Section 2 in The Orissa Preservation of Private Forests Rules, 1963
2. Definitions.
- In these Rules, unless the context otherwise requires-(a)"Act" means the Orissa Preservation of Private Forests Act 1947:(b)"Reserved trees" means Sal (Shorea robusta), Bija (Ptarocarpus marsupium), Sisu (Daibergia latifolia), Assn, Sahaja (Terminalia tomentosal), Kurum, Haldu (Adina cardifolio), Jum (Eugenia jambolana), Teak (Tectona grandi), Gombhar (Gmelia arboreal, Mundi (Mitragyna porvifolia), Mahul (Basia latifolia), Tamarind (Lamarindus indica), Mango (Mangifere indica), Bamboo (Dandro calamus strictus, Bambusa arundinacea), and any other trees which may be added from time to time by a notification by the State Government;(c)"Prohibited trees" shall mean Kuchila (Stychnos nuxvomica) and shall include any other trees that may be prohibited from time to time by a notification by the State Government;(d)"Unreserved trees" means all other trees not included under 'Reserved trees' and Prohibited trees;(e)"Clear felling method" shall mean the felling of all trees in a particular area except those trees not permitted to be felled;(f)Words and expressions used but not defined herein shalt have the same meanings as assigned to them respectively under the Act.
