- In these rules unless there is anything repugnant to the subject or context,-(a)"Act" means the U.P. Private Forest Act, 1948 (U.P. Act VI of 1949);(b)"Section" means section of the Act;(c)"Divisional Forest Officer" means-(1)for the purposes of notified forests an officer-in-charge of a Forest Division of the U. P. Forest Department and the Collector of a district which is not included in any Forest Division;(2)for purposes of dead, old and fruitless trees in a grove of 2.5 acres or less in area-(a)in areas to which the U.P. Zamindari Abolition and Land Reforms Act applies the Chairman of the Land Management Committee concerned;(b)in areas to which the U. P. Zamindari Abolition and Land Reforms Act does not apply-(i)the President of the [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] concerned;(ii)where there is no [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] and the area is either included in, or adjoins, the jurisdiction of local body, i.e. a [Notified Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.], or a [Town Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.] or a [Municipal Board] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.], the President of the [Notified Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.], or the [Town Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.] or the Chairman of the [Municipal Board] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.], as the case may be;(3)for purpose of all groves, except in respect of the dead, hollow, old and fruitless trees in a grove of 2.5 acres in area or less the Collector of the district.(d)"Conservator" means the Conservator of Forest in-charge of any Circle of the U. P. Forest Department;(e)"Chief Conservator" means the Chief Conservator of Forests of U. P.;(f)"Land Management Committee" means a committee established under Section 121 of the U. P. Zamindari Abolition and Land Reforms Act, 1950 (U. P. Act 1 of 1951);(g)["Gaon Panchayat"] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] means the [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] constituted under Section 12 of the U. P., Panchayat Raj Act, 1947 (U. P. Act XXVI of 1947);(h)"Range Officer" means an officer-in-charge of a range;(i)"Blank" means an area over which there is no tree growth, and includes land covered with grass and shrubs;(j)words and expressions used in these rules and not specifically defined have the meanings respectively assigned to them in the Act.
