Section 13 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
13. [Forfeiture of deposit and Recovery] [These words were substituted for the words 'Recovery' by Maharashtra 7 of 1996, section 13(e).] of expenditure on failure to comply with orders for planting trees.
- Where the owner or occupier of any land fails to comply with any order made [under sections 8, 9 or 10 the Tree Authority or the Tree Officer as the case may be, may] [These words were substituted for the words and figures, 'by the Tree Officer under sections 8, 9 or 10, the Tree Officer may' by Maharashtra 7 of 1996, section 13(a).], after giving a reasonable opportunity to such owner or occupier of being heard [forfeit the deposit, in full or a in part to the Tree Authority] [These words were inserted by Maharashtra 7 of 1996, section 13(b).] and without prejudice to any other action which may be taken against the defaulter under this Act, take the necessary action [* * *] [These word 'himself' was deleted by Maharashtra 7 of 1996, section 13(c).] and recover the expenditure incurred therefor from the owner or the occupier, as the case may be. [For the purpose of recovery of the amount of such expenditure, the Tree Authority [or the Tree Officer] [This portion was added by Maharashtra 3 of 1977, section 7.] shall have the same powers as are available to the urban local authority for the purpose of recovery of arrears of a property tax or where such tax is not levied, for the purpose of recovery of arrears of betterment charges or other dues levied by the urban authority under the relevant Act]
