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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6) in The Orissa Preservation of Private Forests Rules, 1963

(6)Permission for cutting of bamboos may be granted subject lo the conditions laid down below or such other conditions as the permit granting authority may, in consultation with the Divisional Forest Officers may lay down.
(i)The forests are divided into four coupes in case of Salia bamboo or twelve coupes in case of Daba bamboo.
(ii)The following cutting rules shall be observed for Salia bamboos-
(a)no culm under 13 months old shall be felled
(b)culms with less than 10 bamboos shall not be worked;
(c)a minimum of 8 old bamboos evenly distributed over the culm shall be left ;
(d)all [debris] [Substituted by Notification No. 13460-C dated 17.7.1974 O.G. Part III Pg. 1245 dated 31.7.1964.] shall be removed from the clump
(e)all culms shall be felled by a sharp bill-hook within six [or twelve] [Inserted by Notification No. 13460-C dated 17.7.1974 O.G. Part III Pg. 1245 dated 31.7.1964.] inches from the ground level without injuring the rhizome;
(f)bamboos shall not be felled between the 1st July to the 30th September.
(iii)For Dab bamboos the clumps shall be clear felled.
(iv)Where Dab and Salia bamboos occur in mixture it shall be worked in such a manner as may be directed by the District/Divisional Forest Officer.