Section 11 in The Goa, Daman and Diu Preservation of Trees Act, 1984
11. Planting of adequate number of trees in blank areas.
(1)Every owner of land shall, within a period of two years from the date of commencement of this Act or within such extended period as the Tree Authority may specify in this behalf, plant trees in blank areas so as to conform to the standards specified by it under clause (c) of section 7.(2)Where the Tree Officer is of the opinion that the number of trees in any land is not adequate according to the standards referred to in sub-section (1), he may issue a notice to the owner of such land to show cause as to why trees as may be specified in such notice should not be planted in such land.(3)The notice referred to in sub-section (2) shall be given in such form and shall contain such particulars and shall be served in such manner as may be prescribed.(4)The Tree Officer may, after considering the cause, if any, shown by the owner of such land, direct him to plant such number and class of trees as may be specified in the direction.
