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[Cites 0, Cited by 32] [Entire Act]

State of Tamilnadu - Section

Section 26 in Tamil Nadu Forest Act, 1882

26. Power to make rules.

- Subject to all rights now legally vested in individuals and communities, the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may, for any district or portion of a district, make rules to regulate the use or the pasturage or of the natural produce of land at the disposal of [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] and not included in a reserved forest. Such rules may, with respect to such land, -
(a)regulate or prohibit the clearing or breaking up of land for cultivation or other purposes;
(b)regulate or prohibit the kindling of fires, and prescribe the precautions to be taken to prevent the spreading of fires;
(c)regulate or prohibit the cutting, sawing, conversion and removal of trees and timber and the collection and removal of natural produce;
(d)regulate or prohibit the quarrying of stone, the boiling of catechu, or the burning of lime or charcoal;
(e)regulate or prohibit the cutting of grass and pasturing of cattle, and regulate the payments (if any) to be made for such cutting or pasturing;
(f)regulate or prohibit hunting, shooting, fishing, poisoning water and setting traps or snares;
(g)regulate the sale or free grant of timber or other natural produce; and
(h)prescribe the fees, royalties or other payments for such timber or other natural produce, and the manner in which such fees, royalties or other payments shall be levied:
[xxx] [Omitted by the Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979.]Provided that the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may exempt any person or class of persons from the operation of all or any of such rules.