Section 11(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
(2)If any person, or development agency or the benevolent activists, or the entrepreneur of the promoter, as the case may be, fails to implement the plantation plan as approved under sub-section (4) of section 9, shall be punished with imprisonment which may extend to two years or with fine which may extend to ten thousand rupees or with both.
