Section 6 in The Jammu and Kashmir Preservation of Specified Trees Act, 1969
6. Obligation to refuse to grant permit.
- The prescribed authority shall refuse to grant permit, if on inquiry, it is satisfied that -(a)the application for permit relates to a specified tree which is green, healthy or if it belongs to fruit-bearing species, is fruit-bearing; or(b)the felling of specified tree is likely to extinguish the species of the trees in the local area in which it grows; or(c)there is any other sufficient reason which he may record in writing to warrant refusal of permit.
