Section 5(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(2)For the purpose of sub-section (3) of section 6, the competent authority shall grant permission to fell tree to an applicant in Form III :Provided that no permission to fell tree, if there is a tree, will be given to a developer unless he has obtained a certificate of clearance from the competent authority, under sub-section (4) of section 9 and sanction of the building or otherwise construction plan from the appropriate authority under sub-section (5) of section 9.
