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State of Assam - Section

Section 76 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

76.

Any party aggrieved with any order of the Chief Forest Officer under these rules shall appeal to the Executive Committee within 30 days from the receipt of such orders, and the order of the Executive Committee shall be final.Appendix I[Rule 4]
(i)Approximate area (in acres)..........
(ii)Boundaries and location.........
(iii)Nature of forest standing on the land the approximate number of each category of reserved trees and other forest produce............
(iv)Area under cultivation, if any ........
(v)The names and addresses of persons to whom the forests or any part thereof sold, the terms of sale or lease including the price of rates of royalty and the nature of such lease or sale, as the case may be...............
Appendix II[Rule 15]
(i)Location of forest stating the name of the village..
(ii)Approximate area in acres..... .....
(iii)Boundaries together with a map of the area....
(iv)Nature of the forest specifying the approximate number of each category of reserved and unreserved trees and other forest produce............
(v)Area currently under cultivation or jhuming....
(vi)Whether forest produce growing within the area has been disposed of by lease, sale, barter, gift or otherwise to any person or any other encumbrance or right has been created on such forest in favour of any person or clan ?.............
(vii)In the event of any transactions having taken place as indicated in item (vi), the following further details shall be furnished :
(a)The name and address of the party or parties to whom the forest produce has been disposed of or in whose favour any right or encumbrance has been created ;
(b)Duration of the lease or agreement with the date of commencement of such lease or agreement;
(c)Rates of royalty or other consideration charged on the forest produce;
(d)Total number of trees or quantity or other forest produce worked out and removed and the balance of the trees and other forest produce still to be worked out under the terms of the lease or agreement ;
(e)A true copy of the lease or agreement.
Appendix III[Rule 22]
(i)Name of the private forest or Law-Ri-Sumar.....
(ii)Name of Syiem, Doloi or any other local administrative head within whose jurisdiction such forest is situated.........
(iii)Boundaries of the forest.....
(iv)Class and number of trees proposed to be disposed of.........
(v)Price or rates or royalty...
(vi)Name and address of purchaser.................
(vii)Period of agreement or lease by which the trees or forest produce are sought to be disposed of............
(viii)Whether the timber or any other produce from tree s or forest produce sought to the disposed of will be consumed locally or taken outside the jurisdiction of the District Council, United Khasi-Jaintia Hills or brought to Shillong for purposes of sale, trade or business............
Appendix IV[Rules 31 (b) and 32]Home Consumption Permit
Book No................ Permit No..............
Name.....................  
Residence.............  
Forest from which extracted Date of expiry of the permit Description of forest produce Maximum number of quantity that can be removed Remarks
1 2 3 4 5
         
Dated.............Officer Issuing the PermitNotice