Section 6 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
6. Obligation to plant trees.
(1) As provided under section 8 every person who after obtaining permission by the competent authority, fells any tree, shall undertake plantation two trees in place of every tree felled, in the same plot of land and tend such plantation for trees in accordance with the direction of the competent authority :Provided that a developer shall undertake plantation of trees as prescribed in sub-rule (1) of rule 7.(2)Under the provision of the first proviso to section 8, the competent authority may in writing permit a lesser number of plantation for trees to be undertaken in a different plot or plots or exempt any person, other than a developer, from the obligation of such plantation for the following reasons(a)if the felling of trees for erecting of house for self accommodation;(b)if the existing plot, on which the tree is felled, does not provide space for any further plantation;(c)if no other plot of land is available with the owner of the tree;(d)if the total number of trees to be felled is less than ten.(3)Any person, other than a developer, unable to undertake plantation of trees as prescribed under sub-rule (1) shall deposit an amount of twenty rupees per tree in rural areas and thirty rupees per tree in areas other than rural areas to the competent authority, who shall transfer the said amount to the designated agency of the State Government to undertake plantation of trees for the trees felled :Provided that the amount to be deposited shall be forty rupees per tree in rural areas and sixty rupees per tree in areas other than rural areas if the trees to be felled belong to any of the species included in the Schedule of the Act.
