Section 4(3) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Rules, 2007
(3)An inquiry for the purpose of giving permission to fell or dispose of any tree as referred to in sub-section (1) of section 5 of the Act may be conducted in the following manner :(a)the competent authority either himself conduct field enquiry or will depute a suitable official from amongst his subordinates for the purpose;(b)the enquiry will be completed within thirty days from the date of receipt of the application or within two days in case of application seeking immediate permission to fell such trees which constitute immediate danger as specified in sub-rule (4) of this rule;(c)the enquiry officer shall intimate the applicant regarding the date and time of field enquiry and the applicant will be present during the enquiry in person or through a duly authorized representative;(d)the enquiry officer may also invite some local prominent persons to be present during the enquiry;(e)the enquiry officer will also consult and consider the report from the Gram Panchayat or Municipality or Municipal Corporation or Notified Area Authority or the industrial township as the case may be, in Form 1(C);(f)the inquiry officer will submit his report to the competent authority in Form
