Section 9(5) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(5)[ Every permission granted under this Act shall be in such form and subject to such conditions, including charging of a tree felling fee and taking of security deposit for ensuring regeneration of the area and re-plantation of trees or otherwise, as may be prescribed.] [Sub-section earlier amended vide Amendment Act 40 of 2001, thereafter vide Amendment Act 14 of 2003 entire sub-section substituted.]
