Section 4(2) in Kerala Preservation of Trees Act, 1986
(2)The permission under sub-section (1) shall not be refused if -(a)the tree constitutes a danger to life or property; or(b)the tree 13 dead, diseased or wind fallen:Provided that where permission to cut a tree is granted on the ground specified in clause (a) or clause (b), the authorised officer shall impose as a condition for the grant of such permission the effective regeneration of an equal number of the same or other suitable species of trees; or(c)such cutting is to enable the owner of the land in which the tree stands to use the area cleared or the timber cut for the construction of a building for his own use.
