Section 4(2) in The Forest (Conservation) Amendment Act, 2023
(2)The following categories of land shall not be covered under the provisions of thisAct, namely:—(a)such forest land situated alongside a rail line or a public road maintained by the Government, which provides access to a habitation, or to a rail, and roadside amenity up to a maximum size of 0.10 hectare in each case;(b)such tree, tree plantation or reafforestation raised on lands that are not specified in clause (a) or clause (b) of sub-section (1); and(c)such forest land,—(i)as is situated within a distance of one hundred kilometres along international borders or Line of Control or Line ofActual Control, as the Amendment of section 1.Act to cover certain land.(ii)up to ten hectares, proposed to be used for construction of security related infrastructure; or(iii)as is proposed to be used for construction of defence related project or a camp for paramilitary forces or public utility projects, as may be specified by the Central Government, the extent of which does not exceed five hectares in a Left Wing Extremism affected area as may be notified by the Central Government.
