Section 68(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)The tree preservation order may prohibit the felling, topping, lopping or willful destruction of the trees concerned, except when those operations are carried-out with the permission of the Executive Authority and under such conditions, as the Executive Authority may deem fit. In granting Building Permit for any development, the Executive Authority may wherever it is appropriate, make adequate provision for the preservation or planting of trees, as may be specified.
