Section 67 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
67. Concessions available to grove holders [Section 242 (1) read with Rule 197 (a) and (b), U.P.Z.A. & L.R. Rules].
- In order to encourage the plantation of trees, the Government has given following concessions regarding grove-(1)Grove held by grove holder and tenants, which has been exempted from payment of rent, will remain exempted from payment of land revenue, so long as there are trees on the land in which numbers that they preclude the land from being used for cultivation.(2)Where after the day of vesting a grove is planted by a bhumidhar or sirdar, exemption of land revenue may be given by the Collector on application by the bhumidhar or sirdar.Explanation. - Except in the trans-Yamuna portions of Mathura and Agra Districts, "grove" means a grove of timber trees the value of which mainly lies in their timber for building purposes and not their fruit or like produce. Examples of timber trees are Sakhu, Sagon, Hanswa, Haldua, Deodar, Country Mango (not Kalmi), Nim, Shisham, Jamun, Asna, Mahua, Tun, Shahtoot (Mulberry), Kadamb, Bamboo, Imli, Chir, Cyprus, Babul, Aonla, Bel, Khajur, Ber, Kaitha, Dhak, Kikar, Amra, Kanju (Pronganiaglabra), Kattha and Kardhai etc. In the trans-Yamuna portions of Mathura and Agra Districts even fruit-grove planted by a bhumidhar or sirdar after the date of vesting can be exempted from the payment of land revenue including the former local rate.Note. - For above Para 67, see the text of Rule 197, U.P.Z.A. & L.R. Rules reproduced below :"(a) Land occupied by a grove on the date of vesting which was immediately before the said date held by a grove-holder and for which no rent was payable on the said date shall remain conditionally accepted from the payment of land revenue for as long as there are tree's on the land in such number that they preclude the land from being used for cultivation.(b)Where after the date of vesting a grove is planted by a bhumidar or sirdar, he may, at any time after the grove is well established, apply to the collector for conditionally exampting the land from payment of land revenue and local rate.(c)To every such application Gram Sabha shall be made a party."Protection of the Property of Gram Sabha
