Section 7 in The Delhi Preservation Of Trees Act, 1994
7. Duties of Tree Authority.
-Notwithstanding anything contained in any other law for the time being in force, the Tree Authority shall, subject to any general or special order of the Government, be responsible for(a)the preservation of all trees within its jurisdiction;(b)carrying out census of the existing trees and obtaining, whenever considered necessary, declarations from all owners or occupants about the number of trees in their lands;(c)development and maintenance of nurseries, supply of seeds, saplings and trees to persons, who are required to plant new trees or to replace trees which have been felled;(d)getting planting and transplanting of trees necessitated by construction of buildings, new roads or widening of existing roads or replacement of trees which have failed to come up along roads or for safeguarding danger of life and property;(e)organization of demonstrations and extension services for the purposes of this Act and assisting private and public institution is connected with planting and preservation of trees;(f)undertaking such schemes or measures as may be directed from time-to-time by the Government for achieving the objects of this Act;(g)undertaking critical study of the proposals of various government departments and private bodies for construction of buildings, roads, factories, irrigation works, laying out of electric, telephone, telegraph and other transmission lines with regard to protection of existing trees and planting of more trees, wherever possible.
