Section 33 in The Marble Development And Conservation Rules, 2002
33. Restoration of flora.
- Every lease-holder shall take immediate measures for planting in the area held under the lease or any other area selected by the State Government for this purpose, such number of trees sufficient to improve the environment and to minimise effects of land degradation during the entire period of such lease. He shall look after such tree plantations during the subsistence of the lease.
