Section 102 in Andhra Pradesh Panchayat Raj Act, 1994
102. Prohibition against planting or felling trees on public roads etc., without permission.
(1)No person shall plant any tree on any public road or other property vesting in or belonging to a Gram Panchayat, except with the previous permission of the Executive Authority and on such conditions as the Executive Authority may impose.(2)No person shall fell, remove, destroy lop or strip bark, leaves or fruits from or otherwise damage any tree vesting in or belonging to a Gram Panchayat and growing on any such public road or property except with the previous permission or order of the Executive Authority and on such conditions as the Executive Authority may impose.
