Section 4 in The U. P. Protection of Trees Act, 1976
4. Restriction on felling and removal of trees.
- Except as provided in this Act or the rules made thereunder, no person shall-(a)fell any tree standing on any land, whether included in a holding or not;(b)cut, remove or otherwise dispose of any tree other than a tree which is completely dead and has fallen without the aid of human agency on any such land.
