Section 16A in The Jammu and Kashmir Preservation of Specified Trees Act, 1969
16A. [ State Trading. - If the Government is of the opinion that with a view to securing optimum utilization of timber of any specified trees or any specie thereof for its adequate and properly co-ordinated sale outside the State, it is necessary, in the public interest, that the State should itself carry on the trade or business of exporting from the territories of the State such timber, to the complete exclusion of other persons, the Government shall, by notification in the Government Gazette, make a declaration to that effect and thereupon the provisions of this Act shall have effect in relation to such specified trees or the specie or timber thereof,] [16-A inserted by Act XXI of 1973.] subject to the following modifications, namely
(a)In section 5, clause (b) shall be omitted.(b)For section 8, the following shall be substituted, namely"8. No person shall export or carry on the trade or business of exporting from the territories of the State timber of any specified tree or any species thereof in respect of which declaration under section 16-A has been made by the Government."(c)In section 9, the words, "or for exporting timber of a specified tree" shall be omitted.(d)In sub-section (2) of section 16-(i)in clauses (a), (b) and (h) the words "or export of timber" wherever occurring shall be omitted.(ii)in clause (e) the words, brackets and figures "section 4(1) and 8(2)" shall be substituted by the word, brackets and figures "section 4(1)";(iii)in clause (c) the words, figures and brackets "under sections 5,6 and 8(3)" the words and figures "under sections 5 and 6" shall be substituted;(iv)in clause (i) the words "and export of timber" shall be omitted;(v)for clause (l), the following shall be substituted, namely:(l)the procedure and the manner regarding the export from the State and the sale outside the State of the timber of specified trees or any species thereof in respect of which declaration has been made under section 16-A.
