Section 9 in The U. P. Protection of Trees Act, 1976
9. Implementation of directions given under Sections 7 and 8.
(1)Every person who is under an obligation to plant trees under Section 7 or to whom any direction has been given under Section 8 shall start preparatory work within ninety days, from the date of the permission or the date of receipt of direction, as the case may be, and shall plant the trees in accordance with such direction in the next following rainy season or within such extended time as the Divisional Forest Officer concerned may allow.(2)In case of default by such person the Divisional Forest Officer may cause trees to be planted and may, recover the cost of plantation from such person in the prescribed manner.
