Section 46A in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
46A. Restrictions on felling of sendhi, toddy and gulmohwa trees and fruit bearing trees.
(1)Notwithstanding anything contained in Sections 34, 38 and 39 the Government may by notification in the Official Gazette prohibit or regulate the felling of sendhi, toddy and Gulmohwa trees and fruit bearing trees of any specified kind in such area and subject to such conditions and restrictions as may be specified in the notification.(2)No notification shall be made under sub section (1) until after the issue of a general notice to the owner of such trees in the local area concerned calling upon them to show cause within a reasonable period to be specified in such notice why such notification should not be made and until their objections, if any, and any evidence that they may produce in support of the same have been heard by an officer duly appointed by the Government in that behalf and have been considered by the Government.(3)The notification referred to in sub section (1) shall be published in the locality, and the notice referred to in sub section (2) shall be served, in such manner as may be laid down by rules made under this Act.(4)The Government may by order delegate its powers under sub sections (1) and (2) to the Collector or such other officer as the Government thinks fit subject to such conditions and restrictions, if any, as may be specified in the order.(5)If any tree mentioned in sub section (1) is cut in contravention of any prohibition, condition or restriction imposed under that sub section the Pattadar of the land on which the tree stood or where the Pattadar has not cut or authorised the cutting of the tree any other person who has cut or authorised the cutting thereof shall be liable to a penalty not exceeding the market value of the tree as determined by the Collector and such penalty shall be recoverable from the Pattadar or such other person, as the case may be, as an arrear of land revenue and the trees shall be forfeited to Government by order of the Collector.(6)The powers of the Collector under sub section (5) may be exercised by any other officer who is authorised by Government in this behalf.
