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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2)(g) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(g)Provision for plantation should be made on both sides of the road.-
(i)responsibilities for the maintenance of plants/trees may be given to the Department/local authorities or Public Committee as the case may be.
(ii)no one should cut/ uproot any plant or tree lying within road boundary.
(iii)whoever contravenes any provision of this clause shall be punished with fine, which may extent to Rs. 5000/- per tree, but not less than Rs. 1000/- per tree by the Competently Authority which may be declared by the State Government. The vehicles carrying the corpus of such tree shall be seized and may be confiscated.
(iv)in case the plantation and maintenance of the plants/trees is done by the local persons/societies, such local persons/ societies shall have usufruct right over them.