Section 3 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
3. Purpose for which felling of trees shall not include lopping off a limb of tree.
Lopping off a limb of tree for the following purposes shall not constitute "felling of tree" as defined under sub-section (3) of section 3,-(a)maintenance of electric lines, roads and other works of public utility :Provided that such lopping does not pose any threat to the survival of the tree,(b)maintenance and beautification of the Parks and Gardens,(c)when the limb of a tree causes serious inconvenience to the local resident, or poses threat to human life, or a building, or property; or disrupts public services (transportation system).
