Section 4 in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979
4. Permission of refusal.
- (i) The Estate Officer or such other authorised officer may grant such permission either unconditionally or subject to such conditions (including conditions requiring the replacement of any one tree by one or more trees of the same or specified kind on the site or in the immediate vicinity thereof) as he may deem fit, or he may refuse permission.(ii)Where the Estate Officer or such other authorised officer refuses permission under these Regulations or grants such permission subject to conditions, he shall, while refusing or granting permission, certify that in respect of any tree, groups of trees or any wood-land area for which he has so refused or granted permission, he is satisfied that :-(a)the refusal or permission in the interest of good forestry, or(b)in the case of a wood-land area, it has amenity value in relation to the woodland character of the area, or(c)in the case of trees or groups of trees, the trees have an outstanding amenity value for offering shade to the buildings or roads,(d)there is any other special amenity provided by the trees or wood land area.
