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      • 1. Title, extent and commencement.
      • 2. Definitions.
      • 3. Power to constitute reserved forests.
      • 4. Notification by State Government of proposal of constitute a reserved forest.
      • 5. Proclamation by Forest Settlement Officer.
      • 6. Bar of accrual of forest rights after proclamation.
      • 7. Inquiry by Forest Settlement Officer.
      • 8. Powers of Forest Settlement Officer.
      • 9. Treatment of claims relating to practice of jhum cultivation.
      • 10. Power to acquire land over which right is claimed.
      • 11. Orders on claims to rightofway, watercourse or pasture, or forest produce.
      • 12. Provision for right of pasture or to forest produce admitted.
      • 13. Commutations of such rights.
      • 14. Appeal from order passed under foregoing sections.
      • 15. Appeal under the last foregoing section.
      • 16. Notification declaring forest reserve.
      • 17. Extinctions of rights not claimed.
      • 18. Publication of translation of such notification in neighbourhood of forest.
      • 19. Power to revise arrangement made under Section 12 or Section 15.
      • 20. Acquisition of rights over reserved forest.
      • 21. Alienation of rights in reserved forest.
      • 22. Power to stop ways and watercourses in reserved forest.
      • 23. Penalties for trespass or damage in reserved forest.
      • 24. Acts prohibited in such forest.
      • 25. Acts excepted from Sections 23 and 24.
      • 26. Penalty for offences committed by persons having rights reserved forest.
      • 27. Power to declare forest no longer reserved.
      • 28. Constitution of village forest.
      • 29. Power to make rules for village forest.
      • 30. Inquiry into any settlement of rights.
      • 31. Reserved trees in unsettled tracts.
      • 32. Protection of reserved trees.
      • 33. Protection of unsettled forest belonging to the Government.
      • 34. Penalties.
      • 35. Nothing in this Chapter to prohibit acts done in certain cases.
      • 36. Protection of forests for special purposes.
      • 37. Power to assume management of forest.
      • 38. Expropriation of forests in certain cases.
      • 39. Protection of forest at request of owner.
      • 40. Power to make rules to regulate transit of forest produce.
      • 41. Penalties for breach of rules under the last foregoing section.
      • 42. All persons bound to aid to case of accident at revenue station.
      • 43. Certain kinds of timber to be deemed the property of the State Government until title thereto proved.
      • 44. Notice to claimants of timber of those kinds.
      • 45. Procedure on claim preferred to such timber.
      • 46. Disposal of unclaimed timber.
      • 47. Payments to be made by claimant before timber is delivered to him.
      • 48. Power to make rules and prescribe penalties.
      • 49. Seizure of property liable to confiscation.
      • 50. Power to release property seized under Section 49.
      • 51. Procedure on receipt by Magistrate of report for seizure.
      • 52. Forest produce, tools, etc, when liable to confiscation.
      • 53. Disposal on conclusion of trial for offence of forest produce in respect of which it was committed.
      • 54. Procedure when offender is not known or cannot be found.
      • 55. Procedure as to perishable property seized under Section 49.
      • 56. Appeal for orders under Sections 52, 53 and 54.
      • 57. Vesting of confiscated property in the State Government.
      • 58. Saving of power to release property seized.
      • 59. Punishment for wrongful seizure.
      • 60. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
      • 61. Power to arrest without warrant.
      • 62. Power to prevent commission of offence.
      • 63. Power to compound offences.
      • 64. Compensation for damage caused by commission of offences.
      • 65. Forfeiture of leases.
      • 66. Cattle Trespass Act, 1871 to apply.
      • 67.
      • 68. Investiture of Forest Officers with certain powers.
      • 69. Forest Officers deemed to be public servants.
      • 70. Indemnity for acts done in good faith.
      • 71. Forest Officers not to trade.
      • 72. Additional powers to make rules.
      • 72A.
      • 72B.
      • 73. Rules when to have force of law.
      • 74. Persons bound to assist Forest Officers and Police Officers.
      • 74A.
      • 75. Recovery of money due to the Government.
      • 76. Lien on forest produce for such money.
      • 77. Government and its Officers not liable for loss or damage in respect of certain forest produce.
      • 78. Land required under this Act to be needed for a public purpose.
      • 79. Recovery of penalties due under bond.
      • 80. Repeal.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Notice for tender.
      • 4. Particulars to be included in the notice.
      • 5. Earnest money.
      • 6. Tender and its enclosures.
      • 7. Any other conditions not inconsistent with the rules.
      • 8. Procedure for dealing with the tenders.
      • 9. Appeal and review.
      • 10. No obligation to accept highest or any tenders.
      • 11. Preference and concession in settlement with tenders belonging to scheduled castes, scheduled tribes or other backward classes.
      • 12. No joint settlement.
      • 13. Option to refuse settlement with a defaulter.
      • 14. Security deposit.
      • 15. Instalments.
      • 16. Agreement.
      • 17. Cancellation and resale for failure to pay security and instalments, and to execute agreement.
      • 18. Mode of realisation of amount.
      • 19. Power of Attorney.
      • 20. Right of withdrawal of any coupe or mahal.
      • 21. Extension of the period of settlement.
      • 22.
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Rules for the Preservation of Wild Life in Reserved Forests, 1969

Published vide Notification No. For-5 (Misc) 43/67/(4), dated the 1st March, 1969

Last Updated 18th February, 2020 [nag037]

Notification No. For-V (Misc) 43/67/(4), dated the 1st March, 1969. - In exercise of the powers conferred by Sections 24(g) and 72 of the Nagaland Forest Act, 1968 (Act No. 3 of 1968), the Governor of Nagaland is pleased to make the following rules to preserve wild life in the Government Reserved Forests within the State of Nagaland.

These rules shall come into force with immediate effect. These rules shall apply to all areas to which the Nagaland Forest Act, 1968, applies.

1. The killing of fish by the use of explosive or poison, the netting of fish, except under special licence issued by the Divisional Forest Officer ; the taking of eggs and netting and trapping of birds, are absolutely prohibited.

2. The killing and capture of wild animals and birds is prohibited during the closed season prescribed below :


Closed season

I-Wild birds

Pigeon


1st March to 30th June.

Black Swamp, Bamboo and Hills Partridge


From 1st March to 31st August.

Jungle Fowl, Cockflorican, Pheasant, Peacok Pleasant (Polyhpectron) and Tragophan


From 1st March to 30th September.

Quil


From 1st April to 30th September.

Wood duck, Stop bills, Whistling Teal Cotton Teal


From 1st April to 15th September.

Peacock


Whole year.

Pink headed duck, Tragophan and all other birds except-



Geese, duck, snipe, woodcock, plover, Hawks, crows, magpie, and birds for which a limited closed season is prescribed in this notification.


The whole year.

II-Wild animals

Antelopes, (Serow), Takin and (Gooral), Bull Bison, Bull Buffaloe Full grown male deer and hares


From 1st June to 31st October.

Females and immature males of the above species, hornless deer, deer with horns in velvets, Swamp and spot deer, Rhinoceros, Elephants, except under special licence issued by the Deputy Commissioner (The prohibition does not extend to elephants shot under the Elephant Control Licences)


The whole year.

Gibbons or Hoolocks, Pigmy, Hog and Pangolins


The whole year.

III-Reptiles

Monitor lizards and pythons


The whole year:

Provided that by order of the State Government these seasons may be waived for the collection of specimens dead or alive, for scientific purposes, when animals are over-crowded to their own danger, when crops are being injured, when human life or domestic animals are endangered or when it is desirable to destroy wounded and diseased animals.

3. Hunting, shooting or fishing within a reserved forest is prohibited except under licence issued in accordance with the rules below and subject to the provisions of Rules 1 and 2.

4. The Chief Conservator of Forests may, subject to the approval of the State Government, declare any reserved forest or portion thereof to be a sanctuary, in which shooting, hunting or trapping is absolutely prohibited except under special licence, which may be granted by the Chief Conservator of Forests, to approved sportsmen for the exclusive purpose of hunting and killing carnivorous animals.

5. The Chief Conservator of Forests may, with the previous approval of the State Government, declare any reserved forest or part of thereof to be Class I or Class II reserves for the purpose of limiting the numbers of particular species of game that may be killed or hunted or of absolutely protecting any species.

6. The Chief Conservator of Forests shall divide the Class I Forests into Shooting Blocks none of which shall remain open for more than 15 consecutive days at the time or be re-opened until after having been given a 15 consecutive days' rest.

7. A list of reserved forests that have been declared Class I forests in accordance with Rule 6 shall be published in the official Gazette as soon as possible after the 1st October in each year copies of such notification being sent to all Deputy Commissioners and Sub-Divisional Officers. All other reserves except Sanctuaries are Class II Forests.

8. No person or member of a party reserving a block shall be permitted to kill in any one year or period less than one year, ending on the 31st of May more than-

(a) One buffalo;

(b) One Bison;

(c) Two Sambhars.

Any animal wounded shall count as killed for the purpose of this rule.

9. The use of rifles of bore less than .375 for shooting big game is prohibited. Cartridges loaded with shot of number larger than number 4 may not be carried in reserved forests ; and this prohibition shall not, however, apply to cartridges with single bullet, such as Lethal or Contractile.

No animal except carnivora (tigers, tigresses, leopards or panthers etc.) and pig shall, except in a beat, be shot from a machan or with the aid of artificial light.

The shooting of animals at a salt-lick or from a motor vehicle at night is absolutely prohibited. This prohibition does not extend to elephants shot under Elephant Control licences except as stated therein.

10. Licences in Form A for Class II reserves valid for one year or less and expiring on the 31st May, to hunt or shoot birds or game, other than buffalo,

bison and swamp deer, will be issued by the Divisional Forest Officer, subject to the conditions specified in these rules and in the licence, on payment of a fee of Rs. 50. The licence holder shall pay the amount to any forest guard or game watcher detailed to accompany him on a shooting expedition. This licence does not covey the exclusive right to shoot in the area mentioned in the licence :

Provided always that the Divisional Forest Officer may, for good and sufficient reason, decline to issue a licence, and provided also that, if circumstances render it advisable, a licence may be cancelled or temporarily suspended by the Divisional Forest Officer.

11. A holder of a licence in Form 'A' wishing to shot buffalo and bison, in a Class II forest shall forward his licence to the Divisional Forest Officer for endorsement giving the following particulars :

(a) Locality in which and period during he wishes to hunt and shoot.

(b) the names of any companions and followers who will accompany him, who will not be armed unless they have the requisite licence.

(c) The species of animals he wishes to shoot.

(d) The number and type of each weapon and the kind of ammunition he proposes to use.

12. In addition to the fees prescribed under Rule 10, the following royalties shall be paid on any of the animals, hereinafter mentioned, wounded or killed by a licence holder shooting in Class II forests :

    Bull Bison

    Rs. 200

    Bull Buffalo

    Rs. 200

    Full grown male Sambhar
    and for each subsequent one

    Rs. 50 for the first.
    Rs. 100

    Full grown barking deer
    and for each subsequent one

    Rs. 30 for the first.
    Rs. 60

    Full grown male hog deer
    and for each subsequent one

    Rs. 30 for the first.
    Rs. 60

13. The following persons, when travelling on duty within their own jurisdiction, are exempted from the payment of the fees load down in Rule 10 and Rule 19, but not from the royalties and fees prescribed in Rules 12,16 and 17 or from the provision of Rule 21.

They shall also be subject to the provisions of Rule 14 :

(a) His Excellency, the Governor ;

(b) Hon' ble Ministers ;

(c) Commissioners of Divisions ;

(d) Officers in-charge of District ;

(e) Honorary Forest Officers ;

(f) The Inspector General of Forests and a Gazetted Forest Officer within his own jurisdiction.

14. All the holders of a licence in Form 'A' including persons mentioned in Rule 13 as exempted from paying licence fees, shall be bound by the following limits :

(a) The limit to the maximum number of animals, which may be shot during one shooting season, ending 31st May fixed in Rule 8 ;

(b) Any limit prescribed under Rule 11, fixing the maximum number of animals of particular classes which may be killed in a reserved forest, group of forests or portion of a reserved forest during a shooting season, and

(c) Any limit fixed by endorsement of the licence in Form 'A'.

15. A holder of a licence in Form 'A' wishing to reserve a Class I Shooting Block, shall forward his licence to the Chief Conservator of Forests for endorsement giving the information referred to in Rule 11 (a) to (d).

Any party of licence holders not exceeding 6 in number may be permitted to reserve a Class I block in their joint names, in which case all licences shall be forwarded to the Chief Conservator of Forests with the application.

No application to reserve a Class I block will be considered more than three months ahead.

16. The fees for the reservation of a Class I block to hunt and shoot only for a period not exceeding 15 days, which must be sent to the Chief Conservator at the time of making the application shall be-

    (a) One holder of a licence in Form 'A'

    Rs. 40

    (b) Any party of holders of licence in Form 'A' not exceeding 6 in number :


    Number of licensees

    Scale of fees

    Two

    Rs. 30 each

    Three

    Rs. 20 each

    Four to six

    Rs. 15 each

17. In addition to the fees prescribed under Rules 10 and 16, the following royalties shall be paid on any of the animals, hereinafter mentioned, wounded or killed by a licence holder, person or part)' reserving a Class I block :

    Bull Buffalo

    Rs. 200

    Bull Bison

    Rs. 200

    Full grown male Sambhar

    Rs. 50 for the first and Rs. 100 for each subsequent one.

    Full grown barking deer-

    Rs. 30 for the first and Rs. 60 for each subsequent one.

    Full grown male Hog deer-

    Rs. 30 for the first and Rs. 60 for each subsequent one.

    Tiger or Tigress-

    Rs. 100

The expression first, second and subsequent, refer to a shooting season of 12 months ending the 31st May and are to be adjusted with animals shot under Rule 12.

Officers exempted from the payment of the fee for a shooting licence in Form 'A' under Rule 13 are liable to pay the fees prescribed for the reservation of a Class I block and the royalties prescribed in this rule.

18. By the order of the State Government the royalties mentioned in Rules 12 and 17 may be reduced or waived on specimens alive or dead, collected for scientific purposes; and provided that the Conservator or the Divisional Forest Officer in the case of a Class II forest may reduce or waive these royalties, when game is overcrowded to own danger, when crops are injured, when human life or domestic animals are endangered, or when it is desirable to destroy wounded or diseased animals.

19. Licence in Form 'B' to fish in reserved forests except Sanctuaries will be issued by the Divisional Forest Officer, subject to the control of the Chief Conservator of Forests, in the case of Class I forests, on payment of the following fees:

    For one day

    Rs. 5

    For one month

    Rs. 20

    For two months

    Rs. 40

    For one season

    Rs. 60 :

Provided always that the Divisional Forest Officer may for good and sufficient reason decline to issue a licence and may, if circumstances render it advisable, cancel or temporarily suspend a licence.

The licence in Form 'B' shall be returned to the Issuing Officer immediately on its expiry.

20. Licences in Form 'B' for fishing in a Sanctuary may be granted with the previous sanction of the Chief Conservator of Forests on payment of the fees prescribed in Rule 19.

21. Licences in Form 'A' and Form 'B' must accompany the holder on shooting and fishing expeditions and shall be produced for inspection on demand by any Forest Officer, and at the expiry of each period covered by an endorsement made under Rules 11 and 15.

The licence must be duly completed on each occasion to show the number and species of all animals shot.

Licences will be returned to the licensee after inspection.

22. If any person infringes any of the above rules or any of the conditions of his licence he will be punished under Section 24 of the Nagaland Forest Act, 1968.

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