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[Cites 0, Cited by 282] [Entire Act]

Union of India - Section

Section 2 in Indian Forest Act, 1927

2. Interpretation clause.

- In this Act, unless there is anything repugnant in the subject or context,
(1)cattle includes elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;
[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Cl. (1), substitute (1) authorised officer means an officer authorised under sub-section (1) of section 52-A;(1-A) cattle includes elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;U.P. Act 1 of 2001, Section 2 (w.e.f. 16-4-2001).
(2)Forest Officer means any person whom [* * * *] [The words "the Governor-General in Council, or" omitted by A.O.1937.] the State Government or any officer empoweredby [* * * *] [The words "the Governor-General in Council, or" omitted by A.O. 1937.]the [State] [Substituted by A.O.1950, for "Provincial" .] Government in this behalf, may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest Officer;
[Uttaranchal].- In its application to the State of Uttaranchal, in Section 2, Cl. (2), insert the following clause, namely:(2-A) authorised officer means an officer authorised under sub-section (1) of section 52-A.Uttaranchal Act 10 of 2002, Section 2.
(3)forest-offence means an offence punishable under this Act or under any rule made thereunder;
(4)forest-produce includes
(a)the following whether found in, or brought from, a forest or not, that is to say, timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark, lac, mahua flowers, mahua seeds [,kuth] [Inserted by Act 26 of 1930, Section 2.] and
myrabolams, and
(b)the following when found in, or brought from, a forest, that is to say,
(i)trees and leaves, flowers and fruits, and all other parts or produce, not hereinbefore mentioned, of trees,
(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts or produce of such plants,
(iii)wild animals and skins, tusks, horns, bones, silk cocoons, honey, and wax, and all other parts of produce of animals, and
(iv)peat, surface soil, rock, and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);
"Gujarat].- In its application to the State of Gujarat, in Section 2(4)(a), for the words rauwolfia serpentina, substitute rauwolfia serpentina kadaya gum.Gujarat Act 11 of 1976, Section 2 (w.e.f. 17-3-1976).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 2, Cl. (4), sub-Cl. (a),(i) after the word lac, insert shellac, gum, and after item (iv), add the following item:(v) standing agricultural crops.M.P. Act 9 of 1965, Section 2 (w.e.f. 20-3-1965).(ii) after the words mahua seeds, insert ,tendu leaves.M.P. Act 1 of 1990, Section 3.[Maharashtra].- In its application to the State of Maharashtra, in Cl. (4), sub-Cl. (a),(i) after the word kuth, insert , apta and temburni leaves.Bombay Act 24 of 1955, Section 2 (w.e.f. 22-6-1955).(ii) after the words temburni leaves, insert , rosha grass, including oil derived therefrom, rauwolfia serpentina.Maharashtra Act 27 of 1968, Section 2 (w.e.f. 28-8-1968).[Tripura].- In Cl. (4),(i) in sub-Cl. (a), for the words and myrobolams, substitute myrobolams, gum, sal seeds, sal leaves, kendu leaves, wild animals, skins, tusks, horns and bones, and all other parts of produce of wild animals;(ii) in sub-Cl. (b), in item (iii), the words wild animals and skins tusks, horns and bones and and all other parts or produce of animals shall be omitted.Tripura Act 10 of 1984, Section 3 (w.e.f. 16-3-1985).
[(4-A) owner includes a Court of Wards in respect of property under the superintendence or charge of suchCourt] [Inserted by Act 3 of 1933, Section 2.];
[Bihar].- In its application to the State of Bihar, for Cl. (4-A), substitute the following clause, namely:(4-A) owner includes(1) the Court of Wards constituted under the Court of Wards Act, 1879, or the Central Provinces Court of Wards Act, 1899, in respect of any property under the superintendence or charge of either of such Courts;(2) a manager appointed under section 2 of the Chota Nagpur Encumbered Estates Act, 1876, in respect of any property, the management of which is vested in such manager.Bihar and Orissa Act 3 of 1934, Section 2 (w.e.f. 24-10-1934).[Gujarat].- In its application to the State of Gujarat, in Section 2, after Cl. (4-A), insert the following clauses, namely:(4-B) Police Officer means a Police Officer as defined in the Bombay Police Act, 1951;(4-C) Revenue Officer means a Revenue Officer as defined in Maharashtra Land Revenue Code, 1966, or where that Code is not in force, as defined in a law corresponding to that Code.Gujarat Act 15 of 1960, Section 6 (w.e.f. 6-12-1960) read with Maharashtra Act 7 of 1985, Section 2.[Maharashtra].- Same as that of Gujarat.SeeMaharashtra Act 6 of 1961, Section 4 (w.e.f. 3-2-1961), as amended by Maharashtra Act 7 of 1985, Section 2 (w.e.f. 1-6-1985).
(5)river includes any stream, canal, creek or other channels, natural or artificial;
(6)timber includes trees when they have fallen or have been felled, and all wood whether cut up or fashioned or hollowed out for any purpose or not; and
(7)tree includes palms, [***] [Omitted 'bamboos' by Act No. 5 of 2018 dated 5.1.2018.] stumps, brush-wood and canes.
[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 2,(a) in Cl. (6), the word and occurring at the end shall be omitted;(b) in Cl. (7), for the sign ., the sign and word ;and shall be substituted; and(c) after Cl. (7), as so amended, the following Cl. (8) shall be added, namely:(8) Vehicle means a wheeled conveyance of any description which is capable of being used for movement on land and includes a cart, trolley vehicle and a trailor but does not include bicycle and cattle.H. P. Act 15 of 1991, Section 2 (w.e.f. 24-7-1991).[Tripura].- In Section 2, after Cl. (7), insert the following Cl. (8), namely:(8) wild animals shall have the same meaning as defined in the Wild Life (Protection) Act, 1972. Tripura Act 10 of 1984, Section 3 (w.e.f. 16-3-1985).[Maharashtra].- In Indian Forest Act, 1927, in its application to the State of Maharashtra, in section 2, in clause (7), the words "bamboos, stumps, brushwood and canes" shall be deleted.[Notification No. RB/TC/e-11019(15)(2014)/Notification-3/Bamboo-MFP/741, dated 19.8.2014]
Section 2-A
[Gujarat].- In its application to the State of Gujarat, after Section 2, insert the following new section, namely:2-A. Construction of certain references to Central or Bombay Acts.In the application of this Act to any area of the State of Gujarat other than the Bombay area, any reference to a provision of a Central or Bombay Act shall, where no such Act is in force in that area, be construed as a reference to the provision of the corresponding law, if any, in force in that area.Gujarat Act 15 of 1960, Section 6 (w.e.f. 6-12-1960).[Maharashtra].- Same as that of Gujarat.SeeMaharashtra Act 6 of 1961, Section 5 (w.e.f. 3-2-1961).