Section 19 in Himachal Pradesh Private Forests Act, 1954
19. Power to constitute a controlled forest.
(1)If the State Government is satisfied at any time that the provisions of chapter II are not or have not been sufficient to secure due protection of any notified forest or that it is necessary in the interest of the general public to apply the provisions of this chapter to any private forest whether notified or not it may constitute such forest a Controlled Forest in the manner hereinafter provided.(2)If it appears from the report of the Forest Officer that any wasteland, the area of which is not less than fifty acres which is lying uncultivated for more than seven years and suitable for afforestation and that the owner of such land is unwilling or , unable to cultivate it by growing therein agricultural crops, or to use it for purposes of horticulture to the satisfaction of such Forest Officer or to afforest it, the State Government may, after satisfying itself that such land cannot be more advantageously used for the purposes of agriculture or horticulture than for the purposes of afforestation, constitute such wasteland as Controlled Forest in the manner hereinafter provided.
