Section 30(3) in Andhra Pradesh Water, Land and Trees Act, 2002
(3)All agricultural land owners except small and marginal farmers and wetland owners as determined by the Government shall plant trees in their land holding as prescribed by the Authority upto 5% of their total land holding and felling permission for trees shall be given only when the land owner plants trees in equal extent of land:Provided that the area covered by the existing tree growth including fruit bearing horticultural crops shall be included while calculating the area under tree growth:Provided further that suitable incentives, as may be prescribed, shall be given to the landowner who plants tree species in his total land holding.
