Protected Forest Rules

BIHAR
India

Protected Forest Rules

Rule PROTECTED-FOREST-RULES of 1967

Published on 9 November 1967
Commenced on 9 November 1967
[This is the version of this document from 9 November 1967.]
[Note: The original publication document is not available and this content could not be verified.]

Protected Forest RulesProtected Forest Rules (C.C.F. Bihar & 0. No. 8664 dated 9.11.1967). - The following are notification and Rules under Sections 30 and 32 of the Indian Forest Act, 1927 (XVI of 1927):-(A) Bihar Protected Forest Rules.(B) Santhal Parganas Protected Forest Rules.

1.

Power of Forest Officers under various Sections of the Indian Forest Act (Notification No. 257 No. 492-III-F-206/8R dated 22.6.1923 and No. 7532-III F-55-F dated 12.7.1930. - The State Government is pleased to appoint the Officers of the Forest Department, Bihar who are mentioned in column 1 of the following table to discharge the functions of a "Forest Officer" under the Indian Forest Act, 1927 which are mentioned opposite their names in column 2 of the said table.

	Officers	Sections of the Act.	Brief description of functions
	I.
(i)	The Chief Conservator of Forests, Bihar.	25	Power to dams, to way watercourses in reserved forests. N. B.- This power is exercisable only with the previous sanction ofthe Commissioner of the Division in which the reserved forest issituated.
(ii)	Conservator of Forest, within their own circles,	26 (c)All sections mentioned hereafter in this column.	Power to notify the season in which fire may be kindled orcarried, kept or carried in a reserved forest.
		21	Publication of translation of notifications declaring foreststo be reserved.
	II.
(i)	Dy, Conservator of Forests.	26 (2)	Power to permit prohibited acts in a reserved forest.
(ii)	Asstt. Conservators.	34	Power to permit prohibited acts in a protected forest.
(iii)	Extra Asstt. Conservators	45 (2)	Power to notify depots for the reception of drift and othertimber.
		46	Giving notice of timber collected under Section 45.
		47 (1) & (2)	Powers for dealing with statements of claim to drift and othertimber.
		50	Power to sell forest produce for Government dues.
		53 (2)	Power to sell forest produce for Government dues.
	III. All
(i)	Dy. Conservators
(ii)	Asstt. Conservators.
(iii)	Extra Asstt. Conservators, and		Power to permit prohibited acts in a reserved forest.
(iv)	Rangers in receipt of a salary of at least Rs. 100permensemwho are subordinate to any officer mentioned in clauseII above when specially authorised in this behalf by theConservator of Forests.	34	Power to permit prohibited acts in a protected forest.
	IV. All
(i)	Rangers in receipt of a salary of less than Rs. 100permensem; and	26 (2)	Power to permit prohibited acts in a reserved forest.
(ii)	Foresters, who are subordinate to any officer mentioned inclause II above, when authorised in this behalf by theConservator of Forests.		Power to permit prohibited acts in a protected forest.
	V. All
(i)	Dy. Conservators	45 (2)	Power to collect drift and other timber.
(ii)	Asstt. Conservators	52 (i)	Power to seize property when a forest offence has beencommitted.
(iii)	Extra Asstt. Conservators.	56	Power to take charge of forest produce on the conclusion of atrial of a forest offence.
(iv)	Forest Rangers and Foresters	57	Power to accept charge of confiscated property when theoffender is not known.
(v)	Forest Guards (whether on permanent or temporaryestablishment)	70 and 83(1)	Power to seize and impound cattle trespassing in a reserved orprotected forest. Power to take possession of forest produceuntill Government dues are paid.
	VI. All
(i)	Dy. Conservators
(ii)	Asstt. Conservators
(iii)	Extra Asstt. Conservators,	64(1)	Power to arrest without warrant in cases mentioned in theSection.
(iv)	Rangers, and
(v)	Foresters incharge of a Range, whether on permanent ortemporary establishment.
	VII. All
(i)	Foresters not in charge of Ranges and	64(1)	Power to arrest without warrant in cases mentioned in theSection.
(ii)	Forest Guards, whether on permanent or temporary establishment

2.

The Commissioners of Divisions are authorised to sanction the stoppage of ways and water courses, in reserved forests, under Section 25 of the Indian Forest Act.

3.

The Forest Officers mentioned in clauses I, II, III and IV in column 1 of the foregoing table to direct at any time the immediate release of any property seized under Section 52 vide Section 61 of the said act.

4.

In exercise of the powers conferred by sub-section (1) of Section 68 of the said Act, the State Government is further pleased to empower.

(a)The Forest Officers mentioned in clause I and II in column 1 of the foregoing table; and

(b)such of the Forest Officers mentioned in clause III in column 1 of that table as may be specially authorised in this behalf by the Chief Conservators of Forests, to accept money by way of compensation for offences and to release property seized as liable to confiscation.

5.

Revenue Department Notification No. C/F-1006/58-1686 dated 1.6.58. - In exercise of the powers conferred by sub-section (1) of Section 72 of the Indian Forest Act, 1927 (Act XVI of 1927) the Governor of Bihar is pleased to invest the Divisional Forest Officers with powers under clause (a), (b) and (d) of sub-section (1) of Section 72 of the said Act within the local limits of their respective jurisdictions.

6.

in exercise of the power conferred by clause (a) of Section 76 of the said Act, the State Government is further pleased to direct that the Forest Officers mentioned in clause VII of the foregoing table shall exercise the power to arrest without warrant under Section 64 of the said Act in the following cases only:-

(a)When an offence is committed near the frontier or border of another State:

(b)Incendiary forests fire; and

(c)when there is reason to believe that the accused has given a false name or address and is likely to abscond.

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