Section 11 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
11. Responsibility for preservation of trees [and power to take deposit for proper compliance] [These words were inserted by Maharashtra 4 of 1977, section 5(3).].
- [(1) Where an order is made [* * *] [Section 11 was renumbered as sub-section (1) by Maharashtra 3 of 1997, section 5(1).] under section 8, 9 or 10 subject to the provisions of section 12, it shall be the duty of the owner or occupier of the land who is directed to plant a tree to see that the tree grows property [and is well preserved and shall give a report to the Tree Officer once in six months about the conditions of such tree or trees for a period of three years.] [These words were substituted for the words 'and is well preserved' by Maharashtra 7 of 1996, section 11(a)(ii).] It shall also be the duty of such owner or occupier to preserve all other trees existing on the land on the date of coming into force of this Act in the urban area in which the land is situated.] [Sub-section (3) was substituted for the original by Maharashtra 3 of 1977, section 9(b).](2)[ Where an order is made under section 8, 9 or 10, the Tree Officer may require the owner or, as the case may be, the occupier, of the land to deposit with him such sum as he may specify in this behalf, as security for ensuring proper compliance with the order made [under section 8, 9 or 10] [This sub-section was added, by Maharashtra 3 of 1977, section 5(2).]. The sum to be deposited shall not exceed such amount as may be prescribed.]
