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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 Supply of Bamboos to Artisans Including Co-operative Societies (Orissa) Rules, 1980

Published vide Orissa Gazette, Extraordinary No. 689-D/26.5.1980-Notification S.R.O. No. 411/80-D/10.4.1980

or329

In exercise of the powers conferred by Clauses (c), (d) and (e) of Section 36 of the Orissa Forest Act, 1972 (Orissa Act 14 of 1972), the State Government do hereby make the following Rules to control and regulate the granting of licenses to bamboo artisans including Co-operative Societies and feeling and removing bamboos from protected forests located within the vicinity of the place where they are ordinarily residents, for purposes of trade namely :

1. Short Title, Extent and Commencement. - (1) The rules may be called The Supply of Bamboos to Artisans including Co-operative Societies (Orissa) Rules, 1980.

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

2. Definitions. - In these rules, unless the context otherwise requires :-

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

(ii) Bamboo-artisans means a person who earns his livelihood or a Co-operative Society, the members of which earn their livelihood by making baskets, kullas, tatties, variety of containers and other articles made of bamboos for sale to general public;

(iii) Family means the members of the family of bamboo artisans;

(iv) Form means a form appended to these rules;

(v) Licensee means any individual member or a family or Society is registered under Rule 3 and is in possession of the licence book;

(vi) Permit means a permit issued by an authority competent to issue the same under these rules;

(vii) [* * *]

(viii) Society means a Bamboo Artisans' Co-operative Society registered under the Orissa Co-operative Societies Act, 1962,

(ix) Value means value of bamboos as Per rate prescribed in the Schedule appended to these rules;

(x) Vicinity means the area within the territorial Forest Range but does not include a plantation area;

(xi) Working month means all the months of the calendar year except months of July, August and September;

(xii) Working season means the period between 1st October to 30th June;

All words and expressions used in these rules but not defined therein have the same meaning as are respectively assigned to them in the Act.

3. Registration and Licence. - (1) All the members of family or Society desirous of obtaining bamboos from protected forests for manufacture of bamboo products for purposes of trade shall be required to register themselves in the territorial Forest Range Office within whose jurisdiction they are ordinarily residents.

(2) The application for registration shall be in Form No. I and shall be accompanied by an Identity Certificate in Form No. 11 issued by the Sarpanch of the Grama Panchayat or Ward Member of Municipality or Notified Area Council, as the case may be, of the area where the applicant is ordinarily resident (in case the applicant of a society, the Identity Certificate in respect of all members of the Society shall be furnished).

(3) All applications received from members of family and Societies shall be serially entered in a register in Form No. III by the concerned territorial Forest Range Officer. The applications and Identity Certificates shall be filled in the Range Office.

(4) After registering the application the Range Officer shall issue a printed licence book in Form No. IV to the licensee from whom the cost of licence book amounting to rupees two shall be realised and credited to forest revenue. An used-up licence book when returned by the licensee, shall be replaced by a new one, free of cost, by the Range Officer.

(5) All the printed licence books shall bear machine serial number. A register of licence books shall be maintained in the Range Office in Form No. V.

4. Permit and Scale of Supply. - (1) Subject to such orders or directions of the State Government and subject to availability in the protected forest, a licensee may be granted permit during the working season up to five hundred and forty Salia bamboos.

(2) Not more than sixty Salia bamboos shall be permitted for removal in a working month under permit and not more than twenty bamboos shall be allowed at a time.

(3) The bamboos to be cut and removed under such permit shall not be less than two years old.

(4) The Forester or any Forest Officer superior to him having jurisdiction over the area can issue such permits on realisation of value and presentation of the licence book by the licensee. Each issue of permit shall be duly entered in the licence book by the Forest Officer with his initial and date.

(5) A permit shall be in Form VI. The permit books shall be in triplicate and each page of the permit book shall bear the serial number of the book and page number of the permit in print. The original permit shall be issued to the party, the duplicate copy to be sent by the issuing Officer to the Forest range Officer along with accounts and the triplicate shall be retained as a counterfoil in the book.

[5. Value of Bamboos. - The value payable for the purpose of Sub-rule (4) of Rule 4 in respect of different forest divisions shall be at the rate of forty-three per single Salia bamboo meant for felling and removal under a permit granted under Rule 4 :

Provided that the State Government may, by notification in the Official Gazette, revise such rate from time to time.]

6. Restrictions. - While cutting bamboos, the cutting rules prescribed in the Working Plan of the Division shall be applicable for the. purposes of this rule also.

7. Other Methods of Supply and Rates thereof. - The State Government may prescribe separate rates for different areas for the bamboos to be paid by the licensees when such bamboos are supplied for the purpose of these rules from departmentally opened depots.

8. infringement and Penalty. - Infringement of any of the provisions of these rules by the licensee shall make him liable to forfeiture of the licence besides such other action that may be taken under provisions of Section 37 of the Act.

[* * *]

Form I

[Rule 3 (2)]

Application Form for Registration

(1) Name of the applicant...

(2) Father's name...

(3) Address...

(4) Whether the applicant is a member of family of bamboo artisans/ Bamboo Artisans Co-operative Society...

(5) Number of members in the family with their names engaged in Bamboo handi, work/Names along with the name of president and the name of the Society...

(6) Monthly requirement of Salia bamboos...

(7) Name of forest from where required...

Signature of the applicant

Declaration

I.....................do hereby declare that the information furnished above are true and that myself and my family members are bamboo artisans and dependent on trade of bamboo articles as the means of livelihood.

Signature of the applicant

Place :

Date :

Form II

[Rule 3 (2)]

Identity Certificate

This is to certify that Shri.................. son of Shri.............. village........... P. S..........under Ward No........... of.................. Grama Panchayat NAC/Municipality is a bamboo artisan with following family member.............. of............. (name) Society............. consisting of members engaged in manufacture of bamboo products. The members of the family/Society are fully dependent on such trade for earning their livelihood. I have not granted similar certificate to this person or to any other member of his family or Society in the past.

Names of the member of the family or Society

(1)

(2)

Signature of the Sarpanch/Ward Member
(Name in full)
Name of Grama Panchayat
NAC
Municipality

Date..............

Form III

[Rule 3 (3)]

Register of Application for Bamboo Artisans

1. Date................

2. Name of applicant..................

3. Village................

4. Name of G.P./N.A.C./Municipality.................

5. By whom identified.................

6. No. of Members in the family................

7. Society................

8. Registration No. of the applicant................

9. Forest from which supply is required..................

10. No. of licence book issued.................

11. Date of issue...............

12. Remarks...............

Form IV

[Rule 3 (4)]

Price of Book Rs. 2 (Rupees Two) only

Licence Book for Bamboo Artisans

Book No.................

These details should be printed on the front page of the Licence Book

Name of Range...........

Name of Division........

Name of Licensee........

His signature or thumb impression

Form inside the book

Date

Permit No.

From which forest supply is permitted and figures

No. of Salia Bamboos permitted (in words and figures)

Initials of the Issuing Officer

(1)

(2)

(3)

(4)

(5)






Form V

[Rule 3 (5)]

Register of Licence Books

1. Date of receipt of books................

2. Machine number serials of books.....................

3. Date of issue to licence..............

4. Machine No. of the licence book issued....................

5. Name and address of licence to whom issued.......................

6. Date of return of the book after use................

7. Initials of the Issuing Officer..............

Form VI

[Rule 4 (5)]

Bamboo Permit Forest Department, Orissa

Book No..................................         Permit No..........

Name of the licensee ..........................................

Address.....................................................

Number of Salia Bamboos permitted for removal (in words and figures).................................

Value paid (in figures and words)..............................

Name of protected forests from where removal is permitted...........................................

Date of issue .......................................................

Date of expiry of the permit...................................

Signature of issuing Officer
Date........................

Note - Bamboo cutting rules prescribed for the Reserved Forests of the Division shall be observed while cutting bamboos in Protected Forests under these Rules.

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