The JAMMU AND KASHMIR FOREST (SALE OF TIMBER) ACT, 1987 (1931 A.D.) (Act No. III of Samvat 1987)

FOREST (SALE OF TIMBER)
ACT, 1987
(Act No. III of Samvat 1987)
FOREST (SALE OF TIMBER) ACT, 1987 235
Section.
1. Short title, extent and commence-
ment.
2. Meaning of terms.
3. Power to make rules regulating sale
of timber and establishment of sale
depots.
THE JAMMU AND KASHMIR FOREST (SALE OF
TIMBER) ACT, 1987 (1931 A.D.)
(Act No. III of Samvat  1987)
CONTENTS
Section.
4. Application of Chapter VI of Jammu
and Kashmir Forest Act No. II of
1987.
5. Indemnity for acts done in good
faith.
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FOREST (SALE OF TIMBER) ACT, 1987 237
THE JAMMU AND KASHMIR FOREST (SALE OF
TIMBER) ACT, 1987 (1931 A.D.)
(Act No. III of Samvat 1987)
[Sanctioned by His Highness the Maharaja Bahadur vide Cabinet Secretary’ s
endorsement No. 2966, dated the 25th February, 1931 and published in Govern-
ment Gazette dated 29th Phagan, 1987.]
An Act to provide for the control of the sale of timber and the establishment
of sale depots for such timber in the Jammu and Kashmir State.
Whereas it is expedient to provide for the control of the sale of timber and
establishment of sale depots for such timber in the Jammu and Kashmir State ; It is
hereby enacted as follows:––
1. Short title, extent and commencement.–– This Act may be called the Jammu
and Kashmir Forest (Sale of Timber) Act No. III of 1987.
It shall extend to such local areas as the Jammu and Kashmir Government may
by notification in the Jammu and Kashmir Government Gazette direct and it shall
come into force in each of such areas on such day as the Jammu and Kashmir
Government in like manner direct in this behalf.
2. Meaning of terms.—  In this Act all expressions shall have the meaning
assigned to them in the Jammu and Kashmir Forest Act No. II of 1987.
3. Power to make rules regulating sale of timber and the establishment of
sale depots. — (1) The Jammu and Kashmir Government may by notification in the
Jammu and Kashmir Government Gazette, make rules to regulate the sale of timber
and the establishment of sale depots for such timber.
Such rules may among other matters––
(a) prescribe the classes of timber to which the rules shall apply ;
(b) define what shall be deemed to be a sale depot ;
(c) provide for the establishment, registration, regulation and inspection
of sale depots, and the levy of fees for registration; prescribe the pe-
riod for which registration shall hold good and the conditions under
which timber may be brought to, stored at, sold at, and removed from,
238 FOREST SALE OF TIMBER ACT, 1987
sale depots and prohibit the sale of timber at or the establishment of
maintenance of unregistered sale depots ;
(d) regulate the use  of sale depot marks and the registration of such
marks; prescribe the time for which registration shall hold good ; and
provide for the levy of fees for registration ;
(e) prescribe the registers to be maintained at sale depots, and provide
for the production of such registers before and for their examination
by any Forest or Police officer authorised in this behalf by the Divi-
sional Forest Officer or by the District Superintendant of Police,
respectively ;
(f) prescribe as penalties for the infringement of any rule made under this
section, imprisonment which may extend to six months or fine which may
extend to Rs. 500 or both. Double penalties may be inflicted where the
offence is committed after sunset and before sunrise, or after preparation
for resistance to lawful authority, or if the offender has been previously
convicted of a like offence.
(2)All rules made under sub-section (1) shall be so made after previous
publication in the Jammu and Kashmir Government Gazette.
4. Application of Chapter VI of Jammu and Kashmir Forest Act.—  The
provisions of Chapter VI of the Jammu and Kashmir Forest Act No. II of 1987 with
the exception of section 38, shall apply so far as may be to any infringement of the
rules made under this Act as if such infringement were a forest offence under the
Jammu and Kashmir Forest Act.
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.
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