Section 7 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
7. Compulsory plantation of trees.
(1) For the purpose of sub-section (1) of section 9, a developer shall undertake plantation of trees over at least twenty per cent of the total area in the same plot or plots of land as subject to such development in accordance with a plantation plan approved by the competent authority under sub-section (4) of section 9 :Provided that the total number of trees to be planted shall be at least five times the number of trees to be felled, if any :Provided further that the competent authority may fix up norms for plantation of trees in a particular area regarding choice of species, proportion of different species, spacing, maintenance.(2)The developer shall, under sub-section (2) of section 9 submit application to the competent authority in Form 1(B), which shall be accompanied with a fee prescribed under sub-rule (1) of rule 5.(3)The developer, while applying for the certificate of clearance to the competent authority shall submit a proposed plantation plan (in quadruplicate) drawn on 1:100 scale showing the location of plantation over the extent as prescribed under sub-rule (1) along with the following details(a)species to be planted;(b)advance soil work;(c)source of seeds and seedlings for plantation;(d)spacing and planting pattern; and(e)time schedule for plantation and maintenance.(4)Before issuing the certificate of clearance to the developer, the competent authority shall cause an inquiry in the manner prescribed in sub-rule (3) of rule 4.(5)The competent authority shall under sub-section (4) of section 9 issue the certificate of clearance to the developer in the Form IV.
