Section 8(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(2)If [any person, including an officer of the urban local authority or an officer of the State Government or the Central Government proposes] [These words were substituted for the words 'any person wishes' by Maharashtra 3 of 1977, section 9(a)(i).] to fell a tree, he shall apply in writing to the [Tree Authority] [These words were substituted for the words 'Tree Officer' by Maharashtra 3 of 1977, section 9(a)(ii).] for permission in that behalf. The application shall be accompanied by [the description of the tree and] [These words were inserted by Maharashtra 3 of 1977, section 9(a)(iii).] a site plan, indicating the position of the tree required to be felled and the reasons therefor.
