Section 34 in The Delhi Preservation Of Trees Act, 1994
34. Power to make rules.
(1)The Government may, after previous publication make, by notification, in the Official Gazette, rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)specifying attested copies of documents to be attached with application for obtaining permission to fell, cut, remove or otherwise dispose of a tree and prescribing the form in which such permission shall be granted;(b)specifying the manner for recovery of the expenditure by Tree Officer from owners who default to protect trees from damage;(c)specifying the manner for recovery of cost of plantation from persons who fail to plant trees;(d)regulating the procedure for disposal of appeal by the Appellate Authority;(e)specifying the manner of disposal of forfeited timber, other produce from the trees, tools and implement etc.;(f)prescribing the form of bond to be executed by an owner in case of release of property seized under section 15;(g)specifying the manner of regulating the management of class of trees felling of which for specified period is prohibited;(h)any other manner which is to be, or may be, prescribed under this Act. (3) Every rule made by the Government under this Act, shall be laid as soon as may be after it is made, before the Legislative Assembly.
