101A. [ Grant of forest produce on seigniorage rate. [Section 101A Inserted by Act 1 of 1981 w.e.f. 1.6.1969]
- [(1)] [Inserted by Act 7 of 1983 w.e.f. 1.4.1983.] The State Government may grant to any person, any tree, wood or timber or other forest produce in any district or reserve forest on payment by such person, such seigniorage value as may [x x x] [Omitted by Act 1 of 1981 w.e.f. 23.2.1981.], subject to general or special orders of the State Government, [be fixed] by the Chief Conservator of Forests.] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.][Provided that no seigniorage value shall be payable in respect of bark for the period from the Nineteenth day of February, 1981 to the Thirty-first day of August, 1983:Provided further that the State Government may, for a period of ten years from the First day of October, 1983, and on payment of fifty per cent of such seigniorage value, grant to any person eucalyptus or bamboos for the manufacture of news print.] [Inserted by Act 10 of 1989 w.e.f. 23.2.1981.](2)[ The holder of a lease or agreement or any other document granted or entered into prior to the commencement of the Karnataka Forest (Amendment) Act, 1980 and providing for supply of any tree, wood, timber or other forest produce by the State Government shall, notwithstanding anything contained in the instrument of lease or agreement or other document or in any law in force at such commencement, pay, in respect of such tree, wood, timber or other forest produce received by him after such commencement, value (by whatever name called) at the rate for the time being specified in the rules made or orders issued under sub-section (1), in respect of such tree, wood, timber or other forest produce.(3)The holder of any such lease, agreement or document, granted or entered into after the commencement of the Karnataka Forest (Amendment) Act, 1980 not with-standing anything contained in such lease, agreement or document shall, pay, in respect of any tree, wood, timber or other forest produce received by him, value (by whatever name called) at the rate for the time being specified in the rules made or orders issued under sub-section (1), in respect of such tree, wood, timber or other forest produce.(4)The rates specified in the rules made or orders issued under sub-section (1), may be modified from time to time by the Chief Conservator of Forests:Provided that the Chief Conservator of Forests shall not enhance the rate or value in respect of any tree, wood, timber or other forest produce more than once during any period of two years.] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.]
