Section 345(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)On receipt of application from any person to fell any standing tree or to cut, lop, remove or otherwise dispose of a fallen tree, the Tree Authority shall, after making such inquiry as it may think fit, and with prior approval of the Government either permit in whole or in part or refuse the permission applied for:Provided that no such permission shall be refused if the tree-(i)is dead, diseased or wind-fallen; or(ii)constitutes a danger to life or property; or(iii)is substantially damaged or destroyed by fire, lighting, rain or other natural causes.
