The Himachal Pradesh Forest (Sale of Timbar) Act, 1968

THE HIMACHAL PRADESH FOREST (SALE OF TIMBER) 
ACT, 1968 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title, extent and commencement. 
2.  Definitions. 
3.  Power to make rules, regulating sale of timber and the 
establishment of sale depots. 
4.  Application of chapter-IX of Indian Forest Act, 1927. 
5.  Indemnity for acts done in good faith 
6.  Repeal and savings 
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THE HIMACHAL PRADESH FOREST (SALE OF TIMBER) 
ACT, 1968 
(ACT NO. 18 OF 1968) 
1 
(Received the assent of the President on the 12 th  November 1968, and 
was published in the Rajpatra, Himachal Pradesh (Ex tra-ordinary), dated the 
17 th  February, 1969, pp. 145-148). 
An Act to provide for the control of the sale of timber and establishment of 
sale depots for such timber in Himachal Pradesh. 
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the 
Nineteenth Year of the Republic of India as follows:- 
1. Short title, extent and commencement .- (1) This Act may be 
called the Himachal Pradesh Forest (Sale of Timber) Act, 1968. 
(2) It shall extend to the whole of Himachal Pradesh. 
(3) It shall come into force at once. 
2. Definitions .- (1) In this Act, unless the context otherwise requires,- 
(a)  "Official Gazette" means the Rajpatra, Himacha l Pradesh; and 
(b)  "State Government" means the Government of Him achal 
Pradesh. 
(2) Words and expressions used, but not defined, in  this Act and 
defined in the Indian Forest Act, 1927 (16 of 1927) , shall have the meanings, 
                                                 
1.  For Statement of Objects and Reasons, see the R ajpatra, Himachal Pradesh (Extra-
ordinary), dated the 22 nd  July, 1968 p. 677. For its Authoritative Hindi Tex t, see 
the Rajpatra, Himachal Pradesh (Extra-ordinary), da ted 18 th  March, 1994, pp. 309-
312. 
THE HIMACHAL PRADESH FOREST (SALE OF TIMBER) ACT, 1968 2
respectively, assigned to them in that Act. 
3. Power to make rules, regulating sale of timber a nd the 
establishment of sale depots .- (1) The State Government may, by 
notification in the Official Gazette, make rules to  regulate the sale of timber 
and the establishment of sale depots for such timber. 
(2) In particular and without prejudice to the gene rality of the 
foregoing powers, such rules may,- 
(a)  prescribe the classes of timber to which the r ules shall apply; 
(b)  define what shall be deemed to be a sale depot ; 
(c)  provide for the establishment, registration, r egulation and 
inspection of the depots, and the levy of fees for registration; 
prescribe the period for which registration shall h old good 
and the conditions under which timber may be brough t to, 
stored at, and removed from, sale depots; and prohibit the sale 
of timber at or the establishment or maintenance of  
unregistered sale depots; 
(d)  regulate the use of sale depot marks and the r egistration of 
such arks; prescribe the time for which registratio n shall hold 
good; and provide for the levy of fees for registration; 
(e)  prescribe the registers to be maintained at sa le depots and 
provide for the production of such registers before  and for 
their examination by any forest officer authorised in this 
behalf by the divisional forest officer; 
(f)  prescribe, as penalties for the infringement o f any rule made 
under this section, imprisonment which may extend t o six 
months, or fine which may extend to five hundred ru pees, or 
both. Double penalties may be inflicted where the o ffence is 
committed after sunset and before sunrise, or after preparation 
for resistance of lawful authority or if the office r has been 
previously convicted of a like offence. 
(3) All rules made under this section shall be so m ade after previous 
publication in the Official Gazette. 
(4) All rules made under this Act shall be laid bef ore the Legislative 
Assembly as soon as may be after they are made. 
4. Application of chapter-IX of Indian Forest Act, 1927 .- The 
provisions of Chapter-IX of the Indian Forest Act, 1927 (16 of 1927), with the 
exception of section 68, shall apply, so far as may  be, to any infringement of 
the rules made under this Act as if such infringeme nt were a forest offence 
under the Indian Forest Act, 1927. 
5. Indemnity for acts done in good faith .- No suit shall lie against 
any public servant for anything done by him in good faith under this Act. 
 
THE HIMACHAL PRADESH FOREST (SALE OF TIMBER) ACT, 1968 3 
6. Repeal and savings .- The following Acts are hereby repealed:- 
(1)  the Punjab Forest (Sale of Timber) Act, 1913 ( 3 of 1913), as 
applicable to the areas merged with Himachal Prades h under 
section 5 of the Punjab Re-organisation Act, 1966 ( 31 of 
1966); and 
(2)  the Punjab Forest (Sale of Timber) Act, 1913 ( 3 of 1913), as 
applicable to the district of Bilaspur by the Bilas pur 
(Application of Laws) Order, 1949: 
Provided that anything done, or any action taken or  proceedings 
commenced or continued under the Acts hereby repeal ed shall be deemed to 
have been done, taken, commenced or continued under  the corresponding 
provisions of this Act. 
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