Section 3 in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
3. Rights of owner of non-forest lands.
(1)Every owner of non-forest land shall be free to plant trees in his land, as may be appropriate and generally contribute to the increase of tree cover in his land, in addition to any crop he may have grown over such land.(2)Every department of the Government, every public sector undertaking and every non-governmental organization shall be free to plant trees in the nonforest lands owned, transferred or vested in them.
