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State of West Bengal - Act

The Indian Forest (West Bengal Amendment) Act, 1981

WEST BENGAL
India

The Indian Forest (West Bengal Amendment) Act, 1981

Act 39 of 1981

  • Published on 15 December 1981
  • Commenced on 15 December 1981
  • [This is the version of this document from 15 December 1981.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Forest (West Bengal Amendment) Act, 1981West Bengal Act 39 of 1981[15th December, 1981.]Assent of the President first published in Calcutta Gazette, Extraordinary, dated the 15th December, 1981.An Act to amend the Indian Forest Act, 1927, in its application to West Bengal.Whereas it is expedient to amend the Indian Forest Act, 1927, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;It is hereby enacted as follows :-

1. Short title.

- This Act may by called the Indian Forest (West Bengal Amendment) Act, 1981.

2. Application of the Act.

- The Indian Forest Act, 1927 (hereinafter referred to as the principal Act) shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.

3. Amendment of section 2 of Act 16 of 1927.

- In section 2 of the principal Act, -
(a)in clause (4), -
(i)in sub-clause (a), for the words "and myrobalans," the words, ",myrobalans, gum, sal seeds, sal leaves, kend leaves, wild animals, skins, tusks, horns and bones, and all other parts or produce of wild animals," shall be substituted,
(ii)in sub-clause (b), in item, (iii), -
(a)the words "wild animals and skins, tusks, horns, bones," shall be omitted,
(b)the words "and all other parts or produce of animals," shall be omitted;
(b)in clause (6), the word "and" at the end shall be omitted;
(c)in clause (7), for the words "and canes.", the words "and canes, and" shall be substituted;
(d)after clause (7), the following clause shall be inserted :-
'(8) "wild animal" shall have the same meaning as in the Wild Life (Protection) Act, 1972.'.

4. Insertion of new Chapter VIIIA.

- After Chapter VIII of the principal Act, the following Chapter shall be inserted :-"Chapter VIIIA Regulation of Manufacture and Preparation of Articles Based on Forest Produce

51A. Power to regulate manufacture and preparation of articles based on forest produce. - (1) The State Government may make rules -

(a)to provide for the establishment, and regulation by licence, permit or otherwise (and the payment of fees therefor), of sawmills and other units including factories engaged in the manufacture or preparation of the following articles :-(i)Katha (Catechin) or Cutch out of Khair wood;(ii)plywood, veneer and wood-panel products;(iii)preparation of match-boxes and match splints;(iv)boxes including packing cases made out of wood;(v)such other articles based on forest-produce as the State Government may, by notification in the Official Gazette, from time to time, specify;(b)to provide for the regulation by licence, permit or otherwise of procurement of raw materials for the preparation of the articles mentioned in clause (a), the payment and deposit of fees therefor and for due compliance of the conditions thereof, the forfeiture of the fee so deposited or any part thereof for contravention of any such condition, and the adjudication of such forfeiture by such authority as the State Government may, by notification in the Official Gazette, specify.
(2)The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.".