Section 7 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
7. Duties of Tree Authority.
- Notwithstanding anything contained in the relevant Act or in any other law for the time being in force, and subject to any special or general directions given by the State Government, the Tree Authority shall be responsible for-(a)[protection and preservation] [These words were substituted for the word 'preservation' by Maharashtra 7 of 1996, section 8(a).] of all trees in all lands within its jurisdiction;(b)[] [Clause (b) was substituted for the original by Maharashtra 3 of 1977, section 3(a).] carrying out a census of the existing trees in all lands within its jurisdiction, [once before December 1996 and thereafter once in every five years;] [These words were substituted for the words 'from time to time, as may be directed by the State Government' by Maharashtra 7 of 1996, section 8(b).](c)prescribing standards specifying the number and types of trees which each plot of land shall have and which shall be planted therein;(d)development and maintenance of nurseries for the supply of seeds, sapplings and trees to persons who desire to plant new trees or to replace trees which have been felled with the previous permission of the Tree Officer [or involuntarily uprooted;] [These words were added by Maharashtra 7 of 1996, section 8(c).](e)transplanting of trees necessitated by construction of new roads or widening of existing roads or for safeguarding danger to life or property;(f)[ organisation of flower, fruit, vegetable, tree or plant shows [atleast once a year] [Clause (f) was substituted for the original by Maharashtra 3 of 1977, section 3(b).] and assisting private and public Institutions in organising such shows, and creation of consciousness of importance of trees and vegetation to the human welfare;].(g)grant of advice and technical assistance to any person seeking such advice or assistance in any matter connected with [planting protection and preservation] [These words were substituted for the words 'planting and preservation' by Maharashtra 7 of 1996, section 8(c).] of trees;(h)planting and maintaining such number of trees as it considers necessary, according to the prescribed standards, [along the roads] [These words were substituted for the words 'on roads' by Maharashtra 7 of 1996, section 8(f).] in public parks and gardens and on banks of rivers or lakes or [sea shores, on hills, open spaces or public places;] [These words were substituted for the words 'sea shores' by Maharashtra 3 of 1977, section 3(c).](i)undertaking any other schemes or measures for achieving the objects of this Act.
