Section 8(5) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(5)Where permission to fell a tree is granted, the [Tree Authority] [These words were substituted at both places for the words 'Tree Officer' by Maharashtra 3 of 1977, section 9(d)(i).] may grant it subject to the condition that the applicant shall plant another tree of the same or [other local species] [These words were substituted for the words 'suitable species' by Maharashtra 3 of 1977, section 9(d)(ii).], on the same site or other suitable place within thirty days from the date the tree is felled, or such extended time as the [Tree Authority] [These words were substituted at both places for the words 'Tree Officer' by Maharashtra 3 of 1977, section 9(d)(i).] may allow in this behalf.
