35. Power to make rules to regulate transit of timber.
- The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may make rules to regulate the transit of all timber or of certain classes of timber within local limits as may appear to be necessary. Such rules may (among other matters) -(a)prescribe the routes by which alone timber may be imported into, and exported from, the [State of Tamil Nadu] [Substituted for the expression 'Presidency of Madras' by the Tamil Nadu. Adaptation of Laws Order, 1970, which ms deemed to have come into force on the 14th January 1969.];(b)prohibit the import and export or moving within defined local limits of timber without a pass from the landholder from whose lands it was brought, or from an officer duly authorised to issue the same or otherwise than in accordance with the conditions of such pass;(c)prescribe the form of such passes and provide for their issue, production and return;(d)provide for the stoppage, reporting, examination and marking of timber in transit within defined local limits or at stations established as hereinafter provided;(e)establish or authorise the Collector to establish stations to which such timber shall be taken by those in charge of it for examination or marking; and the conditions under which such timber shall be brought to, stored at, and removed from, such station;(f)provide for the management and control of such stations, and for regulating the appointment and duties of persons employed thereat;(g)authorize the transport of timber, the property of Government, across any land, and provide for the payment of compensation for any damage done by the transport of such timber;(h)prohibit the closing up or obstructing of the channel or banks of any river used for the transit of timber or other forest-produce and the throwing of grass, brushwood, branches and leaves into any such river, or any act which may cause such river to be closed or obstructed;(i)provide for the prevention and removal of any obstruction of the channel or banks of any such river, and for recovering the cost of such prevention or removal from the person, or by the sale of any timber, causing such obstruction;(j)provide for the protection of bridges, locks or other public works, by regulating the floating of timber and the storing of timber on river banks and by authorising the seizure of timber floated or stored in contravention of such rules or by which any damage to such works may have been caused, and the detention and disposal of such timber until compensation has been made for the damage done;(k)regulate the use of property-marks for timber and the registration of such marks; declare the circumstances in which the registration of any property-marks may be refused or cancelled; prescribe the time for which such registration shall hold good; limit the number of such marks that may be registered by any one person; and provide for the levy of fees for such registration;(l)[ provide for the maintenance of accounts in respect of any [scheduled timber] [Added by section 4 of the Tamil Nadu Forest (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1961).] stored in private lands, depots, markets or factories, for industrial or commercial purposes.]
