Section 12 in Punjab Urban Estates (Development and Regulation) Act, 1964
12. Preservation and planting of trees.
- If it appears to the Chief Administrator that it is necessary or expedient to preserve or plant tree generally or of specified kind in an urban estate, he may by notification make an order (hereinafter referred to as the Trees Preservation Order) with respect to trees generally or such kind of trees as may be specified in that order, and such order may regulate, restrict or prohibit -(a)the cutting down, topping, lopping or wilful destruction of trees, except with the previous permission of the Chief Administrator; and(b)the planting and replanting of any trees or kinds of trees in any site or location therein as may be specified in the order.
