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Union of India - Section
Section 1950 in Indian Forest Act, 1927
1950.
, for "Provincial Government".]] may (notwithstanding that any penalty has been inflicted under this section) direct that in such forest or any portion thereof the exercise of all rights of pasture or to forest-produce shall be suspended for such period as it thinks fit.| [Bihar].- In its application to the State of Bihar, in Section 26,(1) for sub-S. (3), substitute the following sub-section, namely:(3) Whenever in a reserved forest(a) fire is caused wilfully or by gross negligence, or(b) theft of forest-produce occurs and such theft is, in the opinion of the State Government, on such a scale as to be likely to imperil the future yield of such forest, the State Government may notwithstanding that any penalty has been inflicted under this section or under any other law for any act referred to in clause (a) or clause (b), direct that in such forest or any portion thereof the exercise of all rights of pasture or to forest-produce shall be suspended:(i) in the circumstances mentioned in clause (a), for such period, as it thinks fit,(ii) in the circumstances mentioned in clause (b), for a period not exceeding four years.Bihar and Orissa Act 9 of 1935, Section 2 (w.e.f. 23-10-1935).(2) in sub-S. (1), for the words shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both, in addition to such compensation for damaged done to the forest as the convicting Court may direct to be paid, substitute shall be punishable with imprison-ment for a minimum term of six months which may extend to two years or with minimum fine of one thousand rupees which may extend to five thousand rupees or with both in addition to such compensation as the convicting Court may direct to be paid. The offence under this section shall be cognizable and non-bailable.Bihar Act 9 of 1990, Section 2 (w.e.f. 10-9-1990).[Gujarat].- In its application to the State of Gujarat, in Section 26(i) in sub-S. (1), for Cl. (b), substitute the following clause, namely:(b) sets fire to a reserved forest or to a forest in a land in respect of which a notification declaring the decision of the State Government to constitute it a reserved forest has been issued under section 4, or in contravention of any rules made by the State Government in this behalf, kindles in such forest any fire or leaves any fire burning, in such manner as to endanger such a forest;(ii) after sub-S. (3), insert the following clause, namely:(4) When a person is convicted under clause (d) or (h) of sub-section (1)(a) a Forest Officer not below the rank of a Ranger, or(b) a Police Officer not below the rank of a Sub-Inspector, or(c) a Revenue Officer not below the rank of a Mahalkari, may evict him from the forest or land in relation to which he has committed the offence.Gujarat Act 15 of 1960, Section 6 (w.e.f. 8-12-1960).[Haryana].- In its application to the State of Haryana, in Section 26(1), for the words which may extend to six months, or with fine which may extend to five hundred rupees, substitute which may extend to one year, or with fine which may extend to one thousand rupees.Haryana Act 31 of 1973, Section 2 (w.e.f. 10-7-1973).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 26, for the words six months and five hundred, substitute two years and five thousand.H.P. Act 15 of 1991, Section 3 (w.e.f. 24-7-1991).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 26, sub-S. (1)(i) for Cl. (b), substitute the following clause, namely:Same as in Gujarat (i);(ii) in Cl. (c), for the word dragging, substitute removing;(iii) in Cl. (f), for the words the same, substitute the same or any forest-produce;(iv) for Cl. (h), substitute the following clause, namely:(h) clears or breaks up any land for cultivation or for any other purpose; or cultivates or attempts to cultivate any land in any other manner in any protected forest;;(v) for the words extend to six months, or with fine which may extend to five hundred rupees, substitute extend to one year, or with fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 4 (w.e.f. 20-3-1965).[Maharashtra].- In its application to the State of Maharashtra(a) Same as in Gujarat (i) except for the words a forest in a land at two places where they occur, substitute a proposed forest in land;(b) Same as Gujarat (ii) except for the word Mahalkari, substitute Mahalkari or Tehsildar.Maharashtra Act 6 of 1961, Section 7 (w.e.f. 9-2-1961).(c) In Section 26, sub-S. (1), for the words, six months or with fine which may extend to five hundred rupees,, substitute one year or with fine which may extend to two thousand rupees.Maharashtra Act 7 of 1985, Section 3 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 26, sub-S. (1),(i) in Cl. (b), after the words reserved forest, insert or to a forest in the land in respect of which a notification under section 4 has been issued;(ii) in Cl. (e), for the word dragging, substitute removing;(iii) in Cl. (f), after the words the same, insert or any forest produce;(iv) for the words shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both,, substitute shall, for an act described under clause (b) or clause (f) or clause (g) or clause (h), be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to five thousand rupees, or with both and on the second and every subsequent conviction for the same offence, with imprisonment for a term which may extend to two years, or with fine which may extend to twenty thousand rupees but which shall not be less than five thousand rupees, or with both, and for an act described under any of the other clauses, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both, and on the second and every subsequent conviction for the same offence, with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both,Uttaranchal Act 10 of 2002, Section 3.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 26,(i) sub-S. (1), for Cl. (a), substitute the following clause, namely:(a) makes any fresh clearing or does any other act prohibited by section 5, or.U.P. Act 23 of 1965, Section 11 (w.e.f. 23-11-1965).(ii) in sub-S. (1),(a) in Cl. (b), after the words reserved forest, insert or to a forest in the land in respect of which a notification under section 4 has been issued;(b) in Cl. (e), for the word dragging, substitute removing;(c) in Cl. (f), after the words the same, insert or any forest produce;(d) for the words shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both,, substitute shall, for an act under clause (b) or clause (f) or clause (g) or clause (h), be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to five thousand rupees, or with both, and on the second and every subsequent conviction for the same offence, with imprisonment for a term which may extend to two years, or with fine which may extend to twenty thousand rupees but which shall not be less than five thousand rupees, or with both, and for an act under any of the other clauses, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both, and on the second and every subsequent conviction for the same offence, with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both,U.P. Act 1 of 2001, Section 3 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, in Section 26,(a) in sub-S. (1), for the words six months, or with fine which may extend to five hundred rupees,, substitute one year, or with fine which may extend to one thousand rupees,;(b) after sub-S. (1), insert the following sub-section, namely:(1-A) (a) The Forest Officer may evict from a reserved forest or from any land in a reserved forest any person who, in such forest, trespasses or pastures cattle, or permits cattle to trespass, or clears or breaks up such land for cultivation or for any other purpose, and may demolish any building erected or construction made by such person on such land.(b) Any agricultural or other crops grown, or any building erected or any construction made, by any person on any land in a reserved forest shall be liable to confiscation by an order of the Divisional Forest Officer.(c) The provisions of this sub-section shall have effect notwithstanding any penalty inflicted under sub-section (1).W.B. Act 22 of 1988, Section 3 (w.e.f. 3-2-1989). |