Section 45 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
45. Forests.
- The lands situated outside the holdings area and vested in the Gram Sabha do not fall within the purview of the U.P. Private Forests Act, 1948, but it is the duty of Bhumi Prabandhak Samiti to protect the scattered trees, groves and forest standing thereon. If the trees are standing in the form of grove or forest, Bhumi Prabandhak Samiti should prepare a plan with the prior approval of the District Officer for their protection and it must be ascertained that the grove or forest remains in good condition. If it is necessary to fell scattered trees standing on vacant land, they may, after resolution passed by the Bhumi Prabandhak Samiti and in the case of trees in forest or trees other than fruit trees of a grove, be auctioned or felled with the prior approval of the Block Development Officer and the Assistant Conservator of Forest respectively. Fruit trees of a grove can be felled with the prior approval of the District Horticulture Officer.Notes. - (1) Timber and fruit trees have been mentioned in the Appendix 'C' of this book at page 143.(2)Now U.P. Government has introduced the following Rules for ensuring more protection of trees :(i)The [U.P. Protection of Trees Act, 1976.] [See U.P. Local Act, Volume 12.](ii)The [U.P. Village Forests Joint Management Rules, 2002.] [See U.P. Local Act, Volume 12.]Management of Abadi Sites
