Section 4 in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
4. Duties of Local Self Government Insitutions.
- Not-withstanding anything contained in any other law for the time being in force, the Local Self Government Institutions shall promote tree growth in non-forest areas and be responsible for,--(a)the cultivation of saplings in the lands owned or transferred or vested in them;(b)carrying out census of the existing trees;(c)development and maintenance of nurseries, supply of seeds, saplings and trees at reasonable prices to persons, who are required to plant new trees or to replace trees which have been felled;(d)getting the trees planted or transplanted which are necessitated by the construction of buildings, new roads or widening of existing roads or for safeguarding danger to life and property;(e)organizing demonstrations and extension services for the purposes of this Act and assisting private and public institutions in connection with the planting and preservation of trees;(f)undertaking or executing such schemes or measures, as may be directed, from time to time, by the Government for achieving the objects of this Act.
