Section 20B in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
20B. Power of entry for the purposes of this Act.
(1)[It] [This word was substituted for the words 'Subject to the provision of sub-section (2), it' by Maharashtra 7 of 1996, section 16(a).] shall be lawful for the Tree Officer, or any officer authorised by him or by the Tree Authority in this behalf to enter, with such assistants as he may deem necessary, upon any public premises for the purposes of proper enforcement of this Act and for that purpose carry out such inspection and take such steps and use such force as may be expedient.[* * * * * * * *] [Sub-section (2) was deleted by Maharashtra 7 of 1996, section 16(b).](a)except between the hours of sunrise and sunset; and(b)without the consent of the owner, occupier or person in charge of the public premises and without giving him a written notice of not less than twenty-four hours, declaring the intention to make such entry:Provided that, no such notice shall be necessary if the entry is for the purpose of prevention of unathorised felling of trees.].
