Section 9(2) in The Delhi Preservation Of Trees Act, 1994
(2)On receipt of the application, the Tree Officer may, after inspecting the tree and holding such enquiry as he may deem necessary, either grant permission in whole or in part or for reasons to be recorded in writing, refuse permission:Provided that such permission may not be refused if the tree-(i)is dead, diseased or wind fallen; or(ii)is silviculturally mature, provided it does not occur on a steep slop; or (iii) constitutes a danger to life or property; or(iv)constitutes obstruction to traffic; or(v)is substantially damaged or destroyed by fire, lightening, rain or other natural causes; or(vi)is required in rural areas to be cut with a view to appropriating the wood or leaves thereof, or any part thereof for bone fide use for fuel, fodder, agricultural implements or other domestic use.
