Section 4(4) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(4)For the purpose of the three provisions to sub-section (1) of section 5, the competent authority shall within three days from the date of receipt of application, give permission of felling of trees if it constitute immediate dangers of the following nature to any person or property :(a)imminent threat to human life, or property of any person or institution or organization;(b)serious disruption to maintenance of public services (transportation system).
