Section 2(b) in The Forest (Conservation) Act, 1980
(b)any purpose other than reafforestation;but does not include any work relating to or ancillary to conservation, development and management of forests and wildlife, such as—(i)silvicultural operations including regeneration operations;(ii)establishment of check-posts and infrastructure for the front line forest staff;(iii)establishment and maintenance of fire lines;(iv)wireless communications;(v)construction of fencing, boundary marks or pillars, bridges and culverts, check dams, waterholes, trenches and pipelines;(vi)establishment of zoo and safaris referred to in the Wild Life (Protection) Act, 1972, owned by the Government or any authority, in forest areas other than protected areas;(vii)eco-tourism facilities included in the Forest Working Plan or Wildlife Management Plan or Tiger Conservation Plan or Working Scheme of that area; and(viii)any other like purposes, which the Central Government may, by order, specify.";(2)The Central Government may, by order, specify the terms and conditions subject to which any survey, such as, reconnaissance, prospecting, investigation or exploration including seismic survey, shall not be treated as non-forest purpose.".
