Section 5(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
(2)Notwithstanding anything contained in sub-section (1). no permission shall be required if felling of trees is undertaken for not more than three trees at a time in rural areas :Provided that felling of trees shall not be undertaken in a particular plot of land more than once in a year.Explanation 1.For the purposes of this section, "rural area" shall include all areas under Gram Panchayat and exclude the areas under Municipality, Notified Area Authority or Municipal Corporation.Explanation II.For the purposes of this section "Municipality" and "Notified Area Authority" shall have the same meaning as defined in the West Bengal Municipal Act, 1993 (West Bengal Act 22 of 1993).
