Section 9(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
(2)The development, under sub-section (1), shall subject to sub-section (5), be carried out after obtaining the certificate of clearance, on an application in the prescribed form and the prescribed manner accompanied by such fee, as may be prescribed, from the competent authority :Provided that the plantation shall be implemented within such period as may be specified in the certificate of clearance, before the development project is initiated.
