Section 24(4) in Andhra Pradesh Water, Land And Trees Rules, 2004
(4)If any owner desires to fell a tree, he shall apply in writing to the Designated Officer for permission in Form 13 with a fee per tree as indicated below in that behalf. The application shall be accompanied by a site plan indicating the position of the tree required to be felled and the reasons therefor.(i)For urban residential Rs. 50/-and Industrial areas(ii)For urban Commercial Rs. 100/-Areas
