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State of Andhra Pradesh - Act

Andhra Pradesh Teakwood Possession Rules, 1970

ANDHRA PRADESH
India

Andhra Pradesh Teakwood Possession Rules, 1970

Rule ANDHRA-PRADESH-TEAKWOOD-POSSESSION-RULES-1970 of 1970

  • Published on 1 January 1970
  • Commenced on 1 January 1970
  • [This is the version of this document from 1 January 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Teakwood Possession Rules, 1970In exercise of the powers conferred by Section 29 read with Sub-section (1) of Section 68 of the Andhra Pradesh Forest Act, 1967 (Andhra Pradesh Act No.1 of 1967) and in supersession of all existing Rules on the subject made under any of the Acts repealed under Section 72 of the Act aforesaid the Governor of Andhra Pradesh hereby makes the following Rules regarding the possession of Teak wood and red sanders wood.

1.

These Rules may be called the Andhra Pradesh Teak Wood Possession Rules, 1970.

2.

No person residing in any village situated within a radius of 15KM of such Reserved Forest as may be specified by the Chief Conservator of Forests in this behalf by a notification in the Andhra Pradesh Gazette shall possess a quantity of teak wood., [xxxx] [xxx] the quantity of which exceeds quarter of a cubic metre in volume unless the teak wood [xxxx] bears distinguishable Government transit mark or the property mark affixed to it under the Andhra Pradesh Forest Produce Transit Rules, 1969.Explanation. - For the purpose of this rule, teakwood or redsander wood does not include sawn timber.

3.

(1)Any person accused of contravention of Rule 2 may within fifteen days [from the date of detection of the offence make a representation] to the Conservator of Forests in writing with such material evidence as in the opinion of the accused person would prove the legitimate origin of the Teakwood [xxxx] in his possession.
(2)The Conservator shall thereupon make such enquiry as he deems fit and pass an order containing his decision as to the legitimate origin of the teak wood. [xxxx]
(3)Any person aggrieved by the order of the Conservator of Forests under sub-rule (2) may, within thirty days of the receipt thereof by him, prefer an appeal to the Chief Conservator of Forests, who shall, after giving such person an opportunity of being heard, pass such order as he deems fit, and the order so passed shall be final.