Section 16(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(3)Compensation for trees that are fruit or non-fruit bearing, should be assessed by the Horticulture or Forest Departments, as the case may be, according to the rules made in this behalf from time to time for the purpose. The competent authority shall refer the case to the respective Horticulture Developmental Officer or the Divisional Forest Officer for assessing the value of trees, who should not later than 15 days of receipt of requisition from the competent authority, provide assessment report back to the competent authority. In case of failure on part of the respective departments, the competent authority shall report to the concerned District Collector for initiating disciplinary action against the delinquent officer (s). For trees that are not fruit bearing the average local market value of timber or fuel will be allowed after deducting cutting and carriage charges. The owner may cut and remove those within a reasonable time in which case no price will be paid.
