Section 12(10) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(10)I do, hereby undertake to plant.....................................trees(A minimum of two trees against each tree to be felled) at the same plot/at.......................................Police Station................... District................................and maintain the same for a period of 5(five) years.I, am willing to deposit the security money as prescribed under sub-rule (3) of rule 5.OrI, do hereby undertake, to deposit the required sum of money as prescribed under sub-rule (3) of rule 6 in lieu of plantation to the Competent authority.OrI, may kindly be exempted from the obligation of planting trees / permitted to plant lesser no. of trees / permitted to plant trees on a different plot on the following grounds :(i)(ii)(iii)(11) I, am enclosing an amount of Rs.......................As application fee by Cash/Draft No..........................at Bank.................................dated........................Place :Date :Signature of the Applicant* Strike off which is not applicable.Form 1(B)[Application for Felling of Trees in Non-Forest Areas/Certificate of Clearance in respect of a Developer] [Strike off which is not applicable.][See Rules 4(a)(2) and 7(2)]:
