Section 5(5) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(5)The security shall be refunded in full to the applicant but not before two years from the date of grant of felling permission after the competent authority has satisfied himself that at least eighty per cent of the trees planted by the applicant under the provision of rule 6 are surviving in good condition :Provided that the security shall be refunded to the applicant on pro-rata basis if the total number of trees survived are less than eighty per cent of the total number of trees planted :Provided further that the security may be forfeited by the competent authority if the total number of trees survived are less than thirty per cent of the total number of trees planted.
