Section 12(3) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(3)The owner of trees, as referred to in the sub-rule (1), shall take all necessary precautions for protection and upkeep of such trees; carry out the directions issued by the competent authority under sub-rule (2) and submit a report regarding any loss or damage to such trees to the competent authority without any undue delay.Form I(A)Application for Felling of/Disposing of Trees in Non-Forest Areas in respect by a Person (other than a Developer)[See Rule 4(2)(a)]
