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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(6) in Rajasthan Forest (Settlement) Rules, 1958

(6). No hunting, shooting or fishing, poisoning of water or setting traps or snares will be done.It is, therefore, notified for the information of all concerned that any person claiming any right in or over the land or forest produce may within a period of 3 months from the date of this proclamation either present to me a written notice or paper before me and state the nature of such rights and the amount and particulars of the compensation (if any) claimed in respect thereof.No claim Nvi 11 be entertained after the expiry of the stipulated period.Signature of the Forest Settlement OfficerForm 'M'[Vide Rule No. 15 (iii)]Whereas the forest land and waste land shown in the First Schedule appended hereto are the properties of the Government or the Government has proprietary rights therein or the Government is entitled to the whole or any part of the forest produce thereof;And whereas the Government proposes to declare the aforesiad forest land and waste land as Protected Forest under sub-Section (1) of Section 29 of the Rajasthan Forest Act, 1953;And whereas the nature nrid extent of rights of Govermnent and of private persons in or over the aforesaid land have not yet been recorded in any manner,And whereas the Government further thinks that an inquiry into and record of the nature and extent of the rights of the Govermnent and the private persons in or over the aforsaid forest land or waste land are necessary but they will occupy such length of time as in the meantime to endanger the rights of the Government;Now therefore, in exercise, of the powers conferred by sub-Section (3) of Section 29 of the Rajasthan Forest Act, 1953 (Act No. 13 of 1953), the Government does hereby appoint the Forest Settlement Officer [.....] [Deleted by Notification. F.5(185) Forest/95, GSR 2, dated 5.11.1996(Published in Rajasthan Gazette Extraordinary 4 (Ga)(I), dated 17.7.1997).] to inquiry into and record the rights of the Government and of private person in or over the aforesaid forest land or waste land and such inquiry and record shall be made in the manner as far as practicable, provided in Sections 6, 7, 8, 10, 11(1), 12, 13, 14, 17, 18 and 19 of the said Act;And in further pursuance of the powers conferred by proviso to sub-Section (3) of Section 29 of the said Act, the Government of Rajasthan, pending aforesaid inquiry and record, does hereby declare the said forest land and waste land to be a protected forest but not so as to abridge or affect any existing rights of individuals or communities :And in further pursuance of the powers conferred by Section 30 thereof the Government further declares that the trees shown in the Second Schedule appended hereunder, in the said protected forest are reserved with effect from the date of publication of this notification in the Gazette and prohibits from the aforesaid date the quarrying of stone or burning of lime or charcoal or the collection or subjection to any manufacturing process, or removal of, any forest produce in the said forests, and the breaking up or clearing for cultivation or for building, for herding cattle or for any other purpose, of any land in the said forest.I Schedule (forest land and waste land)II Schedule (trees reserved)Form 'N'[Vide Rule 15(iv)]Office of the Forest Settlement Officer ProclamationAs notification under Section 29 of the Rajasthan Forest Act, 1953 to constitute the land specified as protected forest has been issued by the Government and published in the Rajasthan Rajpatra No....... dated.....and further in pursuance of the powers conferred by Section 30, the trees shown in the second schedule have been reserved and quarrying of stone, burning of lime or charcoal, removal of any forest produce, breaking up or clearing for cultivation or for buildings etc., have been prohibited but not so as to abridge or affect any existing rights of individuals or communities, I .......... Forest Settlement Officer [.....] [Deleted by Notification. F.5(185) Forest/95, GSR 2, dated 5.11.1996(Published in Rajasthan Gazette Extraordinary. 4 (Ga)(1), dated 17.7.1997).] notify for the information of all concerned that any person claiming any right in or over the land or forest produce may within notice or appear before me and state the nature of such rights and the amount and particulars of the compensation (if any) claimed in respect thereof.No claim will be entertained after the expiry of the stipulated period.Signature of the Forest Settlement OfficerForm 'O'[Vide Rule 15(v)]Whereas the nature and extent of rights of the Government and of private persons in or over the forest land and waste land comprised in the Schedule hereto appended have been inquired into and recorded in accordance with the notification No....... dated ...... issued under sub-Section (3) of Section 29 of the Rajasthan Forest Act,1953 (Rajasthan Act No. XIII of 1953).Now, therefore, in exercise of the powers conferred by sub-Section (1) of Section 29 of the said Act, the State Government does hereby declare that the provisions of Chapter IV of the said Act shall apply to the said forest land and waste land, which shall hereafter be called a Protected Forest.Form 'P'[Vide Rule 28(1)]The quantity of timber required for Agricultural purposes by the Cultivators
Name of items Quantimber Type of Dimension C.F.T. Duration Remarks
Girth Length
1 2 3 4 5 6 7 8
Agricultural Implements
1. Hal 1 Dhokra 2 ft. 4 ft. 1.00   Yearly
2. Kuli 1 ” 2 ft. 5 ft. 1.25   yearly
3. Jura 1 ” 2 ft. 4 ft. 1.00    
4. Oila 1 ” 1 ft. 4 ft. 0.02    
5. Nai 1 ” 2 ft. 4 ft. 1.00    
6. Dandi Kuli-Ki 2 ” 1 ft. 10 ft. 0.06    
7. Nejna 1 ” 6 ft 3 ft. 0.06    
8. Chau 1 ” 6 ft 2 ft. 0.65    
9. Muslia 2 ” 1½ ft. 6 ft. 0.84    
10. Gargari 1 ” 1 ft. 2 ft. 0.12    
11. Degra 1 ” 1 ft. 8 ft. 0.05    
      21½ ft. 52 ft. 6.06    
12. Pat 3 ” 2 ft. 6 ft. 1.51    
13. Hal 3 ” 2 ft. 10 ft. 2.51    
14. Bhon 2 ” 2 ft. 2 ft. 0.75    
  6 ft. 18 ft. 4  
Forest Produce per family for 10 years
15. Danda 200 Dhokra 8 ft. 8 ft. 73    
16. Mayal 2 ” 2 ft. 12 ft.      
17. Balinda 3 ” 2 ft. 25 ft.      
18. Balidiya 6 Small Dhokra 1 ft. 25 ft.      
  Tenth Year   13 ft. 70 ft. 73.00    
  Per year         7.00 approximate