Section 90 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
90. Restriction to fell or remove trees.
- Save as provided under Section 4 of the [U. P. Protection of Trees in Rural and Hill Areas Act, 1976 (Act No. 45 of 1976)] [See now the U.P. Protection of Trees Act, 1976, substituted by U.P. Act No. 28 of 1998 (w.e.f. 1-12-1998) and U.P. Village Forests joint Management Rules, 2002 (w.e.f. 28-12-2002).], no person shall, unless he-(a)fell any tree standing on any land, whether in any holding or not,(b)cut, remove or otherwise dispose of any tree other than a tree which is completely dead and has fallen without the aid of human agency on any such land and will not dispose of by other means [See Section 4 of U.P. Protection of Trees Act, 1976].Such permission is not required in the following cases :(1)when the felling of any tree is done with a view to appropriating the wood or leaves thereof for bona fide use for purposes of fuel, fodder, agricultural implements or other domestic use; and(2)when the felling of a tree is done to remove any obstruction or nuisance or to prevent any danger.
