Section 13 in The Karnataka Preservation Of Trees Act, 1976
13. Recovery of expenditure on failure to comply with order for planting trees.-
Where the owner or occupier fails to comply with an order made by the Tree Officer under sections 8, 9 or 10 the Tree Officer may, after giving a reasonable opportunity to such owner or occupier of making representation and without prejudice to any other action which may be taken against the defaulter under this Act take necessary action himself and recover the expenditure incurred therefor from the owner or the occupier, as the case may be. If such expenditure is not paid within the time specified by the Tree Officer, the amount along with interest at six per cent per annum and other expenses, if any, shall be recovered as if it were an arrear of land revenue.
