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State of Uttar Pradesh - Section

Section 32 in The U.P. Private Forests Rules, 1950

32. Duties and powers of Forest Officers.

- The duties and powers of Forest Officer under the Act shall be the same as those of the Forest Officers under the Indian Forest Act (XVI of 1927), and the rules and orders made thereunder.Form I[See Rules 6 and 22]Felling Permit
sondaughterwife| of
of mauza ................................... pargana district.............. is hereby permitted subject to the condition given below to cut, collect and remove the following trees, timber for fuel from compartment ........................ block................ of .......... forest......... District :This permit is valid up to.......
List of trees Diameter or girth in inches at height Firewood quantity Remarks
       
Divisional Forest Officer, Division.Conditions under which the permit in Form I is issued
(1)The permit is personal and non-transferable.
(2)The permit: must be produced on demand by any Forest or Police Officer.
(3)The permit is valid only for the forest areas entered therein.
(4)The permit may be cancelled at any time by the Conservator or the Divisional Forest Officer, and the permit-holder shall immediately stop felling, conversion and removal of the forest produce and withdraw from the forest should he receive a written request to do so from either of the aforesaid officers.
(5)The permit-holder shall not cut down any tree at a height of more than six inches from the ground or any bamboo culm less than one year old nor shall he conduct the felling in such a manner as to damage the bark of the tree at the stump.
(6)Felling and conversion shall not be wasteful or careless.
(7)Roots of trees shall not be dug except with the written permission of the Divisional Forest Officer.Permit No ........Form II[See Rules 4 and 25]Permit of Reclamation of Land
sondaughterwife| of ............ of mauza .............
pargana .............. district is hereby permitted subject to the conditions detailed below to reclaim .............acres of land in compartment ............................ block ........... of forest as shown on the map attached herewith.Divisional Forest Officer, Division.Conditions of permit
(1)The land must be brought under cultivation within the next twelve months.
(2)On slopes steeper than 1 in 100, suitable contour embankments shall be constructed so as to effectively prevent soil erosion from the cultivated portion and no cultivation shall be started or done unless such contour embankments have been constructed.
(3)On slopes steeper than 1 in 50, in addition to contour embankments suitable terrace shall be built and no cultivation shall be done except on such terraces.
(4)Ploughing on slopes shall be done along the contour and not across it.Form III[See Rules 6 and 22]*Felling LicenceSubject to the condition detailed in the schedule attached hereto
sondaughterwife| of ......... hereto ........ of .........
mauza ............ pargana ............. district ............ (being the landlord of .......... forest) is hereby permitted to fell and dispose of the trees specified below from compartment .............. block ............. of forest.This permit is valid up to ............
List of .....................| markedto be marked| .................. for felling.
Species Number Diameter or girth in inches at breast height
     
DatedDivisional Forest Officer, Division.* To be struck off if the licence is issued under Rule 22.Conditions under which the permit in Form III is issued
(1)The permit is transferable.
(2)The permit must be produced on demand by any Forest or Police Officer.
(3)The permit is valid only for the forest area specified therein.
(4)The permit may be cancelled at any time by the Conservator or Divisional Forest Officer, and the permit-holder shall immediately stop further fellings, conversion and removal of forest produce and withdraw from the area should be received a written request to do so from either of the aforesaid officers.
(5)The permit-holder shall not cut down any tree at a height of more than 6 inches from the ground or any bamboo culm less than one year old nor shall he conduct the felling in such a manner as to damage the bark of the trees at the stump.
(6)Felling and conversion shall not be wasteful or careless.
(7)Roots of trees shall not be dug except with the written permission of the Divisional Forest Officer.
(8)The following work shall be carried out by the landlord for the restocking and improvement of the forest area (details should be filled in by the Divisional Forest Officer).
(a)................... (b) ................... (c) ..................... (d) ........................
Form IV[See Rule 31]Name of forest .........................Block .........................................Compartment ............................
DivisionDistrictSub-Division
Forest Offence..................Report on ............... dated .........
RangeTahsil
Appendix AThe following headings will be used in writing up a working-plan :Table of ContentsIntroductionGlossary of local names of trees, shrubs, etc.Glossary of local terms.