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The Assam Forest (Removal and storage of Forest Produce) Regulation Act, 2000

Assam · state statute
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___
R egistered No. 768/97
THE ASSAM GAZETTE
W I H 5
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Tx 207 , W^TTH, 24 ^W T T 4 2000, 2 ^ W  1922 (*R0
No. 207 Dispur, Tuesday, 24th October, 2000, 22nd Kartika, 1922 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
The 22nd September, 2000
NOTIFICATION
No. LGL. 25/2000/14.—  The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published 
for general information.

830 THE ASSAM GAZETTE, EXTRAORDINARY, OCT, 24. 2G O O
ASSAM ACT NO. XII OF 2000
(Received the assent of the Governor on
20th September, 2000)
THE ASSAM FOREST (REMOVAL AND STORAGE OF 
FOREST PRODUCE) REGULATION ACT, 2000
AN
ACT
to regulate and control removal of forest produces outside the 
State of Assam and the setting up of or establishment of 
trading depot for forest produce and matters connected 
therewith.
It is hereby enacted in the Fifty-first Years of the Republic 
of India as follows
Short title  
extent and 
commence­
ment.
1.(1 ) This Act may be called the Assam Forest (Removal 
and Storage of Forest Produce) Regulation Act, 
2000.
(2) It shall extend to the whole of the State of Assam.
(3) It shall come into force at once.
Definition. 2. (1) In this Act, unless the context otherwise requires.
(a) "Competent authority" means such authority as
the Government may, by notification, appoint 
for the purpose of exercising the powers or 
functions of a competent authority under this Act 
and Rules made thereunder, for the whole or 
any part of the State of Assam ;
(b) "Government" means the Government of the 
State of A ssam ;
(c) "Prescribed" means prescribed by rules made
under this A c t;
(d) "State" means the State of Assam ;
(e) "Trading Depot" means any place where forest
produce is collected, stored or stocks for sale or 
conversion including shops and establishments 
for trading in forest produce.
 
 
THE ASSAM GAZETTE. EXTRAORDINARY, OCT, 24. 2000 831
Restriction  
on removal  
of Forest  
produce out­
side the  
State of  
Assam .
Application  
for licence  
and the  
disposal.
Licence fee  
and period of  
its validity.
K .
(2) Words and expressions used, but not defined in this 
Act but defined in the Assam Forest Regulation, 
1891 shall have the meaning assigned to them 
respectively in that Regulation.
3. No person shall remove or cause to be removed from the 
State for the purpose of trade or otherwise any forest 
produce to any other place outside the State, and no trading 
depot for any forest produce shall be set up or e. :iblished in 
the State without a licence issued therefor by the Compete! 
authority.
4. (1) Every application for grant of licence unde ’’ is A .,
shall be made to the competent authority in su .  form 
and on payment of such fee as may be prescri! > ed.
(2) Every order granting or refusing licence under this 
Act shall be in writing, in such form as n, y be 
prescribed, and in case of refusal iall conta.a the 
reasons therefor.
5. (1) The fee payable for a licence granted under this Act, 
the conditions of the licence, the route or routes 
through which the forest produces are to be 
transported to a place outside the State, and the 
period of validity of the licence, shall be such as may 
be prescribed and shall be specified in the licence :
Provided that the licence fee, the conditions of 
the licence and the period of its validity may vary for 
different categories of forest produces :
Provided further that such period of validity shall 
not exceed twelve months at a time.
(2) The licence fee may be paid in such manner as may 
be prescribed.
(3) Every licence granted under this Act may be renewed 
immediately before the expiry of the period of its 
validity by the competent authority in such manner 
and on payment of such fees as may be prescribed :
Provided that the period of validity so extended 
together with the original period of validity shall not 
exceed twenty four months.
(4) The provision of Section 4 shall apply in case of an 
application for renewal under this Section.
 
 
 
 
 
 
 
 
 
 
832 THE
Appeal.
Penalty.
Power to  
direct 
subm ission  
of report or  
return.
Power to  
enter search,  
arrest and  
detain.
jiSAM GAZETTE, EXTRAORDINARY, OCT, 24.^000
6. Any person aggrieved by any order passed by the 
competent authority under Section 3 or Section 4 may within 
a period of sixty days from the date on which the order is 
communicated and on payment of such fee as may be 
prescribed, prefer an appeal to such authority as the 
Government may, by notification, appoint in this behalf and 
the order of such authority shall be final:
Provided that the appellate authority may entertain an 
appeal after the expiry of the said period of sixty days if it is 
satisfied that the appellant was prevented by sufficient cause 
from filing the appeal in time.
7. Any person who contravence any of the provisions of 
Section 3 shall, on conviction, be punished with 
imprisonment which may extend to one year, or with fine 
which may extend to two thousand rupees, or with both, and 
the Court trying the offence may further order that the forest 
produce in respect of which the offence was committed and 
the vessel or vehicle or animal with which the offence was 
committed, shall be confiscated to the Government.
Provided that in case of a second or subsequent 
offence under this Act, the fine shall be double the above 
amount.
8. The competent authority may direct any person holding 
any licence under this Act to submit such report or return in 
such form and manner as may be prescribed.
9. (1) Any Forest Officer not below the rank of Forester 
and any Police Officer not below the rank of 
Assistant Sub-Inspector of Police, who from his 
personal knowledge or information received, and 
after such enquiry as he may consider necessary, has 
reason to believe that any person has committed an 
offence under this Act, may -
(a) enter and search, at all reasonable times, any
premises, land, vehicle or vessel in the 
occupation of such person ;
(b) required such person to produce for his
inspection the licence or any other documents 
granted by the competent authority or any books 
of accounts or other documents that may have 
any bearing on such offence ;

J H E  ASSAM GAZETTE, EXTRAORDINARY. OCT. 24, 2()(X) 833
(c) seize any timber in respect of which the offence 
was committed, any books of account or other 
documents relating to such timber and may also 
detain and seize any animal, vessel or vehicle 
with which the offence was committed.
(2) Any officer referred to in sub-section (I) may stop 
and detain any person committing an offence under 
this Act or abetting in the commission of such 
offence and such officer may arrest without warrent 
any such person :
Searches and  
arrest how to  
be made.
Production of  
persons 
arrested and  
things seized.
Report of  
arrest and  
seizure.
Erection of  
Check Posts.
Provided that the officer making such arrest may 
release any such person if he furnishes his name and address 
and otherwise satisfies such officer that he will duly answer 
any summons or other proceedings which may be taken 
against him.
10. All searches and arrests under this Act shall be 
conducted and made in accordance with the procedure laid 
down in the Code of Criminal procedure, 1973 (2 of 1974).
11. Every person detained or arrested under any of the 
provisions of this Act, shall be taken by the officer referred 
to in Section 9 and produce before the nearest Magistrate 
having jurisdiction alongwith a report containing full 
particulars of the person arrested or articles seized and the 
circum stances under which the arrest or seizure was 
effected, within twentyfour hours of such arrest or seizure, 
excluding of the time necessary for the actual journey from 
the place of arrest to the Court of the Magistrate.
12. Any Forest Officer or Police Officer making an arrest or 
seizure under this Act shall forthwith make a full report of all 
particulars of such arrest or seizure to his immediate superior 
officer.
13. (1) The competent authority may after notification, in 
the Official Gazette, set up and erect in such manner as may 
be prescribed, check posts and barriers at any place in the 
State with a view to preventing the unlawful removal of 
forest produce from the State to any place outside the State.
(2) Every person transporting forest produce before 
crossing such a check post or barrier shall produce 
before the officer-in-charge of the check post or 
barrier such documents as may be demanded.
 
 
 
 
 
 
 
 
834 THE
Penalty for  
refusal to  
produce 
tilings or  
furnish  
information.
Power to  
compound 
offence.
;SAM GAZETTE, EXTRAORDINARY. OCT. 24. 2000
(3) The Officer-in-charge of the check post or barrier for 
the purpose of satisfying himself that the provisions 
of this Act and the Rules made thereunder are not 
being contravened or intercept may detain and search 
any animal, vehicle or vessel.
14. Whoever-
wilfully refuses or is unable to produce licence or 
document or wilfully refuses or fail to give such information 
which under the provisions of this Act or the rules made 
thereunder, is required to be produced or furnished or 
otherwise furnishes information which he knows or believes 
to be false or does not believe to be true ;
OR
forcibly resists the arrest or attempts to evade arrest or 
obstructs any Forest Officer or Police Officer to enter or to 
effect arrest or seizure under the powers conferred by the Act 
or the Rules made thereunder, shall be guilty of an offence 
under this Act, and on conviction, be punished with fine 
which may extend to one thousand rupees or with 
imprisonment for a term which may extend to six months or 
with both.
15. (1) Any Forest officer duly authorised by the 
Government in this behalf by name or by designation may 
accept from any person against whom a reasonable suspicion 
exists that he has committed an offence punishable under this 
Act, such sum of money as may be prescribed, by way of 
composition of the offence which such person is suspected 
to have committed.
(2) When any property has been seized as liable for 
confiscation, such Forest officer after the composition 
referred in sub-section (1) of the Section may release the 
name on payment of the value thereof as estimated by such 
officer.
(3) On payment of such sum of money, and such value, 
or both, as the case may be, to such officer, the suspected 
person, if in custody, shall be discharged, the property, if 
any seized shall be released and no further proceedings shall 
be taken against such person or property.
(4) The provisions of this Section shall apply also where 
a prosecution or an appeal against conviction of offence

THE ASSAM GAZETTE, EXTRAORDINARY, OCT, 24, 2000 835
under this Act, is pending before a Court and in such case, 
the composition of such offence shall have the effect of the 
acquittal of the accused with whom an offence has been 
compounded provided the Court before whom such 
prosecution or appeal is pending grants permission for such 
composition. . ®
When court 
to take 
cognizance  
of offence.
16. No Court shall take congizence of any offence under 
this Act -
(1) except on the complaint made by an officer 
authorised by the Government in this behalf, and
(2) unless the prosecution is instituted within six months 
from the date on which the offence is alleged to have 
been committed.
Bar of suit  
in civil  
courts.
17. No suit shall be brought in any Civil Court to set aside 
or modify any order made under this Act.
Suit, etc.  
against 
authority,  
officers or  
persons 
acting in  
good faith.
Officer and 
person to be  
public 
servant.
Effect of  
other laws.
r>
18. No suit, prosecution or legal proceeding shall lie 
against any authority, officer or person for anything which is 
in good faith done or intended to be done under this Act.
Exemption.
Power to  
make rules.
19. Every person or officer, appointed under, or exercising 
any power conferred by and under this Act shall be deemed 
to be a public servant within the meaning of Section 21 of 
the Indian Penal Code.
20. The provisions of this Act shall be in addition to and 
not in deregation of the provision of the Assam Forest 
Regulation, 1891 and the rules made thereunder.
21. The provision of this Act shall not apply to removal of 
produce to a place outside the State by or an behalf of the 
Government under the provisions of the Assam Forest 
Regulation, 1891.
22. (1) The State Government may, by notification, make 
rules for carrying out the purposes of this Act.
(2) In particulars and without prejudice to the generality 
of the foregoing power, such rules may provide for 
all or any of the following matters, namely
(a) the form and conditions of licence under Section
3 and Section 5 and the fees payable therefor;
(b) the form and manner in which application for

836 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 24, 2000" 
licence under Section 4 may be made and the 
fees payable therefor;
(c) the fees payable for appeal under Section 6 ;
(d) the form of register, report or return to be
maintained and submitted by the licensee ;
(e) the conditions for storing, stocking and the
manner of marking and identifying the forest 
produce of different categories in the trading 
depots;
(f) the manner in which the inspection of forest
produce and of documents maintained by 
licensee shall be carried out;
(g) the routes by which the forest produce shall be
transferred to a place outside the State ;
(h) the terms and conditions for setting up or
establishment of trading depots ;
(i) the manner in which the right of access to 
documents and the right to entry conferred by 
Section 9 may be exercised ;
(j) the manner in which a check-post or barrier may
be set up or erected and the form of documents 
under Section 13;
(k) the procedure and manner for payment of fees
under this Act and of money payable because of 
composition of offence under Section 15 ;
(l) the amount of levy or duty and the manner for 
payment of such levy or duty for forest produce 
removed out of the State ;
(m) any other matter which is to be or may be 
prescribed.
M. K. DEKA, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWAHATI Composed by Computer Wing, Finance Dcplt. and Printed & Published 
by the Dy. Director of Pig. & Sly., Assam, Guwahati-21 (Ex-Gazette) 
No. 413-500-600-24-10-2000.

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