Section 5(3) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(3)The permission under sub-rule (2) shall be granted only after the applicant, other than a developer, has paid security for undertaking plantation for trees to the competent authority at the rate of twenty rupees per tree in rural areas and thirty rupees per tree in areas other than rural areas for each tree to be planted :Provided that no security shall be payable by an applicant who is unable to undertake plantation of trees and has deposited the prescribed amount of money to the competent authority as prescribed under sub-rule (3) of rule 6.
