Section 10 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
10. Power to require planting of a tree in place of fallen or destroyed tree.
(1)Where any tree is fallen or destroyed by wind, fire, lightening or torrential rain, the Tree Officer may suo motu or on information given to him, after holding such inquiry as he deems fit and giving a reasonable opportunity to the owner or occupier of the land where the tree existed by order, require such owner or occupier [to plant one or more trees of the local species] [These words were substituted for the words 'to plant a tree' by Maharashtra 3 of 1977, section 10(a).] in place of the tree so fallen or destroyed of the same or [other local species] [These words were substituted for the words 'other species' by Maharashtra 3 of 1977, section 10(b).] at the same or other suitable place as may be specified in the order.(2)Where an order is made under sub-section (1), the owner or occupier of land shall comply with the order within ninety days from the receipt thereof.
