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Union of India - Section

Section 51 in Indian Forest Act, 1927

51. Power to make rules and prescribe penalties.

(1)The [StateGovernment] [[Substituted by A.O.1950, for"Crown" and [Provincial Government], respectively.]][may, by notification in the Official Gazette, make rules] [[Substituted by Act 4 of 2005, Section 2 and Sch., for[may make rules] (w.e.f. 11.1.2005).]] to regulatethe following matters, namely:
(a)the salving, collection and disposal of all timber mentioned in section 45;
(b)the use and registration of boats used in salving and collecting timber;
(c)the amounts to be paid for salving, collecting, moving, storing or disposing of such timber; and
(d)the use and registration of hammers and other instruments to be used for making such timber.
[(1-A) Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by Act 4 of 2005, Section 2 and Sch.(w.e.f. 11.1.2005).]
(2)The [State Government] [[Substituted by A.O.1950, for "Crown" and [ProvincialGovernment], respectively.]] may prescribe, as penalties for the contravention of any rules made under this section imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.
[Goa].- In Section 51,(i) in sub-S. (1), after Cl. (d), Cl. (e), as inserted by Goa Act 15 of 1989, Section 4, has been omitted by Goa Act 2 of 1990, Section 2 (w.e.f. 29-3-1990).(ii) in sub-S. (2), for the words six months and five hundred rupees, substitute one year and one thousand rupees, respectively.Goa Act 15 of 1989, Section 4 (w.e.f. 10-8-1989).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 51, lsub-S. (2), for the words extends to six months or fine which may extend to five hundred rupees, substitute extend to one year, or fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 8 (w.e.f. 20-3-1965).[West Bengal].- In its application to the State of West Bengal, in Section 51, sub-S. (2), for six months, or fine which may extend to five hundred rupees, substitute one year, or fine which may extend to one thousand rupees.W.B. Act 22 of 1988, Section 8 (w.e.f. 3-2-1989).
Section 51-A
[Tripura].- After Section 51, insert the following section, namely:51-A. Power to regulate manufacture and preparation of articles based on forest-produce.(1) The State Government may make rules,(a) to provide for the establishment, and regulation by licence, permit or otherwise (and the payment of fees therefor), of saw mills and other units including factories engaged in the manufacture or preparation of the following articles:(i)katha(catechu) or kuth out ofkhairwood;(ii) plywood, veneer and wood-panel products;(iii) preparation of match-boxes and match-splints;(iv) boxes including packing cases made out of wood;(v) such other articles based on forest-produce as the State Government may, by notification in the Official Gazette, from time to time, specify;(b) to provide for the regulation by licence, permit or otherwise, of procurement of raw materials for the preparation of the article mentioned in clause (a), the payment and deposit of fees therefor and for due compliance of the conditions thereof, the forfeiture of the fee so deposited or any part thereof for contravention of any such condition, and the adjudication of such forfeiture by such authority as the State Government may, by notification in the Official Gazette, specify.(2) The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees or both.Tripura Act 10 of 1984, Section 4 (w.e.f. 16-3-1985).[West Bengal].- In its application to the State of West Bengal,(1) Same as that of Tripura.SeeIndian Forest (West Bengal Amendment) Act, 1981.(2) in sub-S. (2) of Section 51-A (as inserted in 1981 by W.B. Amendment), for the words six months or fine which may extend to five hundred rupees, substitute one year, or fine which may extend to one thousand rupees.W.B. Act 22 of 1988, Section 9 (w.e.f. 3-2-1989).