Section 2(5) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(5)Annual Statement of compounded offences to be furnished to Conservator. - All statements shall be carefully recorded in the District Forest Office, and an abstract furnished yearly to the Conservator of Forests with the annual report.VIIPowers of Revenue Officers to Enquire into and Compound Offences and Accept Compensation Notification I(G. O, No. 1813, Revenue, dated the 9th August; Notification No. 389, dated the 9th August 1916, page 696 Part I of the Fort St. George Gazette, dated the 15th August 1916; G. O. No. 2776, Development, dated the 13th December 1937; Notification No. 788, dated the 26th November 1937, page 2032 of Part I, Fort St. George Gazette, dated the 7th December 1937; G. O. Ms. No. 3769, Development, dated the 29th August 1952; Development Department Notification Nos. 609 and 610, dated the 22nd July 1952, on Page 1153 of Part I of the Fort St. George Gazette, dated the 6th August 1952; Government Memo. No. 105435/C 1/529,Development dated the 14th February 1952; Development Department, Notifications Nos. 84 and 85, dated the 19th January 1953 on page 126 of Part I of the Fort St. George Gazette, dated the 4th February 1953).Under sections 2,55 and 59 of the Tamil Nadu Forest Act of 1882 (Tamil Nadu Act V of 1882), the Government of Tamil Nadu are hereby pleased to invest all Revenue Divisional Officers with the power of Forest Officers within their respective jurisdictions for the purpose of compounding forest offences arising in connection with unreserved land and in connection with lands handed over to forest panchayats for management.(G. O. Ms. No. 305, Revenue, dated the 9th February 1928; Notification No. 40, dated the 9th February 1928, page 245, Part I of the Fort St. George Gazette, dated the 14th February 1928; Development Department Memorandum No. 2173/133-1, dated the 4th October 1933; G. O. No. 2776, Development, dated the 13th December 1937; Notification No. 789, dated the 26th November 1937, page 2032 of Part I Fort St. George Gazette, dated the 7th December 1937)In supersession of Notification No. 41, dated the 6th February 1923, published at page 209 of Part I of the Fort St. George Gazette, dated the 13th February 1923, and Notification No. 268, dated the 25th September 1923, published at page 1108 of Part I of the Fort St. George Gazette, dated the 2nd October 1923, the Government of Tamil Nadu are hereby pleased, under section 2 of the Tamil Nadu Forest Act, 1882, to appoint all Tahsildars, Independent Deputy Tahsildars and Dependent Deputy Tahsildars as Forest Officers for the purpose of accepting under section 55 of the said Act compensation for forest offences, and under section 59 of the said Act, to invest them with the power to accept, compensation for forest offences in all cases arising in connection with unreserved lands for management where the value of the property involved does not exceed Rs. 100.Notification II(G.O. Ms. No. 538, Development, dated the 1st April 1926; Notification No. 121, dated nil; March 1926, on page 698 of Part I of the Fort St. George Gazette, dated the 30th March 1926; G.O. No. 2776, Development, dated the 13th December 1937; Notification No. 790, dated the 26th November 1937, page 2032 of Part I of the Fort St. George Gazette, dated the 7th December 1937).Under section 2 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), the Government of Tamil Nadu hereby pleased to appoint Collectors of districts as District Forest Officers within their respective jurisdictions, and to empower them under section 59 of the said Act, to accept compensation for forest offences under section 55 in all cases arising in connection with unreserved lands and lands handed over to Forest Panchayats for management.Notification IIIOmitted.Notification IV(G. O. Ms No. 1934, Development, dated the 19th August 1949; Notification No. 676, published at page 1119 of Part I of the Fort St. George Gazette, dated 7.8.1940).In exercise of the powers conferred by section 2 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), His Excellency the Governor of Tamil Nadu is hereby pleased to appoint all Revenue Inspectors as Forest Officers for the purpose of section 41 of the said Act in all cases arising in connection with lands handed over to Forest Panchayats for management of unreserved lands.(C. C. P. Mis. No. 112, dated the 5th March 1941)Notification VUnder sections 2, 55 and 59 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), His Excellency the Governor of Tamil Nadu hereby invests all Managers below the rank of Tahsildars and Deputy Tahsildars, working under the Managers of all grades appointed under section 6(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948), for the management of the estates notified under the said Act with the powers of Forest Officers within their respective jurisdictions for the purpose of accepting compensation for offences under section 55 of the Tamil Nadu Forest Act, 1882 in all cases arising in connection with lands under their management under the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948.Notification VIUnder section 2 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), His Excellency the Governor of Tamil Nadu hereby appoints all officers of the rank of Tahsildars and Deputy Tahsildars and Forest Rangers working under the Managers appointed under section 6(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948) for the management of estates notified under the said Act as Forest Officers and invests them with the powers of Forest Officers under their respective jurisdiction for the purpose of accepting compensation for forest offences under section 55 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), in all cases arising in connection with lands under their management under the Tamil Nadu Estates (Abolition and Conversion into Ryotwari Act), 1948 (Tamil Nadu Act XXVI of 1948), where the value of the property involved does not exceed Rs. 50.(C. C. P. Mis. No. 114/50, dated, the 17th March 1950)Powers of the Chief Conservator of Forests Under Section 20 of the Tamil Nadu Forest Act(G. O. Ms. No. 1694, Development, dated the 13th September 1941; Notification No. 672, dated the 13th September 1941; page 1132 Part I of the Fort St. George Gazette, dated the 23rd September 1941)In exercise of the powers conferred by section 2 of the Tamil Nadu Forest (Amendment) Act, 1919 (Tamil Nadu Act VII of 1919) read with section 65 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), His Excellency the Governor of Tamil Nadu is hereby pleased to delegate to the Chief Conservator of Forest in respect of forests under his control the powers conferred on the State Government by section 20 of the last mentioned Act:-(C. C. P. Mis. No. 398 of 1941, dated the 23rd October 1941)
