Section 21 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
21. Exemption.
(1) Subject to such conditions, if any, as may be imposed, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, exempt any area or any species of tree or a specified number or trees of any species from all or any of the provisions of this Act.(2)Notwithstanding anything contained in sub-section (1), permission of competent authority shall be obtained for felling of trees specified in the Schedule.
