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State of Madhya Pradesh - Act

The M.P. Lok Vaniki Rules, 2002

MADHYA PRADESH
India

The M.P. Lok Vaniki Rules, 2002

Rule THE-M-P-LOK-VANIKI-RULES-2002 of 2002

Published on 16 December 2002
Commenced on 16 December 2002
[This is the version of this document from 16 December 2002.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Lok Vaniki Rules, 2002Published vide Notification No. F-25-46-98-10-2, dated 16-12-2002, published in the M.P. Rajpatra (Asadharan), dated 16-12-2002 at pp. 1120 (20-37)In exercise of the powers conferred by Section 11 of the Madhya Pradesh Lok Vaniki Adhiniyam, 2001 (No. 10 of 2001), the State Government hereby makes the following rules, namely :-

1. Short title, commencement and application.

(1)These rules may be called the Madhya Pradesh Lok Vaniki Rules, 2002.

(2)They shall come into force with effect from the date of their publication in the Madhya Pradesh Gazette.

(3)These rules shall apply to such private and revenue areas, which the Bhumiswami, the Gram Panchayat or the Gram Sabha, as the case may be, voluntarily intends to manage as tree-clad area.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)"Act" means the Madhya Pradesh Lok Vaniki Adhiniyam, 2001 (No. 10 of 2001);

(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);

(c)"DFO" means Divisional Forest Officer having territorial jurisdiction;

(d)"Enrolment Officer" means the Divisional Forest Officer having territorial jurisdiction;

(e)"Forest Ranger" means the Forest Range Officer having territorial jurisdiction;

(f)"Gram Sabha" and "Gram Panchayat" shall have the same meaning as assigned to them in Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);

(g)"Lok Van " means a piece of revenue land handed over to a Gram Panchayat or Gram Sabha as tree-clad area for the purpose of scientific management and for which a management plan has been prepared under the provisions of these rules;

(h)"Management Plan" means a scientific plan prepared for a revenue or private tree-clad area under these rules.

3. Application for Management under Lok Vaniki.

(1)A Bhumiswami, who wants to undertake management of a tree-clad area shall submit an application to the Forest Ranger or to any Forest Officer authorised by the DFO.

(2)If a Gram Panchayat or a Gram Sabha wants to undertake the management of any tree-clad revenue land located within its jurisdiction, the concerned Gram Sabha or Gram Panchayat, as the case may be, will apply to the Sub-Divisional Officer (Revenue) to demarcate and hand-over the area to them to be managed as 'Lok Van'. The Sub-Divisional Officer (Revenue) shall decide the application within a period of 30 days. If the Sub-Divisional Officer (Revenue) decides in favour of the applicant, then he shall get the land demarcated and hand over the land to the concerned Gram Sabha or Gram Panchayat within a period of 15 days from the date of taking decision. after taking the possession of the land, the Gram Panchayat or the Gram Sabha, as the case may be, shall submit an application to the Forest Ranger or any Forest Officer authorised by the DFO for scientific management as tree-clad area.

(3)The application under sub-rules (1) and (2) shall be accompanied by a declaration about the land ownership or possession of land, as the case may be, with relevant record.

(4)The Forest Range Officer shall send a copy of the declaration to the Patwari within 15 days of the receipt of the application who shall verify the claim from revenue records and give the certificate within 15 days. If the Patwari fails to give the certificate within the prescribed time, the declaration given by the Bhumiswami shall be deemed as correct. Subsequently if any discrepancy is detected in such records, the Patwari and the person who has given the declaration shall be held responsible for the same and punishable under the relevant law.

(5)If the boundary is contiguous with the forest land the Forest Range Officer shall satisfy himself about the boundary.

(6)The Forest Ranger shall intimate the Bhumiswami or the Gram Panchayat or the Gram Sabha, as the case may be, within a period of 45 days from the receipt of application as per sub-rule (3) about the certification of records. If no such intimation is received within a period of 60 days from the date of submission of application as per sub-rule (3), the records so submitted shall be deemed to be accepted as correct.

4. Preparation of Management Plan.

(1)After compliance of the procedure laid down in Rule 3, the Bhumiswami, Gram Panchayat or the Gram Sabha as the case may be, shall have to get a management plan prepared for the same area.

(2)[ For preparation of management plan of tree-clad area, the Bhumiswami, Gram Panchayat or Gram Sabha shall be competent to engage any person as per their discretion in the matter.] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.]

(3)The management plan shall be prepared keeping in view the social, economic and environmental roles.

(4)The management plan shall specify the following issues, namely :-

(a)Ensuring sustainable production of timber and/or other forest products;

(b)Encouraging and protecting natural regeneration and/or planting of suitable species;

(c)Felling of mature, over mature, dry and diseased trees and removal of wind fallen trees;

(d)Thinning and pruning;

(e)Improving the health and vitality of the crop; and

(f)Ensuring soil and moisture conservation.

(5)The management plan shall be prepared in format given in Schedule-I for a period of 10 years.

5. Sanction of the Management Plan.

(1)The application for sanction of a management plan prepared for private areas shall be submitted to the DFO in Form-1 alongwith 5 copies of management plan.

(2)The application for sanction of a management plan prepared for revenue areas proposed to be managed as 'Lok Van' shall be submitted in Form-2 alongwith 5 copies of management plan. The application in such cases shall be submitted to the DFO by an authorised representative of the concerned Gram Panchayat or Gram Sabha alongwith a resolution of the Gram Panchayat or the Gram Sabha, as the case may be, for the sanction of the plan.

(3)The Competent Authority shall have powers to inspect the plan area himself or through his authorised representative, to verify the validity of any prescriptions made in the management plan. Based on such action, the competent authority may suggest certain amendments in the proposed management plan. In such case, the [applicant] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.] shall submit the revised plan incorporating the amendments suggested by the Competent Authority.

(4)[ The Competent Authority for sanctioning the management plan shall be the Divisional Forest Officer. In case where the management plan area exceeds 10 hectares, the Competent Authority shall submit the management plan with his opinion to the Ministry of Environment and Forests, Government of India for approval through the State Government within 30 days after the receipt of management plan.] [Substituted by Notification No. F. 25-15-2002-X-2, dated 7-6-2006.]

(5)The Competent Authority shall take decision regarding the sanction of management plan within 30 days if the management plan area is upto 10 hectares and in case where the management plan area exceeds 10 hectares, the Competent Authority after receiving the approval as required in sub-rule (4) shall issue the sanction order of the management plan within 7 days.

(6)The Competent Authority shall pass an order of sanction for a management plan of private area in Form 3 and for a Lok Van in Form 4. Conditions for the implementation of the management plan may be specified in Schedule-II/III of the sanction order.

(7)After having sanctioned the management plan, the Competent Authority shall send a copy of the sanctioned plan along with sanction order to the concerned Bhumiswami, Gram Panchayat or Gram Sabha as the case may be [x x x] [Omitted by Notification No. 25-15-2005-X-2, dated 18-1-2006.], A copy of the sanction order along with a copy of the sanctioned management plan shall also be endorsed to the concerned Sub-Divisional Officer (Revenue) for intimation and for the purpose of entry into the land record under sub-section (2) of Section 114-A of the Code, as provided under Section 4 of the Act.

(8)In case the Competent Authority denies the sanction of the management plan, he shall record the reasons of denial and such order shall be communicated to the applicant.

(9)If the management plan area is upto 10 hectares, an appeal against the order under sub-rule (8), shall lie before the Conservator of Forests having territorial jurisdiction. Such appeal against the order of the Competent Authority can be preferred within 30 days of the receipt of the denial order. The Conservator of Forests, after hearing the [x x x] [Omitted by Notification No. 25-15-2005-X-2, dated 18-1-2006.] concerned bhumiswami/ representative of Gram Panchayat or Gram Sabha, shall decide the appeal within 60 days. The decision of the Conservator of Forests shall be final and binding. This decision shall be communicated to the applicant in writing and a copy shall be endorsed to the Competent Authority.

6. Implementation of the Management Plan.

(1)Every Bhumiswami, Gram Panchayat or Gram Sabha, as the case may be, after having received the sanctioned management plan from the competent authority, shall implement the management plan as per the prescriptions and conditions.

(2)The Gram Panchayat or the Gram Sabha may authorise Sarvajanic Sampada Samiti of the Gram Sabha for implementation of the plan prescriptions for "Lok Van".

(3)The Bhumiswami, the Gram Panchayat or Gram Sabha as the case may be, shall give an intimation regarding the proposed date of felling of trees in the plan area to the concerned Forest Ranger and Tehsildar. This intimation shall be given at least 7 days before the proposed date of felling of trees.

(4)The person implementing the management plan shall maintain a felling register in format as prescribed in the management plan.

(5)Transport of forest produce obtained from felling operation in accordance with the approved management plan shall be subject to the provisions of the Madhya Pradesh Transit (Forest Produce) Rules, 2000.

(6)Disposal of a forest produce declared as a specified forest produce under the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 shall be subject to the rules framed in this behalf.

(7)All operations prescribed in the management plan shall be completed within the specified time. If any operation prescribed in the plan is not executed due to some unforeseen reasons, further implementation of the plan shall remain suspended till such time the operations prescribed for the previous year are completed.

7. Monitoring of the Management Plan Implementation.

(1)For each development block or a part thereof the implementation of approved management plans shall be monitored by a committee constituted by the Competent Authority under the chairmanship of Territorial Range Officer and will comprise a Non-Government Individual or Organization, a representative each from the Revenue Department and a Gram Panchayat or a Gram Sabha as the case may be. The committee shall report its observations and recommendations to the Competent Authority. The State Government, wherever necessary, may authorise any official, body or agency to monitor the implementation of such plan for a specified area or period.

(2)The DFO shall take cognizance of the contravention, if reported. On receiving the report, the DFO or the officer authorised by him, shall refer the matter to the Sub-Divisional Officer (Revenue) for further action as provided in Rule 10.

8. [ [Omitted by Notification No. F-25-15-2005-X-2, dated 18-1-2006.]

Omitted.]

9. [ [Omitted by Notification No. F-25-15-2005-X-2, dated 18-1-2006.]

Omitted.]

10. Punishment for contravention.

(1)The Sub-Divisional Officer (Revenue) on receiving the information about the contravention of an approved management plan from the concerned Forest Ranger/Competent Authority or the Officer authorised by him, shall issue a show-cause notice to the concerned Bhumiswami, or the Gram Panchayat or the Gram Sabha, as the case may be and give a reasonable time for filing the reply to the notice.

(2)If the concerned Bhumiswami or the Gram Panchayat or Gram Sabha as the case may be, fails to submit the reply of the show-cause notice, within the specified time limit or after due consideration of the reply to show-cause notice, the Sub-Divisional Officer (Revenue) may decide the case within a period of 30 days as per the provisions of Section 8 of the Act.

11. Appeal.

(1)Appellate Authority, for considering the appeal against an order passed by the Sub-Divisional Officer (Revenue) under Section 8 of the Act shall be the District Collector.

(2)The application for appeal shall be received by the Reader of the Collector and will be processed as per procedure laid down in the Code.

(3)Every appeal shall be accompanied by relevant documents of the case along with the order of the Sub-Divisional Officer (Revenue) against which the appeal is preferred and a non-refundable fee of Rs. 100/- payable through a Treasury challan or Demand draft.

(4)The Appellate Authority shall hear the parties of the appeal in person or through any agent duly authorised in writing by the applicant and shall decide the appeal within 60 days from the date of receipt of the application.

(5)Copies of the order passed by the Appellate Authority shall be sent to the concerned Sub-Divisional Officer (Revenue) for compliance, or for passing such further order, as may be directed by the Appellate Authority.

I

[See Rule 4 (5)]Standard Format of Management Plan for a Private Tree-Clad Area/Private Forest and Lok VanPart-One Objectives, The Tract Dealt with and the crop

Chapter 1
Objectives of the Management Plan.

Chapter 2
Introduction to the village.

Chapter 3
Introduction to the private tree-clad area/private forest/Lok Van

(Based on information furnished by the Bhumiswami/authorised representative of Gram Panchayat/Gram Sabha)

3. 1. General

3.2Name/Father/Husband's Name of the Bhumiswami/ authorised representative

3.3Category (General/S.C./S.T/O.B.C.)

3.4Full Postal Address of the Bhumiswami

3.5Economic status of the Bhumiswami (in case of private areas only) (Details of agriculture, cattle, income etc.)

3.6Patwari Halka No./Khasra No.

3.7Revenue Inspector Circle/Tehsil

3.8Location of the khasra

3.9Area (Hectares)

3.10Boundaries and Demarcation status

3.11Legal status of ownership(According to Khasra Panchasala of Revenue Department)

3.12Details of ownership of Khasra last 10 years.

3.13Whether acquired as parental property or purchased.

3.14Topography (specially areas having slopes more than 25 degree)

3.15Soil Type and depth

3.16Distance of nearest Government Forest from the Khasra and its details (Type, compartment No., beat etc.) (Whether boundary of holding of contiguous and to Govt, forest/other private forests/tree-clad areas)

3.17Availability of water in the tract.

Chapter 4
Description of the crop

4. 1. Type of the crop

4.2Site quality

4.3Crop Density

4.4Age class of the crop

4.5The following stock :

(a)Top canopy

(b)Middle story

(c)Ground flora

(d)Climbers

(e)Grasses

(f)Medicinal plants

(g)Weeds

(h)Non-timber forest produce (NTFP)

(i)Bamboo

4.6Stock Map (On Patwari Map)(Vegetation type, site quality, density, age class, blanks etc.)

4.7Natural Forests/Plantation(General description and current status)

4.8History of the tract

(a)Previous harvest/plantations

(b)Outcome of the previous operations

4.9Availability of bio-diversity

4.10Injuries to which the crop is liable.

Chapter 5
Analysis and valuation of the crop

5. 1. Specieswise No. of Trees, Volume and Value thereof

(Abstract of Resource assessment record)

5.2Result of Regeneration Survey

5.3Availability of bamboo and grasses

5.4Availability of NTFP/Medicinal Plants

5.5Form Factor

5.6Growth Rate

5.7Marketing outlines

5.8Market prices.Part-Two Summary of proposals

Chapter 1
Scheme for future management

1. 1. Management Proposals

1.2Treatment prescriptions

1.3Felling cycle/Rotation

1.4Selection Girth

1.5Determination of treatment class and Treatment map

1.6Felling rules/rules for other treatment

(a)Trees,

(b)Green flora,

(c)Natural bamboos

1.7Calculation of annual yield.

Chapter 2
Harvesting

2. 1. Harvesting Plan

(a)Timber,(b)Fuel wood,(c)Bamboo,(d)Medicinal Plants,(e)Grasses,(f)NTFP,(g)others.

2.2Seasoning processing and preservation of forest produce

2.3Proposed method for disposal of forest procedure

(a)Timber,

(b)Fuel wood,

(c)Bamboo,

(d)Grasses,

(e)Medicinal Plants,

(f)NTFP,

(g)others.

2.4Subsidiary silvicultural operations

2.5Thunning

2.6Pruning

2.7Harvest of dead, wind-fallen trees.

Chapter 3
Plantations

3. 1. Gap Planting

3.2Teak plantations

3.3Bamboo plantations

3.4Plantation of other species.

Chapter 4
Protection and rehabilitation measures

4. 1. Protection from Grazing

4.2Fire protection

4.3Others

4.4Bio-diversity conservation.

Chapter 5
Anticipated average annual expenditure and income

Chapter 6
Formal of marking record, felling register [See Rule 6(4) of the Lok Vaniki Rules, 2002]

Chapter 7
Monitoring and evaluation of implementation of management plan (See Rule 7 of Lok Vaniki Rules, 2002)

Chapter 8
Safeguards suggested by the competent authority if the plan area is adjacent to a Government forest.

Document to be Enclosed with the Management Plan

1. Patwari Map of the Khasra in which adjoining survey numbers are also known

2. Land ownership documents

3. Demarcation certificate if required

4. Stock Map

5. Bhumiswami's written consent (consent of all the partners in case of joint holding)

6. Results of Survey/Assessment Reports, if any.

(Signature of the applicant)

II

[See Rule 5 (6)](Read with Form No. 3)

(A)Conditions/restrictions subject to which, this plan is being approved

1. The implementation of the management plan shall be done in accordance with Rule 6 of Lok Vaniki Rules, 2002 and any guidelines issued by the State Government in this regard from time to time. The Bhumiswami is advised to read and clearly understand these provisions before starting implementation of the approved plan.

2. Nothing shall be done, during the implementation of the plan, in contravention of any existing Act, rules, guidelines and executive instructions issued by the Government from time to time.

3. The area shall be managed as per the plan prescriptions and the nature of use of land shall not be changed during the plan period.

(B)Conditions under which this sanction may be cancelled :

1. Violation of any conditions/restrictions mentioned in (A) above.

2. (Any other point as may be necessary in the opinion of the Competent Authority)

3. ....................................................................................................

(C)Safeguards for protecting Government forests from illicit felling :

(To be provided necessarily if the proposed plan area is adjacent to any type of forest belonging to Government)

1. The burden of proof for establishing ownership of forest produce obtained from implementation of this management plan shall be on the Bhumiswami. (He should take necessary precautions and always be in position to establish beyond doubt that the forest produce being lifted from his khasra actually comes from trees legitimately felled as per the prescriptions of this plan and not from the adjoining Government forests.)

2. If the area has a part of its boundary contiguous to a Government Forest, the Bhumiswami shall be vigilant about the status of the boundary marks separating his holding from the Government Forest. He shall intimate immediately to the concerned forest range officer if any damage or deteriorations in such boundary marks, (including boundary pillars or demarcation lines or coal-tar bands on trees) is observed by him. He shall also maintain in proper condition any such marks fixed by revenue authorities on his holding for the purpose of demarcation.

3. Special attention is attracted towards sub-rule (7) of Rule 6 of the Madhya Pradesh Lok Vaniki Rules, 2002 which reads. "All operations prescribed in the management plan shall be completed within the specified time. If any operation prescribed in the plan is not executed due to some unforeseen reasons, further implementation of the plan shall remain suspended till such time the operations prescribed for the previous year are completed."

Endorsement No.......

Dated.................

Copy forwarded to :

1. The District Collector ..... district for compliance of Section 1(8) of the Lok Vaniki Adhiniyam, 2001.

2. To Shri......... (Name of the Bhumiswami)

3. To office incharge Lok Vaniki Forest Department, Bhopai.

Signature of the Competent Authority

III

[See Rule 5 (6)](Read with Form No. 4)

(A)Conditions/restrictions subject to which, this plan is being approved

1. The implementation of the management plan for the Lok Van shall be done in accordance with Rule 6 of Lok Vaniki Rules, 2002 and any guidelines issued by the State Government in this regard, from time to time. The authorized representative of the Gram Panchayat/Gram Sabha is advised to read and clearly understand these provisions before starting implementation of the approved plan.

2. Nothing shall be done, during the implementation of the plan, in contravention of any existing Act, rules, guidelines and executive instructions issued by the Government from time to time.

3. The area shall be managed as per the plan prescriptions and the nature of use of land shall not be changed during the plan period.

(B)Conditions under which this approval may be cancelled :

1. Violation of any conditions/restrictions mentioned in (A) above.

2. (Any other point as may be necessary in the opinion of the Competent Authority)

(C)Safeguards for protecting Government forests from illicit felling :

(To be provided necessarily if the proposed plan area is adjacent to any type of forest belonging to Government)

1. The burden of proof for establishing ownership of forest produce obtained from implementation of this management plan shall be on the Gram Panchayat/Gram Sabha. (The concerned Gram Panchayat/Gram Sabha should take necessary precautions and always be in position to establish beyond doubt that the forest produce being lifted from the Lok Van actually comes from trees legitimately felled as per the prescriptions of this plan and not from the adjoining Government forests.)

2. If the area has a part of its boundary contiguous to a Government Forest, the Gram Panchayat/Gram Sabha shall be vigilant about the status of the boundary marks separating his holding from the Government Forest the authorized representative shall intimate immediately to the concerned forest range officer if any damage or deteriorations in such boundary marks (including boundary pillars or demarcation lines or coal-tar bands on trees) is observed by him. The concerned Gram Panchayat/Gram Sabha shall also maintain in proper condition any such marks fixed by revenue authorities on the holding for the purpose of demarcation.

3. Special attention is attracted towards sub-rule (7) of Rule 6 of the Madhya Pradesh Lok Vaniki Rules, 2002 which reads. "All operations prescribed in the management plan shall be completed within the specified time. If any operation prescribed in the plan in not executed due to some unforeseen reasons, further implementation of the plan shall remain suspended till such time the operations prescribed for the previous year are completed."

Endorsement No.......

Dated.................

Copy forwarded to :

1. The District Collector..... district for compliance of Section 4 (8) of the Lok Vaniki Adhiniyam, 2001.

2. To Shri.......(Name of the Authorized Representative of the Gram Panchayat/Gram Sabha).

3. To office incharge Lok Vaniki Forest Department Bhopal.

Signature of the Competent AuthorityForm 1[See Rule 5 (1)]Application for sanction of a Management Plan for a Bhumiswami Area(To be filled in triplicate)

1. Applicant's name....................................

2. Father's/Husband's name............................

3. Current Postal Address..............................

4. Tehsil................. Revenue Sub-Division................

5. Police station....................................

6. District..........................................

7. Details of khasra for which plan has been prepared.

Sl. No.	Village/ Patwari Hulka No./ Khnsra No. and otherlocation details	Area (Hectares)	No. of trees on Khasra	Owner (s) of the Khasra	Details of adjoining survey number
(1)	(2)	(3)	(4)	(5)	(6)
	North =East =West =South =

8. Name of Gram Sabha in which Khasra is located........................

9. Name of the Village Panchayat in which Khasra is localed...............

10. [ Name and address of the person, who has prepared the plan] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.]

Name and Address of the Chartered Forester	Enrolment Office	Enrolment No.
(1)	(2)	(3)

11. Dates of plan preparation (a) stated on......... (b) completed on..........

I......... S/o/D/o/W/o Shri........... resident of......... hereby submit my request for sanctioning of management plan prepared for my said khasra (indicated in para 7) as per the provisions of Lok Vaniki Adhiniyam, 2001 and rules thereunder.I certify that the management plan being submitted for sanction is based on true information and documents furnished by me [x x x] [Omitted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.]. I also certify that documents appended to the plan are true copies of the original documents of my legal ownership of land and trees standing thereon. I have personally satisfied myself that, the proposed management plan applies only to the area mentioned in para 7 of this application and it does not contain anything, which may have any impact, on adjoining areas outside my legal possession.Through this application, I also give an undertaking that I shall abide by all rules and regulations subject to which the management plan shall be sanctioned.

Witness :	1 : ..........
(with full name and address)	2 : ............

Name & Signatureof the BhumiswamiDate :.............Place :............N.B. - This form shall be filled in triplicate.

1. A copy of this application shall be returned back to the applicant while admitting the application in the office of the competent authority, after putting the seal of the office and date of receipt.

2. Two copies of this application shall be retained in the office of the competent authority. One out of these two copies shall be annexed to the intimation letter sent to the District Collector under Section 4 of the Lok Vaniki Adhiniyam, 2001 and the rules thereunder.

Form 2[See Rule 5 (2)]Application for sanction of a Management Plan prepared for a Lok Van(To be filled in triplicate)

1. Name of the Gram Panchayat/Gram Sabha on whose behalf the application is being submitted Located in Janpad Panchayat...................

2. Applicant's name and Post.......................

3. Father's/Husband name............................

4. Current Postal Address................

5. Tehsil...........Revenue Sub-Division............

6. Police station......District.................

7. Details of revenue land for which plan has been prepared.

Sl. No.	Village/ Patwari Hulka No./ Khnsra No. and otherlocation details	Area (Hectares)	No. of trees on Khasra	Details of adjoining survey number	Any other details
(1)	(2)	(3)	(4)	(5)	(6)
North =East=West =South =

8. No. and date of District Collector's Order vide which the area has been handed over to the Gram Panchayat/Gram Sabha for management as Lok Van ..................................

9. Details of Resolution passed by the Gram Panchayat/Gram Sabha vide which the applicant has been authorised to act on their behalf..........

10. [ Name and address of the person, who has prepared the plan] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.].

Name and Address of the Chartered Forester	Enrolment Place & Office	Enrolment No.
(1)	(2)	(3)

11. Dates of plan preparation (a) stated on......... (b) completed on.......

I......... S/o/D/o/W/o Shri....... esident of........... being the authorized person nominated by the Gram Panchayat/Gram Sabha to act on their behalf for submitting this application, hereby submit my request for approval of scientific management plan prepared for the revenue area proposed to be managed as Lok Van (indicated in para 6) as per the provisions of Lok Vaniki Adhiniyam, 2001 and rules thereunder.I certify, on behalf of the Gram Panchayat/Gram Sabha ...... that the area indicated in para 6 of this application has been fully demarcated and handed over to the Gram Panchayat/Gram Sabha by the District Collector to be managed as Lok Van.I also certify, on behalf of the Gram Panchayat/Gram Sabha ........ that the management plan being submitted for approval is based on true information and documents furnished by the Gram Panchayat/Gram Sabha [x x x] [Omitted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.], I also certify that documents appended to the plan are true copies of the original documents of legal ownership of land and trees standing thereon. I have personally satisfied myself that, the proposed management plan applies only to the area mentioned in para 6 of this application and it does not contain anything which may have any impact, on adjoining areas.Through this application, I also give an undertaking that while acting on behalf of the Gram Panchayat/Gram Sabha...... I shall abide by all rules and regulations subject to which the management plan shall be approved.

Witness :	1 : ..........
(with full name and address)	2 : ............

Name and Signature of theAuthorized Representative ofGram Panchayat/Gram Sabha.........

Date :.............Place :...........

N.B. - This form shall be filled in triplicate.

1. A copy of this application shall be returned back to the applicant while admitting the application in the office of the competent authority, after putting the seaL of the office and date of receipt.

2. Two copies of this application shall be retained in the office of the competent authority. One out of these two copies shall be annexed to the intimation letter sent to the District Collector under Section 4 of the Lok Vaniki Adhiniyam, 2001 and the rules thereunder.

Form 3[See Rule 5 (6)]Order of the Competent Authority(For Bhumiswami Area)Order No ..... Date....With reference to the application dated........ of Shri....... S/o/D/o/W/o, Shri........ resident of.....regarding sanction of a management plan for his/her holding following decision is taken :The management plan for khasra No. ...... of village.... of Tehsil...... of Revenue Sub-Division..... of.... District, belonging to the applicant is hereby sanctioned for a period of....... years commencing from.......... and terminating on........ Subject to the conditions and restrictions enumerated in Schedule II annexed to this order.The implementation of this sanction management plan shall be monitored by.....Date :...............Name and Signature of theCompetent AuthorityPlace :............Form 4[See Rule 5(6)]Order of the Competent Authority for Lok VanOrder No...... Date.......With reference to an application dated...... submitted on behalf of..... Gram Panchayat/Gram Sabha, by Shri......, S/o/D/o/W/o, Shri...... resident of...... regarding sanction of a management plan for a revenue area to be managed as Lok Van, following decision is taken :The management plan for survey No....... of Village....... of Tehsil....... of Revenue Sub-Division...... of........ District, belonging to the applicant is hereby sanctioned for a period of........ years commencing from........ and terminating on subject to the conditions and restrictions enumerated in Schedule III annexed to this order.The implementation of this sanction management plan shall be monitored by .....Date :...........Name and Signature of the Competent AuthorityPlace :...........[Form 5 to 7 [Omitted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.]Omitted]

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State of Madhya Pradesh - Act