Section 3 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
3. Demarcation of forests; Powers to demarcate forests.
(1)[The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] for purposes may, from time to time, make rules in accordance with which any forest land or waste land which is the property of Government or over which the Government has property right, or to the whole or any part of the forest produce of which the Government is entitled, may be declared as demarcated forest and may, from time to time as the occasion may require, amend or cancel such rules :Provided that nothing in this section shall be deemed to apply to such Government waste land or forest berun line as is under the management and control of the Revenue Department.(2)All rules made under sub-section (1) shall be published in the Jammu and Kashmir Government Gazette.(3)The revised rules for the demarcation of forests sanctioned by His Highness the Maharaja Bahadur in the Chief Minister's No. 414, dated the 12th March, 1924, shall be deemed to have been made under sub-section (1).(4)On the completion of the demarcation proceedings in accordance with the rules made under sub-section (1) the results of such proceedings for each such forest land or waste land shall be notified in the Jammu and Kashmir Government Gazette in accordance with such rules by the Conservator of the Circle and from the date of such publication such forest or waste land shall be deemed to be a demarcated forest.
