Section 339 in Jammu and Kashmir Municipal Corporation Act, 2000
339. Prohibiting felling, cutting, damaging , destroying any tree in any urban area.
- No person shall cut, damage , destroy , fell or remove any tree of the prescribed class, whether included in a private holding or not, within the jurisdiction of the Municipal Corporation , except with prior permission obtained from the Government under the provisions made in this Chapter or any rules made thereunder.Explanation. - For the purpose of this section the expression " damage" in relation to a tree shall include-(a)grilling, drilling of holes, boring and use of poisonous substance ;(b)cutting and exposure of roots or making a tree dangerous ;(c)setting fire to a tree or its branches ;(d)debarking or stripping of the bark ;(e)extraction of resin and gum ;(f)lopping of branches ;(g)extraction and removal of torchwood ;(h)damage to trees by throwing debris or stones ; but such damage shall not include the damage which is caused-(1)by the bonafide exercise of the rights of the right holders of the area ;(2)by lopping of branches of trees which are grown mainly for fodder, horticultural or ornamental purposes.
