Section 24(9) in Andhra Pradesh Water, Land And Trees Rules, 2004
(9)(a)Where any tree has fallen or destroyed by fire, lightening or rain or other natural causes, the Designated Officer may suo motu or on information given to him, after holding such enquiry as he deems lit and giving a reasonable opportunity to the owner or occupier of the land where the tree existed, by order, require such owner or occupier to plant a tree in place of the tree so felled or destroyed at the same or other suitable place as may be specified in the order.(b)When an order is so made, the owner or occupier of the land shall comply with the order within ninety days from the date of its receipt.
