Section 6(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(2)Under the provision of the first proviso to section 8, the competent authority may in writing permit a lesser number of plantation for trees to be undertaken in a different plot or plots or exempt any person, other than a developer, from the obligation of such plantation for the following reasons(a)if the felling of trees for erecting of house for self accommodation;(b)if the existing plot, on which the tree is felled, does not provide space for any further plantation;(c)if no other plot of land is available with the owner of the tree;(d)if the total number of trees to be felled is less than ten.
