Section 43(6) in Telangana Panchayat Raj Act, 2018
(6)Social forestry and plantation:(i)The Panchayat Secretary, shall also take necessary measures for plantation of wild fruit bearing trees outside the habitations of the Gram Panchayat in the common lands, barren hills and so on;(ii)supply minimum of six saplings to every house owner. It is the owner's obligation to plant these saplings and protect them. In the event of failure of a house owner to comply with this requirement, and after inspection by Panchayat Secretary, a penalty of an amount equal to the property tax shall be imposed by the Gram Panchayat on the house owner;(iii)take up avenue plantation in all internal roads and in the vicinity of the Gram Panchayat and community and block plantation in vacant Government and institutional lands;(iv)ensure survival of at least eighty five percent of planted saplings in the village by regular watering and maintenance;(v)be responsible for raising of nursery for the Gram Panchayat and growing of saplings strictly as per local needs and soil condition must be ensured. The size of the nursery shall be such as may be prescribed and preference shall be given to fruit bearing and useful plants such as drumstick, gooseberry, mango, tamarind, neem, lime, guava, etc.,
