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      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Maintenance of the Case Records.
      • 4. Enquiry.
      • 5. Compounding the Offence.
      • 6. Release of Seized Property.
      • 7. Compounding Order.
      • 8. Cases not Compounded.
      • 9. Appeal Barred.
      • 10. Time-limit for Payment.
      • 11. Prosecution.
      • 12. Repeal and Savings.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Prohibition under the Rules.
      • 4. Precautions.
      • 5. Duty and Responsibilities.
      • 6. Exemption.
      • 7. Repeals and Savings.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Closer of Forest to Grazing.
      • 4. Grazing in Protected Forests.
      • 5. Grazing in Reserve Forests.
      • 6. Browsing by Goats and Sheep.
      • 7. Issue of Permits.
      • 8. Permit Register.
      • 9. Penalty.
      • 10. Relaxation of Rules.
      • 11. Out-break of Epidemic.
      • 12. Special Provision for Plantation Areas.
      • 13.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Procedure for Raising Shelter Belt Plantation.
      • 4. Protection and Management.
      • 5. Appropriation of the Income.
      • 6. Liability of the Land-Owner.
      • 7. Appeal.
      • 8. Register.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Power to reserve forests.
      • 4. Notification by State Government.
      • 5. Bar to accrual of forest rights and bar of suits.
      • 6. Proclamation by Forest Settlement Officer.
      • 7. Inquiry by the Forest Settlement Officer.
      • 8. Powers of Forest Settlement Officer.
      • 9. Extinction of rights.
      • 10. Claims relating to practice of shifting cultivation.
      • 11. Power to acquire land over which right is claimed.
      • 12. Claims to right of way, right to water-course or to use of water etc.
      • 13. Record to be made by the Forest Settlement Officer.
      • 14. Record where he admits claims.
      • 15. Exercise of rights admitted.
      • 16. Commutation of rights.
      • 17. Appeal from orders passed under Sections 11, 12, 15 or 16.
      • 18. Appeal under Section 17.
      • 19. Power of revision.
      • 20. Pleaders.
      • 21. Notifications declaring forest reserved.
      • 22. Publication of translation of such Notification in neighbourhood of forests.
      • 23. Power to revise arrangement made under Section 15 or Section 18.
      • 24. No right to be acquired over reserved forest except as herein provided.
      • 25. Rights not to alienated without sanction.
      • 26. Power of stop ways and water-courses in reserved forests.
      • 27. Offences.
      • 28. Suspension of rights in reserved forest.
      • 29. Power to declare forest no longer reserved.
      • 30. Constitution of village forests.
      • 31. Power to make rules for village forests.
      • 32. Inquiry Into and settlement of rights.
      • 33. Protected forests.
      • 34. Power to issue notification reserving trees, etc.
      • 35. Publication or translation of such notification in neighbourhood.
      • 36. Powers to make rules for protected forests.
      • 37. Penalties for acts in contravention of notification under Section 34 or of rules under Section 36.
      • 38. Nothing in this Chapter to prohibit acts done in certain cases.
      • 39. Protection of forests for special purposes.
      • 40. Power to assume management of forests.
      • 41. Acquisition of forests in certain cases.
      • 42. Prohibition of cutting fruit.
      • 43. Protection of forests at request of owners.
      • 44. Management of forests, the joint.
      • 45. Power to make rules to regulate transit of forest produce.
      • 46. Penalty for breach of rules made under Section 45.
      • 47. Government and Forest Officers not liable tor damage to forest produce at depot.
      • 48. All persons bound to aid in case of accident at depot.
      • 49. Certain kinds of timber to be deemed property of Government until title thereto is proved and may be collected accordingly.
      • 50. Notice to claimants of drift timber.
      • 51. Procedure on claim preferred to such timber.
      • 52. Disposal of unclaimed timber.
      • 53. Government and its officers not liable for damage to such timber.
      • 54. Payments to be made by claimant before timber is delivered to him.
      • 55. Power to make rules and prescribe penalties.
      • 55A. Sandal-trees to be exclusive property of State Government.
      • 55B. Disposal of sandal wood belonging to private persons.
      • 55C. Regulation, sale and manufacture of sandal wood and sandal wood-oil.
      • 55D. Responsibility of occupants and holders of land for preservation of sandal trees.
      • 55E. Penalty for offence In regard to sandalwood.
      • 55AA. Minimum punishment to be imposed.
      • 56. Seizure of property liable to confiscation.
      • 57.
      • 58. Action after seizure.
      • 59. Forest produce, tools etc., liable to confiscation.
      • 60. Disposal on conclusion of trial for forest offence of produce in respect of which it was committed.
      • 61. Procedure when offender not known, or cannot be found.
      • 62. Procedure as to perishable property seized under Section 56.
      • 63. Appeal from orders under Section 59, 60 or 61.
      • 64. Property when to vest in Government.
      • 64A. Confiscation to be no bar to imposition of other penalty.
      • 65. Saving of power to release property seized.
      • 66. Punishment for wrongful seizure.
      • 67. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
      • 68. Powers to arrest without warrant.
      • 69. Power to release on a bond a person arrested.
      • 70. Power to prevent commission of offences.
      • 71. Power, to try offences summarily.
      • 72. Power to compound offences.
      • 73. Presumption that forest produce belongs to Government.
      • 73A. Presumption as to removal and transportation of forest produce.
      • 74. Operation of other laws not barred.
      • 75. Cattle Trespass Act, 1871 to apply.
      • 76. Power to alter fines fixed under the Cattle Trespass Act, 1871.
      • 77. State Government may invest forest officers with certain powers.
      • 78. Forest officers deemed to be public servants.
      • 79. Protection of action taken in good faith and cognizance of offence.
      • 80. Forest Officers not to trade.
      • 81. Special provision for reserved forests in the merged territories.
      • 82. Additional powers to make rules.
      • 83. Penalties for offences not otherwise provided for.
      • 84. Persons bound to assist Forest Officers and Police Officers and duties of such officers.
      • 85. Punishment for abetment of forest offences.
      • 86. Failure to perform service for which a share in produce of Government forest is enjoyed.
      • 87. Recovery of money due to Government.
      • 88. Lien on forest produce for such money.
      • 89. Recovery of penalties due under bond.
      • 90. Power of Government to apply the provisions of the Act to certain lands of Government or Local Authority.
      • 91. Repeals and savings.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Saw Mills, Saw Pits etc. cannot be Erected.without Valid Licence.
      • 4. Application for Licence and Fees.
      • 5. Issue of Licence and its Validation and Renewal.
      • 6. Grounds for Rejection to be written.
      • 7. Issue of Duplicate Licence.
      • 8. Cancellation and Suspension of the Licence.
      • 9. Copy of each Order shall be supplied to the Applicant Free of Cost.
      • 10. Appeal.
      • 11. Order of Stay.
      • 12. Personal Hearing.
      • 13. Penalty.
      • 14. No.
      • 14A. Maintenance of Registers and Returns.
      • 15. Inspection.
      • 16. Repeal and Saving.
      • 1. Short title, extent and commencement.
      • 2. Definition.
      • 3. National Park and Sanctuaries.
      • 4.
      • 5. Acts prohibited in forest.
      • 6. Shooting blocks.
      • 7. Issue of permit by Divisional Forest Office.
      • 8. Issue of permit by the Collector.
      • 9. Issue of permit by Chief Conservator of Forests.
      • 10. Procedure for issue of permit.
      • 11. Restriction on 11 number of beaters, followers etc.
      • 12. Scope of permit.
      • 13. Return of permit and game record.
      • 14.
      • 15. Fees and royalties.
      • 16. Conditions governing issue of permit.
      • 17.
      • 18. Shooting of leopard.
      • 19. Fishing.
      • 20. Shikaries and Shikar Agents.
      • 21. Cancellation of permit.
      • 22. Appeal.
      • 23.
      • 24. General.
      • 25.
      • 26. Registers and record.
      • 27. Register.
      • 28. Repeal and saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4. Manner of disposal of reward on seized forest produce.
      • 5. Reward through Secret Fund.
      • 6. Payment of Reward.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Routes.
      • 4. Transit permits.
      • 5. Cases in which permit shall not be required.
      • 6. Form of permit.
      • 7. Application for permit and orders thereon.
      • 8. Establishment and operation of Depots.
      • 8A. Depot permit.
      • 9. Form of depot permit.
      • 10. Conditions regulating use of depot permits.
      • 11.
      • 12. Retention of transit permit.
      • 13. Checking of transit permit.
      • 14. Hammer and property mark.
      • 15. Registration of property mark.
      • 16. Checking of timber raft in route.
      • 17. Import of forest produce from outside.
      • 18. Registration-fee for import of forest produce.
      • 19. Foreign transit permit.
      • 20. Issue of fresh transit permit in lieu of foreign transit permit.
      • 21. Penalties.
      • 22. Savings and repeals.
      • 1. Short Title and Commencement.
      • 2. Definition.
      • 3. Village Forest Committee.
      • 4. Maintenance of Boundaries.
      • 5. Acts prohibited in Village Forests.
      • 6. Protection.
      • 7. Meeting of the Committee.
      • 8. Permit.
      • 9. Sharing of Forest Produce.
      • 10.
      • 11. Management of Village Forest and Drawing up of Management Plans.
      • 12. Village Funds Accounts Returns.
      • 13. Rate of Payment.
      • 14. Transit.
      • 15. Offence and Penalty.
      • 16. Executive Instruction.
      • 17. Repeal and Savings.
      • 1. Short Title Extent and Commencement.
      • 2. Definitions.
      • 3. Classification of Trees.
      • 4. Rules for Measurement of Timber and Pole.
      • 5. Authorisation for Issue of Permit.
      • 6. No Permit for Departmental Plantations.
      • 7. No Permit for Trade.
      • 8. Issue of Permit.
      • 9. Repeal and Savings.
      • 1. Short Title, Extent and Commencement.
      • 2. Definitions.
      • 3. Registration and Licence.
      • 4. Permit and Scale of Supply.
      • 5. Value of Bamboos.
      • 6. Restrictions.
      • 7. Other Methods of Supply and Rates thereof.
      • 8. infringement and Penalty.

The Orissa Rewards for Detection of Forest Offences Rules, 2004

Published vide Notification S.R.O. No.52/2005, dated 28th January 2005, Orissa Gazette, Extraordinary No. 221 dated 5.2.2005

or318

Forest & Environment Department

S.R.O. No.52/2005. - In exercise of the powers conferred by clause (b) of Sub-section (1) of Section 82 of the Orissa Forest Act, 1972 (Orissa Act 14 of 1972), the State Government do hereby make the following rules to regulate the reward to be paid to officers and informers out of the proceeds of fines and confiscations for detection of forest offences, namely :-

1. Short title and commencement. - (1) These Rules may be called the (Orissa Rewards for Detection of) Forest Offences Rules, 2004.

(2) They shall come into force on the date of their publication in the Orissa Gazette.

2. Definitions. - (1) In these rules unless the context otherwise requires-

(i) "Act" means the Orissa Forest Act, 1972 (Orissa Act 14 of 1972);

(ii) "Divisional Forest Officer (DFO)" means an officer in charge of Territorial/Wildlife Forest Division;

(iii) "forest offence" means offence as defined in the Act; and

(iv) "forest officer" refers to an officer as defined in the Act.

(2) Words and expressions used but not defined in these rule shall have the same meaning as respectively assigned to them in the Act.

3. Any Forest Officer and/or Forest Guard who apprehends any person(s) committing any forest offence or seizes forest produce as well as instrument/ equipments/vehicle, used in committing the offence shall be entitled to get rewards under these rules. Any person, or Vana Samrakshyan Samity/Forest Protection Committee, who provide information; which leads to detection of forest offence; shall also be entitled to get rewards under these rules.

4. Manner of disposal of reward on seized forest produce. - (1) Reward will be paid in cash on a case to case basis and the total amount of reward shall be 25% of the sale value of the forest produce seized.

(2) Whenever such forest produce is disposed of by the Divisional Forest Officer, 25% of the sale value shall be deposited by the concerned Divisional Forest Officer in a separate interest bearing account in any nationalized bank.

(3) The appointment of the total amount of reward as provided under sub-rule (1) shall be as follows :-

(i) 45% of the reward shall be given to the forest staff. In case the detection of an offence is the result of group efforts such as joint patrolling, mobile parties, flying squads, striking force, etc., the amount of reward shall be distributed equally amongst all the staff irrespective of their rank and seniority.

(ii) 45% of the rewards shall be given to informers through the system of a secret fund.

(iii) 10% shall be deposited by the Divisional Forest Officer in the "Forest Relief and Welfare Fund" and used for providing Special Reward in cases where forest staff and informers suffer severe injuries, major disabilities or death while dealing with forest offenders.

5. Reward through Secret Fund. - Payment of reward to informers shall be operated through a "Secret Fund" to be maintained by the D.F.Os. The payment from the "Secret Fund" shall not be subject to Audit.

6. Payment of Reward. - Payment of rewards as provided under Rule 4 shall be considered by the Divisional Forest Officer after the disposal of the forest produce seized and his decision shall be final.

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