Rules to Regulate the Removal of Orchids from the Forests in Nagaland, 1969
Published vide Notification No. For-5 (Misc) 43/67/(8), dated the 1st March, 1969
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Notification No. For-V (Misc) 43/67/(8), dated the 1st March, 1969. - In exercise of the powers conferred by Sections 32, 33 and 34 of the Nagaland Forest Act, 1968 (Act 3 of 1968), the Governor of Nagaland is pleased to make the following rules to regulate the removal of orchids from the forests in 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. Orchids may only be collected for export from the Nagaland under cover of a licence.
2. The licence will be granted by the Deputy Commissioner of Nagaland on payment of a licence fee of twenty rupees, and shall cover a period of 6 months from the date of issue.
3. The licence will not be transferable and will be invalid after the expiry of the date specified therein.
4. A fee of two rupees per plant must be paid as royalty.
5. For the export of orchids a transit pass will be issued free of charge and may be obtained after payment of all fees due from the duly authorised Forest Officers.
6. Flowers of orchids may be removed free of charge.
7. Plants for sale within the Nagaland only may be removed free of charge by local inhabitants under the control of the districts in Nagaland.
8. The export of the following orchids is prohibited :
Renanthera imschootina (Red Vanda);
Phiayas albus;
Cypripedium insigne.
9. Any person removing or trading in orchids in contravention of these rules shall be punished with imprisonment for a term which may extend to six months or with a fine which may extend to five hundred rupees or with both.
