LexThe Forest (Conservation) Act, 1980
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act,
'
. .;;:r <1~,q,1
Cba:~etk of &}udia
3fmmtirr
EXTRAORDINARY
m-rII-~1
PART Il-Section 1
mf Uef>'R' ~ Sl'cmfm:r
PeBLISHED BY ACTHORITY
--- _---=---::__-=-----==--=---=--
~ ~ q ) J ;;{ f~z;r' uf~Tz, fl{~l=of~, 2 7, .I ~ 8 0 /'lT~ 6, I 9 ~2 .
~o~~,:>]. ~----=-=-=-_r-;~l\T_ DELIIl, SATURDAY, DECE~.~ 2 7, x98o/PAU$A 6, xgo2
'nf ';.Tm ~ ~ 'f"o. ~ <lT ~fr f¥_,1fl fi-T';-;~ ~ ~~r;, ~ ~ .. :i:r" .. ~· ~ ~- I
Separate paging is given to this Part in order that it may be filed
-~--~ :s a.~Para~_e_<:>~ilatio1.:::.._~--- .. --~-==.::::.:_ ..... .
.'\.II:-,.;-rsTRY OF LA\'{', JUSTICE AND COMPANY AFFAIRS
(Legislative. Department)
:.-e0..· De'i,'. tl:e '27th December. 1980'Pausa 6, 1902 (Saka)
T:':.e :0:2r•.•::ng Ad of Parliament received the assent of the President
C:! :!':e 27~h December. 19BO,. and is hereby pub'ished for general infor
:::a:::.cn:-
THE FOREST (CONSERVATION) ACT, 1980
No. 69 OF 1980
[27th December, 1980.]
An Act to provide for the conservation of forests and for matters
connected therewith or ancillary or incidental thereto.
BE it enacted by Parliament in the Thirty-first Year of the Republic of
India as fol10ws: -
1. (1) This Act may be called the Forest (Conservation) Act, 1980.
(2) It ex:ends to the whole of India except the State of Jammu and
Kashmir.
(3) It shall be deemed to have come into force on the 25th day of
October, 198-o.
2. Notwithstanding anything contained in any other law for the time
being in force in a State, no State Government or other authority. shall
make, except with the prior approval of the Central Government, any
order dfrecting-
(i) that any reserved forest (within the meaning of the expres
sion "reserved forest" in any law for the time being in force in that
State) or any podion thereof, shall cease to be reserved;
(ii) that any forest land or any portion th~reof may be used
f pr any nonc.'forest purpose.
Short
title,
extent
and
com
mence
ment.
Restrir
tion on
the de_
reserva
tion of
fotests
or use of
forest
land
for non
forest
purpo~~-·
. •
Constitu
tion of Ad
visory
Committee.
Power to
make
rules.
Repeal
and
5aving.
~'. '' '
THE GAZETTE OF INDIA EXTRAORDINARY [P.\RT II- SEC. l]
Explanation.-For the purposes of this section "non-forest purposes
means breaking up or clearing of any forest land or portion thereto
for any purpose other than reafforestation.
3. The Central Government may constitute a Committee consisting
of such number of persons as "it may deem fit to advise that Government
with regard to-
( i) the grant of approval under section 2; and
(i-i) any other ma_tter connected with the conservation of forests
which may be referred to it by the Central Government.
4. (1) The Central Government may, by notification in the Official
Gazette, make rules for carrying out the provisions ·of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be
after it is made, before each House of Parli"ament, while it is in se,.;;sion,
for a total period of thirty days which may be comprised in one session
or in two or more successive sessions, and if, before the expiry of the
session immediately following the se,.;;sion or the successive sessions afore
said, both Houses agree in making any modification in the rule or both
Houses agree that the rule should not be made, the rule shall thereafter
have effect only in such modified form or be of no effect, as the -case may
be; so, however, that any such modification or annulment shall be without
_prejudice to the validity of anything previously done under that rule.
5. (1) The Forest (Conservation) Ordinance, 1980 i,.;; hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the provfsions of the said Ordinance shall be deemed to have been
done or taken under the corresponding provisions of this Act.
R. V. S. PERI SASTRI,
Secy. to the Gov.t. of India.
PRINTED BY THE GENERAL MANAGER, GOVERNMENTf0Fijn,TI>r~c,-'i;?R&$i;;, ~TOn'ROAD
N~ l)J;L.lU ANp ~UB~JSIJEP ~¥ THE CON~OLLEfl Of J>VBJ;!:(.:,A'TTQN~,' J>~IQ:, l~a<)
,, 11
1' ...
J