Section 93 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
93. Liability to plant trees.
- Every person, to whom permission has been granted under [U.P. Protection of Trees in Rural and Hill Areas Act, 1976] [See now the U.P. Protection of Trees Act, 1976, Substituted by U.P. Act No. 28 of 1998 (w.e.f. 1-12-1998).] to fell, cut, remove or dispose of any tree, shall be bound to plant and tend two trees in place of every tree in the area, from where such tree has been felled, cut, removed or disposed of by him under such permission unless he has been exempted from this liability under Section 7 of the U.P. Protection of Trees Act 1976.In case of default of such person, the Divisional Forest Officer may cause trees to be planted from such person and may realise the price in the prescribed manner by the person for the plantation of tree.
