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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 right-of-way, water-course 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 water-courses 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. Proclamation for auction sale.
      • 4. Contents of the proclamation.
      • 5. Manner of publication of proclamation.
      • 6. Manner of conducting the sale.
      • 7. Preference and concession in favour of scheduled castes, scheduled tribes and other backward classes.
      • 8. Deposit of 1/10th of bid value as security.
      • 9. Appeal.
      • 10. Joint settlement.
      • 11. Option to refuse settlement with defaulter.
      • 12. Additional security deposit.
      • 13. Instalments.
      • 14. Agreement.
      • 15. Cancellation and resale.
      • 16. Mode of realisation of amount.
      • 17. Power of attorney.
      • 18. Right to withdraw coupe/mahal from sale.
      • 19. Extension of time.
      • 20.
      • 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 to Regulate the Export of Forest Produce, 1969

Rules to Regulate the Export of Forest Produce, 1969

Published vide Notification No. for-5 (Misc) 43/67(2), dated 1-3-1969

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Notification No. For-V (Misc) 43/67(2), dated 1-3-1969. - In exercise of the powers conferred by Sections 40 and 68 of the Nagaland Forest Act, 1968 (Act No. 3 of 1968), the Governor of Nagaland is pleased to make the following rules to regulate the export by road or river or any other mode of transport of timber and any other forest produce from the State of Nagaland or any other place outside 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. All timber or other forest produce worked out from Nagaland forests and transported by road or river or any other mode for consumption beyond the State of Nagaland shall be brought to the nearest of the following revenue stations or any other revenue stations to be notified by Government and staffed by the Government on the route of extraction for examination and for payment of amounts, if any, due to the Government thereon, whether as export duty or on any other account.

Kohima District. - Dimapur Ghaspani, Rangapahar, Dayapur, Monglumukh, Nichuguard (Chumukedima) and Kohima.

Mokokchung District. - Mokochung, Merapani, Tuli, Wokha, Tsurang and Lakhuni.

Tuensang District. - Naginimara, Singphan, Namsa, Geleki, Nam tola, Tringalibam, Charaidee and Hodohoti.

2. The timber any other forest produce referred to in Rule 1 shall not be removed from any of the above mentioned revenue stations until all the amounts due to Government thereon have been paid, the timber has been marked and a Forest Department pass in the prescribed form has been obtained from the Forest Officer-in-charge of the revenue station.

3. All timber, when in transit in the State of Nagaland, either by land or by river or any other mode of transport may be stopped and examined by any Forest Officer and the person in-charge of such timber shall be bound to produce any pass or passes which may have been granted to them, when called upon to do so by any Forest Officer or Police Officer.

4. Any Police Officer not below the rank of Assistant Sub-Inspector of Police or any Forest Officer or any other person authorised in this behalf by the State Government may with a view to comply with these rules or to satisfying himself that these rules have complied with-

(i) enter upon, search or authorise any person to enter upon and search any premises, any vehicle or vessel in which such person has reason to believe that any provision of these rules have been, is being or is about to be contravened.

(ii) seize or authorise the seizure of timber in respect of which he has reason to believe that any provision of these rules have been, is being or is about to be contravened.

5. If any person infringes any of the above rules he shall be punished with imprisonment of either description, which may extend to six months or with fine which may extend to five hundred rupees or with both.

6. All timbers brought down by the (a) Doyang, (b) Diphu, (c) Tekang, (d) Dhansiri, (e) Suffrai, (f) Namtola, (g) Tizu, (h) Dhiku, (i) Milak, and (j) Desori rivers or any of their tributaries shall be stopped for examination and be reported to the District Forest Officer or other Forest Officer authorised, in that behalf, at the places to be notified by the Chief Conservator of Forests.

7. The Nagaland Timber Exit Duty Rules, 1967 as notified vide Notification No. For-110/66 of 17th January, 1967 stands repealed from the date of publication of this notice.

Schedule 'A'

Classification of timber according to scheduled rates of royalty

Species

Rate per cft. long from girth classes

1

2

3



3’ to below 4’-6"
Rs.       P.

4’-6’ and up
Rs.       P.

A-I (a)

Champ, Bonsum, Sal

0       50

1       00

A-I (b)

Hollong and Maki

1       31

1       63

A-II

Bela, Khari, Sonaru Gorjan, Hollock Panisaj

0       35

0       65

A-III

Nikahai, Moricha Sundi Kuhir, Gomari, Simul Gonsereli, Biharu Titasopa, Sisu

0       25

0       50

B

Bogipona Sam, Mageswar Jarul, Champa, Mokahi, Pakasaj, Amari, Kathal, Makrissal, Jutul, Kathalsopa, Gora

0       30

0       60

C

Haldum, Keroi, Badam, Ping Haludchapa, Momai Leteka Urium, Kurta, Mahidal Kohokan, Kowla Jinari, Hilikh, Siris, Ping, Jatipoma, Tezia, Badam, Koroi, Pineo

0       20

0       55

D

Mondhani, Jam, Sida, Hatipolila, Hingorin, Rata, Dewasam, Dumboil, Mirtenga, Mahithekera, Garumara, Gendhenllipoma, Kurta, Gahar, Ahoi, Bajrang, Dhuna, Bhelu, Gohorisopa, Bhorma, Thutmola, Dudhchampa, Sianhor, Yengla, Sutrong, Amra, Mota, Bhor, Bengegori, Karal

0       20

0       45

E

Borpat, Moj, Saw, Satiana, Kadama, Piehela, Amsia, Mauhita, Bonhonalu, Rali, Johingori, Tarua, Khalpam, Boroi, Champa, Bhulchap, Bokain, Manipuri, Urohti, Seleng, Amra, Pahari, Udal, Bhelkar, Laban, Silgomari

0       15

0       30

F

Other speices not mentioned against any of the above classes

0       08

0       20

G

Teak (Segun)

50% royalty

50% royalty

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