Section 24(8) in Andhra Pradesh Water, Land And Trees Rules, 2004
(8)(a)If, in the opinion of the Designated Officer, the number of frees in any premises or open area is not adequate according to the standards prescribed in clauses (i) and (ii) of sub-rule (4) above, he may after giving reasonable opportunity of being heard to the owner or occupier of the land, by order, require him to plant such trees or additional trees and at such places in the land as may be specified in the order.(b)When an order is so made, the owner or occupier or the land shall comply with the order within ninety days from the date of its receipt.
