Section 21 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
21. [Offence and penalty]. [This word was substituted for the word 'penalty' by Maharashtra 7 of 1996, section 17(c).]
- [(1)] [Section 21 was renumbered as sub-section (1) by Maharashtra 3 of 1977, section 10(1).] Whoever fells any tree or causes any tree to be felled in contravention of the provisions [of the Act] [Theses words were substituted for the words and figure 'of section 8' by Maharashtra 7 of 1996, section 17(a)(i).] or without reasonable excuse fails to comply with any order issued or conditions imposed [by the Tree Officer or the Tree Authority or voluntarily obstructs any member of the Tree Authority or the Tree Officer or any officers and servants subordinate to him in the discharge of their functions under this Act, shall, on conviction, be punished with the fine of not less then one thousand rupees which may extend upto five thousand rupees for every offence and also with imprisonment for a term of not less than one week, which may extend upto one year:] [This portion was substituted for the portion beginning with the words 'by the Tree Officer or voluntarily obstructs', and ending with the words 'to three months' by Maharashtra 7 of 1996, section 17(a)(ii).]Provided that, nothing in this section shall apply to the felling of trees or along the public roads undertaken by the Public Works Department of the State or Central Government.(2)[ The felling or causing of felling of each tree without the permission of the Tree Authority shall constitute a separate offence.] [Sub-section (2) was substituted for the original by Maharashtra 7 of 1996, section 17(b).]
