Section 24(1) in Andhra Pradesh Water, Land And Trees Rules, 2004

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State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh Water, Land And Trees Rules, 2004

(1)In every Municipal Corporation or Municipality or other local area, the number of trees to be planted and their subsequent maintenance shall be on the following scale:

(i)Residential areas. - Every house hold having above 100 square meters area shall plant at least small or medium variety in their premises as follows:

Below 100 Square Meters	-	3 trees
101 to 200 Square Meters	-	5 trees
201 to 300 Square Meters	-	10 trees
301 Square Meters and above	-	10 trees plus 5 trees every increase of 100Square Meters.

(ii)Commercial or institutional areas: Commercial establishments shall plan trees as follows: -

Plot Area	No of trees
(1)	(2)
Below 200 Square Meters	2
201 to 500 Square Meters	4
501 to 1000 Square Meters	6
Above 1001 Square Meters	6 Trees plus 2 trees for every increase of 100Square Meters.

In addition commercial or institutional areas shall be landscaped instead of leaving them without any vegetation,

(iii)Industrial areas: In Industrial areas trees shall be planted as per the norms of the Andhra Pradesh Pollution Control Board.

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State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh Water, Land And Trees Rules, 2004