Section 3(2) in The Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006
(2)Notwithstanding anything contained in the Forest (Conservation) Act, 1980 (69 of 1980), the Central Government shall provide for diversion of forest land for the following facilities managed by the Government which involve felling of trees not exceeding seventy-five trees per hectare, nemely:–(a)schools;(b)dispensary or hospital;(c)anganwadis;(d)fair price shops;(e)electric and telecommunication lines;(f)tanks and other minor water bodies;(g)drinking water supply and water pipelines;(h)water or rain water harvesting structures;(i)minor irrigation canals;(j)non-conventional source of energy;(k)skill upgradation or vocational training centres;(l)roads; and(m)community centres:Provided that such diversion of forest land shall be allowed only if,–(i)the forest land to be diverted for the purposes mentioned in this sub-section is less than one hectare in each case; and(ii)the clearance of such developmental projects shall be subject to the condition that the same is recommended by the Gram Sabha.
