Section 68 in Tamil Nadu Combined Development and Building Rules, 2019
68. Tree preservation.
(1)The Executive Authority may, in the interest of amenity make a Tree Preservation Order for any tree or group of trees or belt of forestland.(2)The tree preservation order may prohibit the felling, topping, lopping or willful destruction of the trees concerned, except when those operations are carried-out with the permission of the Executive Authority and under such conditions, as the Executive Authority may deem fit. In granting Building Permit for any development, the Executive Authority may wherever it is appropriate, make adequate provision for the preservation or planting of trees, as may be specified.
