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State of Rajasthan - Act

The Rajasthan Reserved Forest (Exercise of Concessions) Rules, 1960

RAJASTHAN
India

The Rajasthan Reserved Forest (Exercise of Concessions) Rules, 1960

Rule THE-RAJASTHAN-RESERVED-FOREST-EXERCISE-OF-CONCESSIONS-RULES-1960 of 1960

  • Published on 23 January 1961
  • Commenced on 23 January 1961
  • [This is the version of this document from 23 January 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Reserved Forest (Exercise of Concessions) Rules, 1960Published vide Notification No. F. 15 (197) Revenue/A/58/5, dated 23-1-1961, published in Rajasthan Gazette, Part 4-C, dated 13-4-1961In exercise of the powers conferred by section 76 (d) of the Rajasthan Forest Act, 1953 (Act No. XIII of 1953), the Government of Rajasthan is pleased to make the following Rules-

1. Short title and Commencement.

(1)These Rules shall be called the Rajasthan Reserved Forest (Exercise of Concessions) Rules, 1960 and shall come into force upon their publication in the Rajasthan Gazette.

2. Concession for pastures.

- The concession for pasture under section 29 of the Act shall be subject to the following conditions:-
(i)All plantations and felled coupes shall be closed for the exercise of this concession until the Forest Officer declares them as open. Normally all felled coupes shall remain closed for a period of 10 years from the year following the year of felling:
Provided that not more than one quarter of the area of any forest block shall remain closed.
(ii)Grass reserves, usually known as Birs, Jors and Rundhs, in which the concession of pasture has been admitted shall remain closed to grazing from 1st July to 31st October.

3. Concessions for Forest Produce.

- The concessions of forest produce under section 29 of the Act shall be subject to the following conditions:-
(i)No felling, lopping, extraction of leaves, bark and roots shall be carried out from 1st May to 31st October, except with the specific permission in writing of the Forest Officer:
Provided that dead, dry, fallen fuelwood may be brought in head-loads for bonafide domestic needs.
(ii)No grass shall be cut between 1st July and 30th September except with the permission in writing of the Forest Officer.