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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(8)(d) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

(d)On receipt of intimation from the Tahsildar, the D.F.O. shall fix the date(s) of joint verification by the Forest and the Revenue Department Officials, and intimate the same to the Tahsildar. The Assistant Conservator of Forests or the Range Officer as may be duly authorised by the D.F.O. in that behalf shall take up the joint verification. The Tahasildar or the Revenue Supervisor authorised by him shall attend the joint verification on the date fixed by the D.F.O. The applicant shall bear the Amin fees if any, for requisitioning the services of the Amin for the office of the Tahasildar for the purpose of joint verification the exercise of joint verification shall include complete joint verification with reference to the village map and Record-of-rights to determine in the field the boundaries of each of the plots and also the boundary of the adjoining forest block, if any. It will also include the enumeration of the trees and bamboos standing in each plot, and verifying the ownership of the plots in question with reference to the Record-of-rights and by local enquiries. In case of the application for removal of bamboos, the joint verification shall include complete verification of such bamboos (counting of existing bamboos). In respect of trees, joint verification shall include quantity of expected converted timber besides identification of species, diameter. In respect of fire-wood joint verification shall include estimation of firewood from lops and tops. A detailed enumeration list in triplicate and map of the surveyed area shall be appended to the joint verification. The report of joint verification and enumeration of trees and bamboos standing on the plots as mentioned in the application for transit permit shall be submitted jointly by the concerned officials to the Tahasildar, who will thereupon forward the same after necessary scrutiny at his level to the D.F.O. After necessary scrutiny, the D.F.O. will communicate the result of joint verification to the applicant. The whole process of conducting the joint verification and communicating the results thereof to the applicant should be completed within 60 days from the date of receipt of intimation from the Tahasildar.