Section 016 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
016.
Passed by the West Bengal Legislature with effect from 12.04.2006, received the Assent of the Governor and was first published in the Kolkata Gazette, Extraordinary, of the 12th April, 2006An Act to encourage and promote plantation of trees, and to protect and conserve trees, particularly those looked upon as sacred groves, or identified as belonging to an endangered species or given the status of heritage, bearing in mind that trees have great environmental value and are a renewable resource.Whereas it is expedient, in the public interest, to prevent the felling of trees in Non-Forest Areas and to encourage and promote plantation of trees, and to protect and conserve trees, particularly those looked upon as sacred groves, or identified as belonging to an endangered species or given the status of heritage, bearing in mind that trees have great environmental value and are a renewable resource;And Whereas it is considered expedient to make provisions for protection and improvement of environment as envisaged under Article 48A of the Constitution of India;It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows
