Section 7 in The West Bengal Private Forests Act, 1948.
7. Vesting of forest in a Regional Forest-officer.
- Notwithstanding anything contained in sections 3 and 4 or in sub-section (2) of section 6, if the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that the conservation of any private forest in a notified area should not be left to the owner thereof, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by a notification specifying the reasons for so doing, direct that the control of such forest shall be vested in such Regional Forest-officer for such period as may be specified in the notification:Provided that no such notification shall be issued, until, -(a)the Regional Forest-officer has, by notice in writing, called upon the owner of such forest to show cause before the Appellate Committee within such period as may be specified in such notice why the control of such forest should not be so vested, and(b)the Appellate Committee after consider in the cause, if any, shown by the owner and any evidence which the owner may produce in support of the same has recommended that such notification should be issued.
