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State of Andhra Pradesh - Section

Section 24 in Andhra Pradesh Water, Land And Trees Rules, 2004

24. Tree Planting.

(1)In every Municipal Corporation or Municipality or other local area, the number of trees to be planted and their subsequent maintenance shall be on the following scale:
(i)Residential areas. - Every house hold having above 100 square meters area shall plant at least small or medium variety in their premises as follows:
Below 100 Square Meters - 3 trees
101 to 200 Square Meters - 5 trees
201 to 300 Square Meters - 10 trees
301 Square Meters and above - 10 trees plus 5 trees every increase of 100Square Meters.
(ii)Commercial or institutional areas: Commercial establishments shall plan trees as follows: -
Plot Area No of trees
(1) (2)
Below 200 Square Meters 2
201 to 500 Square Meters 4
501 to 1000 Square Meters 6
Above 1001 Square Meters 6 Trees plus 2 trees for every increase of 100Square Meters.
In addition commercial or institutional areas shall be landscaped instead of leaving them without any vegetation,
(iii)Industrial areas: In Industrial areas trees shall be planted as per the norms of the Andhra Pradesh Pollution Control Board.
(2)The local authority having jurisdiction shall grant building permission subject to the condition that the owner shall plant prescribed number of trees.
(3)The owner of the premises or house shall maintain the trees and shall not fell the tree without the prior permission of the Designated Officer.
(4)If any owner desires to fell a tree, he shall apply in writing to the Designated Officer for permission in Form 13 with a fee per tree as indicated below in that behalf. The application shall be accompanied by a site plan indicating the position of the tree required to be felled and the reasons therefor.
(i)For urban residential Rs. 50/-and Industrial areas
(ii)For urban Commercial Rs. 100/-Areas
(5)On receipt of such application, the Designated Officer or an officer authorized by him, may, after inspecting the trees and holding such enquiry, as he deems necessary either grant or refuse the permission applied for in Form 14.Provided that permission shall not be refused, if the tree: -
(i)Is dead, diseased or wind fallen or
(ii)has silviculturally matured, or
(iii)constitutes a danger to life or property: or
(iv)is substantially damaged or destroyed by fire, lightening, rain or other natural causes.
Provided further that, if the tree permitted to be felled is not exempted from purview of Forest Produce Transit rules, the Designated Officer shall inform the concerned Divisional Forest Officer for grant of transit permit and the owner shall not transport felled material without a valid permit.
(6)The Designated Officer shall dispose the application within fifteen days from the date of receipt of application by him.
(7)The permission to fell a tree may be granted subject to the condition that the owner of the premises shall plant another two trees of the same or suitable species on the same site or other suitable place, within thirty days from the date of tree is felled.
(8)
(a)If, in the opinion of the Designated Officer, the number of frees in any premises or open area is not adequate according to the standards prescribed in clauses (i) and (ii) of sub-rule (4) above, he may after giving reasonable opportunity of being heard to the owner or occupier of the land, by order, require him to plant such trees or additional trees and at such places in the land as may be specified in the order.
(b)When an order is so made, the owner or occupier or the land shall comply with the order within ninety days from the date of its receipt.
(9)
(a)Where any tree has fallen or destroyed by fire, lightening or rain or other natural causes, the Designated Officer may suo motu or on information given to him, after holding such enquiry as he deems lit and giving a reasonable opportunity to the owner or occupier of the land where the tree existed, by order, require such owner or occupier to plant a tree in place of the tree so felled or destroyed at the same or other suitable place as may be specified in the order.
(b)When an order is so made, the owner or occupier of the land shall comply with the order within ninety days from the date of its receipt.
(10)When the owner or occupier of any land fails to comply with any order made by the Designated Officer, the Designated Officer shall take necessary action for planting the trees and recover the expenditure incurred thereon as arrears of property tax.
(11)30% of the available open area in the premises of institutions shall be taken up for tree plantation with a density of not less than 6 trees per every 100 Square meters in open area.