation and without prejudice to any other action which may be taken against the defaulter under this Act take necessary action himself and recover the expenditure incurred therefore from the owner or occupier, as the case may be, after giving a notice of demand for the amount payable by him. If the amount is not paid within the time specified by the Tree Officer in the notice, it shall be recovered along with interest at six per cent., per annum and other incidental expenses, if any.
