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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Reserved Forest Rules, 1957

(1)Any contravention of the Rules 3, 4, 7, 9, 10, 13, 14, 16,17, 18, 19, 20, 21; 22, 24 shall upon conviction by a Magistrate be punish-able with imprisonment for a term which may extend to six months or fine which may extend five hundred rupees or both.Form I-----Range--------------Division.Permit Clearance(Rule 2)Date ........ 200.....Permit No.......Subject to the provisions of the Rajasthan Forest Act; 1953 and the rules made thereunder, permission is hereby granted to Shri......... son of ........ of .......... to make fresh clearance over .......... acres for cultivation or for........... in ...... Block ....... Range ....... Division.Form II.....Range.....DivisionPermit for extension of shifting cultivation(Rule 3)Date ........ 200.....Permit No........Subject to the provisions of the Rajasthan Forest Act, 1953 and the rules made thereunder, permission is hereby granted to Shri............. son of........ of........ to extend shifting cultivation over........acres in...... Block ....... Range ....... Division.Divisional Forest Officer.Form IIIPermit for Grazing(Rule 9)Date..... 200.....Permit No ........Block ........ Range ......... Division From ........ To ..........
Name Residence No & description of animal permitted to graze Fees paidRate Amount Remarks
         
Note. - This permit is granted subject to the provisions of the Rajasthan Forest Act, 1953 and the rules framed thereunder, any breach of which will render the offender liable to the prescribed penalties. It is also subject to the conditions which are printed on the reverse and any breach of any of these conditions will render the permit ipso facto null and void and will render permit holder liable to penalties under the Forest Act to the same extent and in the same manner as if he had possessed no permit.Date........Signature of the Range Officer