Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 2013
HP012
(a) 'Act' means the Indian Forest Act, 1927 (XVI of 1927);
(b) 'section' means a section of the said Act;
(c) 'Division' means an executive forest management unit of forests constituted for the purpose of administration of forests and notified as such by the Government;
(d) 'Divisional Forest Officer' means an Officer holding the charge of the concerned division;
(e) 'Conservator of Forests' means an Officer holding the charge of the concerned forest circle; and
(f) 'Check Post' means any post so specified under the provisions of these rules for checking and regulating the movement of forest produce.
(2) All other words and expression used but not defined in these rules shall have the same meaning as assigned to them in the Act. 3. Transportation with property mark(s). - No person shall transport or cause to be transported any forest produce other than fuelwood, Khairwood, bamboos, charcoal medicinal plants, grass, other plant parts including bark, leaves, stem, roots, flowers, fruits, cones, and seeds that does not bear the imprint of the registered mark. 4. Registration of property mark and its use. - (1) All persons willing to transport forest produce other than under Rule 3 by land routes shall register at the office of the Divisional Forest Officer the mark or marks which indicate their propriety rights in such forest produce; provided that no mark is required to be imprinted on any timbal which is being transported within the concerned revenue estate only by a right holder in consequence of a grant to that effect in his favour. (2) No person shall be allowed to register any mark(s) already registered in favour of other persons or the Department. The Divisional Forest Officer may refuse registration of any mark(s) which according to him closely resemble(s) used by the Government Department or has/have been registered in favour of some other person(s). 5. Issue of certificate of registration. - A certificate showing the facsimile or the mark, the date of registration, the period for which it is valid and acknowledging the payment of fees shall be issued to every person registering his mark(s). 6. Validity period of Registration Certificate. - Every certificate of registration shall be valid for three years commencing from the date of registration. The registration fee in respect of each mark shall be Rs. 500/- and if the number of marks to be registered in favour of one person exceeds three, the fee shall be Rs. 1000/- for each such additional mark. However, no fee is payable by any Government Department. 7. Issue of pass for Export or transport of Forest Produce. - No pass shall be issued for any unmarked forest produce other than fuelwood, khairwood, bamboos, charcoal, medicinal plants, grass, other plant parts including bark, leaves, stem, roots, flowers, fruits, cones and seeds as bears the marks not registered as herein after provided:-(i) the Divisional Forest Officer may refuse to issue a pass for export or transport if he has reasons to believe or for any other valid reasons that the forest produce has not been legally obtained by the applicant. However, the refusal to issue a pass shall be made in the shape of self-speaking written order; and
(ii) the person who has been refused the issue of pass may within fifteen days of the date of refusal prefer an appeal to the Chief Conservator/Conservator of Forests incharge of the area concerned and his orders on appeal shall be final.
8. Prohibition on transport of Forest Produce. - (1) No person shall transport or cause to be transported any forest produce, except that obtained from plant species specified in and obtained in accordance with provisions contained in Schedule-I of Annexure-D by land routes, without obtaining pass (Annexure-A) from the concerned Divisional Forest Officer or any officer or person so authorized. Explanation for the purposes of rule 8 - Divisional Forest Officer shall include an officer holding the charge of the Division from where the forest produce has been , extracted under contractual agreement. (2) No such pass shall be issued in case of forest produce obtained from species declared as prohibited or banned for collection or harvesting under any law (Act, Rule or Order) applicable in the State except when such collection is carried out as per specific provisions provided in that Act, Rule or Order. (3) No person shall transport or cause to be transported any timber for conversion for sawing or for sale en route. (4) No person shall transport or cause to be transported any timber except firewood, pulpwood, bamboo and that obtained from plant species listed in and obtained in accordance with provisions contained in Schedule - 'I' of Annexure-D unless the timber is properly affixed with an export hammer mark by the forest officer authorized by the Conservator of Forests concerned. 9. Transport Routes and other conditions. - (1) The authority issuing the pass shall specify a route by which alone the forest produce may be transported for export outside Himachal Pradesh in such a manner that the forest produce crosses through one of the following barriers established by the Excise and Taxation Department:-
Sr. No. |
District/Revenue District |
Name of Barriers |
1. |
SOLAN |
1. Parwanoo Sector-IV 2. Parwanoo (Main) 3. Tipra bye-pass (Parwanoo) |
2. |
BADDI, BAROTIWALA, NALAGADH, BADDI |
1. Gullarwala |
3. |
SIRMOUR |
1. Kala Amb |
4. |
SHIMLA |
1. Kuddu |
5. |
BILASPUR |
1. Garmaura |
6. |
NURPUR (Revenue District) |
1. Kandwal |
7. |
UNA |
1. Mahatpur |
8. |
CHAMBA |
1. Tunuhatti |
Annexure-A
(See Rule 8)
Forest Department,
Himachal Pradesh
Pass For Export Or Transport Of Forest Produce
From___________________________________________________________________Forest Division. Sr. No.________________________________________________________________________(Original/Duplicate/Triplicate/Quadruplicate)
Pass No.________________________________________________Dated___________________________ 1. Name and full address of the person(s) to whom the pass is granted 2. Date of issue 3. Forest Produce covered by the pass (Details overleaf/attached and countersigned under office seal) 4. Route(s) by which forest produce will be transported 5. Whence obtained 6. Place to which consigned 7. Date of expiry of permit. 8. Property Marks.Note:- (1) In case of Forest Produce being booked by rail from any railway station in Himachal Pradesh of the Northern Railway the concerned Station Master may please endorse on the back of the pass, the quantity of timber or any other Forest Produces) booked alongwith the date and the destination so as to facilitate further checking.
(2) After the expiry of permit (pass) the grantee will please report as to whether it has been availed of in full or in part.
Divisional Forest Officer
________Forest Division
(Seal Of Office To Be Affixed).
No.______________________________________________________Dated__________________ 1. Range Officer____________________ for information and necessary action with reference to his report No. ___________ dated ___________________________ 2. Incharge check post_____________________________________for information and necessary action(copy for each check post to be issued separately). 3. Shri/M/s_____________________________for information and necessary action.Divisional Forest Officer
________Forest Division
Annexure-B
(Challan Form)
(See Rule 10)
Sr. No.___________________________ Challan No ___________ Date ____________ issued by DFO Forest Division ___________ IN FAVOUR OF _______________ Date of Time of Issue______________ Date and Time of Expiry____________
Spp. |
Details of Timber/ Description No. |
Vol. in Cubic Metre |
Fuelwood/charcoal in Qts. |
Other Forest Product Descriptions |
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
Signature of Grantee
Or
Authorized Agent
Annexure-C
(See Rule 11)
Register Of Export Of Timber And Other Forest Produce At Check Post _________
1. Name and full address of permit Holder 2. Issuing authority of permit 3. Permit No. and date of issue with details of timber or other Forest Produce allowed be transporting/exporting 4. Date of expiry of permit 5. Distinctive property or Khudan Mark 6. Place to origin/where from carried 7. Place to which consigned/destinations 8. (i) Route and(ii) Check post(s) specified for transport
Book No./Challan No.
Description of timber or other produce
Sr.No |
Date of Export
|
Quantity |
Running total of Quantity transported/exported
|
Date of Challan vide transported/exported
|
Mode of transport Vehicle No. etc.
|
||
No. |
volume |
weight |
|||||
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
Signature of person incharge of timber or other forest produce |
Signature of official with designation |
Signature of inspecting officer |
Remarks |
9 |
10 |
11 |
12 |
Annexure-D
Schedule-I
[See Rule 8 (1)]
Forest Produce obtained from the following Plant Species Growing on Private Land Exempt from the requirement of Transit Pass
S. No. |
Botanical Name |
Local/Trade Name |
1. |
Albizzia spp. |
Oei/Siris |
2. |
Bauhinia spp. |
Kachnar/Karial |
3. |
Eucalyptus spp. |
Safeda |
4. |
Morus spp. |
Kimu/Chimu/Shahtoot/Tut/ Mulberry |
5. |
Populus spp. |
Poplar |
6. |
Salix spp. |
Willow/Biuns |
7.
|
Dendrocalamus strictus/ |
Bamboo culms/Lathi bans/Maggar/ Dharainch/Bans |
8. |
Saussurea costus (=S. lappa)* |
Kuth |
9. |
Bunium persicum |
Kala Zira |
(i) The landowner shall intimate in writing to the concerned Range Forest Officer through the local Forest Guard of his intent to harvest the forest produce from plant species listed in this schedule alongwith estimate of yield before starting the harvest.
(ii) The Range Forest Officer may himself or through his representative inspect the land from which such harvest is proposed and verify the yield.
(iii) Range Forest Officer shall issue a letter to the landowner giving detail of forest produce obtained from private land.
(iv) The landowner shall carry this letter during transportation of the verified produce.
Schedule-II
See Rule 9 (3)
List of Forest Produce and Permit Fee Thereon
Sr. No. |
Botanical Name |
Local/Trade |
Name Plant Part |
Permit/Pass Fee Rs/Qtl |
1 |
Abies spectabilis/A.pindrow |
Talis Patra |
Needles/leaves |
125 |
2. |
Acacia catetchu |
Khair |
(a) Heartwood/chips (b) Khair billet (with bark) |
250 175 |
3. |
Aconitum dienorrhizum |
Vatsnabh/Mohra |
Tubers |
7,500 |
4. |
Aconitum heterophyllum |
Atis/Patis/ Karvi Patis |
Tubers |
5,000 |
5. |
Aconitum violaceum |
Mitha Telia/ Mitha Patis |
Tubers |
1,000 |
6. |
Acorus calamus |
Bach/ Bare/ Ghor bach |
Rhizomes |
150 |
7. |
Adhatoda zeylanica/A.vasica |
Basuti/Bansa |
Leaves |
125 |
8. |
Adiantum lunulatum |
Dungtuli/ Hansraj |
Fronds/Whole Plant |
125 |
9. |
Aegle marmelos |
Bilgiri |
Fruits |
500 |
10. |
Aesculus indica |
Khanor |
Fruits/Seeds |
150 |
11. |
Ainsliae aptera |
Sathjalori |
Roots |
150 |
12. |
Ajuga beacteosa |
Neelkanthi |
Leaves |
125 |
13. |
Alnus nitida |
Kosh Cones |
Dry Cones |
150 |
14. |
Angelica glauca |
Chora |
Roots |
150 |
15. |
Arctium lappa |
Jangli Kuth |
Roots |
125 |
16. |
Arnebia euchroma/ A.benthami |
Ratanjot |
Roots |
200 |
17. |
Artemisia brevifolia |
Seski |
Flowering shoots |
125 |
18. |
Asparagus adscendens |
Shatavari/Sanspai/Safed Musali |
Root tubers |
200 |
19. |
Atropa acuminata |
Belladona/Jharka |
Leaves |
125 |
20. |
Berberis spp |
Kashmal/Daruhaldi |
Roots/Stems |
200 |
21. |
Bergenia ciliata/B.stracheyi |
Pasahnbhed/Patharchat |
Roots |
150 |
22. |
Betula utilis |
Bhoj Pattar/Birch pine |
Bark Dry cone |
500 200 |
23. |
Bunium persicum |
Kala Zira |
Fruits |
2,000 |
24. |
Carum carvi |
Shingu Zira |
Fruits |
1,000 |
25. |
Cedrus deodara |
Deodar Rosette |
Dry Cone part |
150 |
26. |
Cinnamomum tamala |
Tejpatra |
Leaves |
500 |
27. |
Colebrookia oppositifolia |
Bindi Phool |
Leaves /Roots |
125 |
28. |
Coleus aromaticus |
Pathan Bail |
Leaves, seeds |
30 |
29. |
Curcuma angustifolia |
Ban Haldi |
Rhizomes |
150 |
30. |
Dactylorhiza hatageria |
Salam Panja/Hath Panja |
Root tubers |
6,000 |
31. |
Dioscorea deltoidea |
Singli Mingli/Kins |
Roots |
900 |
32. |
Emblica officinalis |
Amla |
Fruits |
150 |
33. |
Ephedra gererdiana |
Somlata |
Twigs |
200 |
34. |
Fritillaria roylei |
Ban Lehsun/Mushtanda |
Bulb |
10,000 |
35. |
Geranium nepalense |
Laljari/Raktjari |
Roots |
125 |
36. |
Girardiana diversifolia |
Bichhu Buti |
Roots |
150 |
37. |
Hedychium acuminatum |
Kapur Kachri/Kachur/ Van Haldi |
Roots |
100 |
38. |
Heracleum spp (H. candicans; H. lanatum) |
Patishan/Patrala |
Roots |
100 |
39. |
Hyocymus niger |
Khurasani Ajwain |
Seeds/Leaves |
150 |
40. |
Hypericum patulum/ H.perforatum |
Khaarera/Basant |
Whole Plant |
250 |
41. |
Hyssopus officinalis |
Juffa |
Flowering Twigs |
500 |
42. |
Iris germanica |
Safed Bach |
Rhizomes |
125 |
43. |
Juglans regia |
Akhrot/Khod |
Bark |
1000 |
44. |
Juniperus communis |
Hauber |
Berries |
250 |
45. |
Juniperus recurva/ J. macropoda |
Bether Patta |
Leaves |
150 |
46. |
Jurinea macrocephala =J. dolomoea |
Dhoop/Guggal dhoop |
Roots |
500 |
47. |
Lichens |
Chalora / Chharila / Jhula/ Mehndi/ Stone flower |
Thallus |
500 |
48. |
Mentha longifolia |
Jangli Pudina |
Leaves |
125 |
49. |
Morchella esculenta |
Guchhi/Cheun |
Fruiting Body |
10,000 |
50. |
Mosses |
Green Moss Ghas |
Thallus |
250 |
51. |
Murraya koenigii |
Mitthi Nim |
Leaves |
150 |
52. |
Myrica esculenta |
Kaphal |
Bark |
200 |
53. |
Nardostachys grandiflora |
Jatamansi |
Roots |
1,000 |
54. |
Origanum vulgare |
Ban Tulasi |
Leaves |
150 |
55. |
Oroxylum indicum |
Shyonak, Tatpalanga |
Bark, Pod |
125 |
56. |
Paris polyphylla |
Dudhia bach/Satva |
Rhizomes |
200 |
57. |
Picrorhiza kurroa |
Karoo/Kutki |
Rhizomes |
1,000 |
58. |
Pinus gerardiana |
Chilgoza/Neoza |
Seeds |
1,000 |
59. |
Pinus roxburghii |
Chil Cones |
Dry Cones Dry Needles |
1,000 5 |
60. |
Pinus wallichiana |
Kail Cones |
Dry Cones |
1,000 |
61. |
Pistacia integerrima |
Kakarsingi |
Leaf Galls |
1,000 |
62. |
Podophyllum hexandrum =P. emodi |
Bankakri |
Fruits Roots |
250 450 |
63. |
Polygonatum spp. |
Salam Mishri/Meda/ Mahameda |
Rhizomes |
1,000 |
64. |
Potentilla nepalensis |
Dori Ghas |
Roots |
125 |
65. |
Prunus cerasoides |
Pajja/Padam/ Padmakasht |
Wood |
125 |
66. |
Punica granatum |
Daru/Anar |
Fruits/Seeds |
500 |
67. |
Pynxs pashia |
Kainik,/Shegal |
Fruits |
125 |
68. |
Rauvolfia serpentina |
Sarpagandha |
Roots |
500 |
69. |
Rheum spp. (R. australe =R emodi/R spedfbrme) |
Revandchini |
Roots |
200 |
70. |
Rhododendron anthopogon |
Talis patra |
Leaves |
125 |
71. |
Rhododendron arboreum |
Brash/Burah |
Flowers |
150 |
72. |
Rhododendron campanulatum |
Kashmiri Patta |
Leaves |
150 |
73. |
Salvia moorcroftiana |
Thuth |
Roots |
200 |
74. |
Sapindus mukorossi |
Ritha/Dodde |
Fruits |
150 |
75. |
Saussurea costus/S.lappa |
Kuth |
Roots |
300 |
76. |
Selinum spp. (S. vaginatum/S. tenuifolium) |
Bhutkesi |
Roots |
400 |
77. |
Swertia spp. |
Chirata |
Whole Plant |
700 |
78. |
Taraxacum officinale |
Dhudhi / Dandelion |
Roots |
125 |
79. |
Taxus wallichiana =T. baccata |
Birmi/Thuna/Rakhal |
Needles |
600 |
80. |
Terminalia bellirica |
Bahera |
Fruits |
300 |
81. |
Terminalia chebula |
Harar |
Fruits |
500 |
82. |
Thalictrum foliolosun |
Mamiri |
Roots |
350 |
83. |
Thymus serpyllum |
Banajwain |
Aerial Parts (Herb) |
125 |
84. |
Tinospora cordifolia |
Giloe/Guduchi |
Stems |
125 |
85. |
Toona cilia ta/Cedrela toona |
Bari phool |
Dried fruits |
125 |
86. |
Trillidium govanianum |
Nag Chhatri |
Roots/Rhizomes |
8,000 |
87. |
Valeriana spp. |
Mushakbala/Tagar/ Nihanu |
Roots/Rhizomes |
600 |
88. |
Viola spp |
Banafsha |
Flowers/aerial parts |
2,250 |
89. |
Withania somnifera |
Ashvagandha |
Roots |
200 |
90. |
Woodfordia fruticosa |
Dhatki/Dhai |
Flowers |
150 |
91. |
Zanthoxylum armatum |
Tirmir |
Fruits/seeds |
250 |
Schedule-III
[See Rule 9 (3)]
General Provisions relating to Registration of Grower, Cultivation of Medicinal Plants on Private Land and Transportation of Produce so Obtained
A. Registration of Growers for Cultivation of Medicinal Plants: 1. Every grower intending to cultivate medicinal plants listed in Schedule-II on his/her private land shall get himself/herself registered with the concerned Divisional Forest Officer (DFO) by paying a registration fee Rs. 100/-. For this purpose, the grower will submit completed applications in the specified format given in Schedule-III(A), in duplicate, alongwith registration fee to the Deputy Ranger of the concerned block, who will (i) return one copy to the grower after acknowledging the receipt of application and (ii) submit the application to the concerned Range Forest Officer (RFO) for getting registered with the DFO. After registration, the Forest Guard will hand over the registration certificates, in the given format given in Schedule- III(B), to the applicant, within one month of submission of application. 2. Applicant shall submit registered power of attorney alongwith application for registration in case the land is not in his name. 3. The registration shall be valid only in respect of the species for which registration has been obtained. 4. Registration shall be valid for a period of five years from the date of registration, after which it would need to be re-registered. B. Cultivation of Medicinal Plants: 1. The growers shall inform the concerned RFO through the local Forest Guard about the medicinal plant species cultivated by him/her on his/her private land within one month of sowing/planting. 2. The grower shall procure seed/germplasm for cultivation from certified sources only and shall not collect/remove the same from wild resources, unless permitted in writing by the Divisional Forest Officer (DFO). 3. The grower shall get the khasra-wise land details bearing medicinal pirn cultivation entered in the revenue records for the year. 4. The Range Forest Officer (RFO) or his representative may visit the fields under medicinal plant cultivation within the gestation period and certify the extent and quality of such crop. 5. The grower shall inform the Range Forest Officer through the local Fora Guard about the time of harvest (i) at least one month in advance, and (ii) immediately after harvesting. 6. The grower shall make the necessary records pertaining to the medicinal plant cultivation on his/her land available to the RFO or his representative to facilitate verification of cultivation. C. Transportation of Produce Obtained from Cultivated Sources: 1. The grower or his authorized person shall transport the material after obtaining necessary transit pass under these Rules from the Divisional Fora Officer. 2. Other regulations to transport the cultivated produce shall be as per the provisions of these rules. D. Penalty, etc. for Violation of Provisions: In case of violation of provisions contained in this annexure, the registration shall be cancelled and produce shall be seized and further action shall be taken as per law.Schedule-III(A)
[See Schedule-III]
(Application Format for Registration of Growers)
Name of Applicant: Address: Name of Panchayat: Land details (attach copy of revenue papers): Khasra Nos.: Total Area: Medicinal Plant Species Proposed to be Cultivated:
S. No. |
Botanical Name of Species |
Local Name |
Proposed Source of Seed/Germplasm |
1. 2. 3. |
|
|
|
Signature of the Applicant
For Office Use: Application Received on _______________________Signature & Name of Block Officer
Name of Beat______________
Name of Block_____________
Name of Range_____________
Name of Division____________
Application received in the Office of RFO______________________ Application received in the Office of DFO_____________________ Registration Number and Date:___________________________Signature and Seal of DFO
Schedule-III(B)
[See Schedule-III]
(Certificate Format for Registration of Growers)
Registration No.:_________________________Date:_____________________
With respect to his/ her application dated _______________, Sh./Smt. _______________ s/o / d/o Sh._____________________, and resident of ______________ falling under _________________________ Panchayat has been registered as a grower of medicinal and aromatic plants on his/ her private land/leased land bearing khasra nos. ________________________________ involving area __________ bighas in respect of the following species:
S. No. |
Botanical Name of Species |
Local Name |
1. 2. 3. |
|
|
Signature and Seal of DFO
Annexure-E
[See Rule 9 (3)]
Guidelines for Transit of Medicinal Plants, Seeds and Miscellaneous NTFPs to the notified Herbal Mandis and Sale thereof
1. Persons intending to transport forest produce, collected from wild/cultivated land, of the species listed under Schedule-II of these rules to the notified Herbal Mandis (operated by HPSFDC and/or APMC) within Himachal Pradesh, shall apply to the Divisional Forest Officer (DFO) for issue of 'Pass' to Herbal Mandis' on Annexure-E(I) (prototype of application form given below) alongwith a Permit Fee of Rs. 10/-. No Export Fee will be leviable on such forest produce being transported to the herbal mandi. 2. The DFO shall issue 'Pass to Herbal Mandis' on Annexure-E(2) to such applicant after getting the forest produce verified from his field staff, within three (3) days of receipt of application verification (prototype of such pass given below as Annexure-E(2). 3. The applicant shall transport the material to the sale depot within 7 days of receipt of pass to Herbal Mandis. 4. The produce thus brought to the notified herbal mandis shall be put to auction by the concerned sale depot authorities as per specified auction rules. 5. On successful completion of sale, the concerned DFO in whose jurisdiction the herbal mandi exists shall issue the necessary Transit Pass under these rules to the buyer(s) after recovery of Export Fee prescribed in Schedule-II from the buyer(s).Annexure-E-(1)
[See Annexure-E]
(Application For issuance of Pass by persons desirous of transporting notified medicinal plants/parts thereof to Herbal Mandis)
Name of Applicant: Address: Name of Panchayat: Species to be transported to Sale Depots:
S. No. |
Name of Species |
Local Name |
Part |
Qty.(in Qtls) |
Collected from(name of forest)/Cultivated (name of village) |
1. 2. 3. |
|
|
|
|
|
Signature of the Applicant
Verification by the Field Staff: Certified that: 1. The above material has been collected in accordance with the regulation and prescribed procedure. 2. The applicant has not committed any forest offence in respect of the produce being transported. 3. I have checked the quality and quantity of the above-mentioned forest produce and is found correct. 4. The necessary pass in favour of the applicant is recommended. Signature of Beat Guard: Verification by Block Officer: Recommendation by Range Officer:Annexure-E-2
[See rule 9(3) proviso, 3]
Pass for transit of Non-Timber Forest Produce (NTFP) to notified Herbal Mandis
Pass No.:______________________Date: __________________
With respect to his/her application dated_____________________________, Sh./Smt. __________________________ s/o / d/o Sh.___________________________, and resident of ________________________________________________, falling under ________________ Panchayat, is allowed to transport medicinal plants, seeds resident of and miscellaneous NTFPs and parts thereof to ___________________________ Herbal Mandi, in respect of the following species:
S.No. |
Name of Species |
Local Name |
Part |
Qty.(in Qtls) |
Collected from(name of forest)/ Cultivated (name of village) |
1. 2. 3. |
|
|
|
|
|
Name & Signature of the Forest Guard
Beat.........................................
Block.......................................
Range.....................................
Division....................................
Copy to: Applicant/Range Officer/Check Post/ I/c Herbal Mandi