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State of Rajasthan - Section

Section 25 in The Reserved Forest Rules, 1957

25. Penalties.

(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
(1)There shall be one herdsman foe every 20 herds of cattle or part thereof.
(2)The cattle covered by this permit shall invariable by accompanied by and be incharged of the owner or some herdsman or servant of the owner.
(3)The owner or herdsman or servant accompanying and incharge of the cattle shall invariable have with him this permit and shall produce it for inspection on demand by any Forest Officer.
(4)If any grazier causes damage to trees his permit shall be liable to cancellation.
(5)No cattle shall be penned within forest except under a written permission of the Divisional Forest Officer.
(6)No cattle shall be allowed within specially protected area or grazing area closed under authority.
(7)Government reserve the right to burn any pary or all of the area covered by the permit, whenever it is found necessary to do so, as a protective measure against fires, and no compensation will be granted for any loss sustained by permit holder through such burning.Form IV....... Range...... DivisionForm of Permit for removal of Forest produce(Rule No. 10 and 13)Date ....... 200.......Permit No.......
(i)Name and address of the Permit Holder.............
(ii)Description of the forest produce for which permit is granted .............
(iii)The name of the Block and Compartment from which the forest produce will be extracted .............
(iv)Fees paid, if any .............
(v)Facsimile of the property mark, on timber, if any.......
(vi)Destination of the forest produce .............
(vii)Period for which the permit is valid .............
(viii)Route through which export is permitted .............
(ix)Other conditions, if any .............
Date .............Signature of the Range OfficerForm V........... Range............ DivisionPermit Lopping, Felling, uprooting trees(Rule 13)Permit No...........