Section 8(3) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(3)[ (a) On receipt of such application, the Tree Authority shall cause the Tree Officer to personally inspect the tree and hold enquiry and submit a report to the Tree Authority within a period of thirty days from the date of receipt of such application. Adequate public notice shall be given by the Tree Officer by advertising in local newspapers as well as by a fixing a notice on a conspicuous part of the tree that is required to be fell. Thereafter, the Tree Authority may give permission with or without conditions or refuse it, within a period of sixty days from the date of receipt of the application. However no tree shall be felled until fifteen days after such permission is given:Provided that, no such permission shall be refused if, in the opinion of the Tree Authority, the tree is dead, or diseased or wind fallen, or it constitutes a danger to life or property, or obstructs traffic; and if any objection is received against such permission, the matter shall be placed before the Tree Authority for reconsideration, and a decision shall be taken within two weeks after giving a hearing to the person who has raised the objection.(b)A report of permissions granted by the Tree Authority for felling trees shall be submitted atleast once in six months to the concerned urban local authority in whose jurisdiction the Tree Authority is functioning;]
