Section 24 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
24. Power to make rules.
(1) The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters :-(a)the Form in which and the authority to whom an application for felling tree shall be made;(b)the Form in which the permission, if any, shall be granted to the applicant;(c)any other matter necessary for proper implementation and enforcement of this Act.(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.
