LexThe KERALA FOREST PRODUCE (FIXATION OF SELLING PRICE) ACT, 1978
Kerala · state statute
Open in Lexace · Ask the AI about this act1
THE KERALA FOREST PRODUCE (FIXATION OF SELLING PRICE) ACT, 1978
(Act 29 of 1978)
CONTENTS
Preamble.
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Government to notify selling price of forest produce.
4. Constitution of expert Committee.
5. Forest produce to be sold at price not less than the selling price.
5A. Additional price to be paid by industrial establishments.
6. Exemption.
6A. Section 5 and 5A not to apply to sale of forest produce to certain industrial
establishments
7. Ten per cent of selling price to be utilised for forest development.
8. Power to make rules.
2
[A translation in the English language of the Kerala Vanolppannam (Vilpanavila Nijappeduthal) Act, 1978
(Act 29 of 1978)]
ACT 29 OF 1978
THE KERALA FOREST PRODUCE (FIXATION OF SELLING PRICE) ACT, 19781
AN
ACT
to provide for the fixation of the selling price of certain important forest produce, for the
prohibition of the sale of such forest produce at less than the price so fixed and for matters
incidental or ancillary thereto.
Preamble.— WHEREAS it is necessary to safeguard the forest wealth of the State to the
maximum extent possible;
AND W HEREAS the proper regeneration and maintenance of the forests in the State is not
possible unless the forest produce is sold at reasonable rates and the proceeds thereof are utilised
for such purposes;
AND WHEREAS the very existence of the forest depends on the proper regeneration and
maintenance thereof;
AND W HEREAS forest produce particularly timber including bamboo and soft wood like
eucalyptus is being sold at unreasonably low rates;
AND WHEREAS it is necessary for the conservation of the forests to provide for the fixation of
the selling price of certain important forest produce, for the prohibition of the sale of such produce
at less than the price so fixed and for matters incidental or ancillary thereto;
BE it enacted in the Twenty-ninth Year of the Republic of India as follows:—
1. Short title, extent and commencement.— (1) This Act may be called the Kerala Forest
Produce (Fixation of Selling Price) Act, 1978.
(2) It extends to the whole of the State of Kerala.
(3) It shall come into force at once.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “committee” means the expert committee constituted under section 4;
(b) “forest” means any reserved forest within the meaning of the Kerala Forest
Act, 1961 (4 of 1962) and includes any forest vested in the Government under section 3 of the
1 Received the assent of the President on 19th September, 1978 and published in the Kerala Gazette Extraordinary No.
606 dated 27th September, 1978.
3
Kerala Private Forests (Vesting and Assignment) Act, 1971 (26 of 1971);
(c) “forest produce” means bamboos, reeds, eucalyptus, vateria indica (vellapine),
dipterocarpus species (kalpine), calophyllum species(punna), cedrelatoona (chandana vembu),
palaquim elipticum (pali), ailanthus malabaricum (matty), bombax malabaricum (elevu), evodia
roxburghiana (kambli), dysoxylum malabaricum (vellakil), adina cordifolia (kadambu), anogeissus
latifolia (vekkalee), kydia calycina (banda), macaranga peltata (uppathy or vatta), alstonia scholaris
(pala) and terminalia bellerica (thanni);
(d) “prescribed” means prescribed by rules made under this Act;
(e) “selling price” with reference to any forest produce, means the price of that
forest produce fixed by the Government under section 3;
(f) “State” means the State of Kerala;
(g) words and expressions used but not defined in this Act and defined in the
Kerala Forest Act, 1961 (4 of 1962), shall have the meanings respectively assigned to them in that
Act.
3. Government to notify selling price of forest produce.— (1) The Government shall, before
the end of each financial year, by notification published in the Gazette, fix the selling price of every
forest produce for the following financial year.
(2) Notwithstanding anything contained in sub-section (1), the Government shall, as
soon as may be after the commencement of this Act, by notification published in the Gazette, fix the
selling price of every forest produce for the period commencing on the date of publication of such
notification and ending with the 31st day of March, 1979.
(3) Before fixing the selling price of any forest produce under sub-section (1) or sub-
section (2), the Government shall consult the committee and consider its recommendations.
(4) Notwithstanding anything contained in the foregoing provisions of this section, the
Government may, if they decide that it is necessary so to do, refix the selling price of any forest
produce during the course of a financial year:
Provided that before refixing the selling price under this sub-section, the Government shall
consult the Committee and consider its recommendations.
4. Constitution of expert Committee.—(1) The Government shall as soon as may be after the
commencement of this Act, by notification in the Gazette, constitute an expert committee for the
purpose of recommending to the Government a fair and reasonable selling price for each forest
produce.
(2) The Committee shall consist of the following members, namely:—
(a) the Agricultural Production Commissioner, ex-officio; who shall be the
Chairman of the Committee;
(b) the Chief Conservator of Forests, ex-officio;
(c) the Secretary to Government, Industries Department, ex-officio;
(d) the Secretary to Government Finance Department, ex-officio;
4
(e) the Director of Statistics, ex-officio;
(f) the Director, Kerala Forest Research Institute, ex-officio;
(g) the Joint Secretary to Government in charge of Forests, ex- officio; who shall
be the Secretary of the Committee.
(3) The Committee shall, in making its recommendations, have regard inter alia to the
following matters, namely:—
(a) the market price of the forest produce;
(b) the cost of regenerating and maintaining the forest produce in cases
where regeneration is necessary after selling the forest produce; and
(c) such other matters as may be prescribed.
(4) The Committee shall follow such procedure as may be prescribed.
5. Forest produce to be sold at price not less than the selling price.—(1) After the date of the
publication of the notification under sub-section (2) of section 3, no forest produce shall be sold by
the Government or any forest officer at a price which is less than the selling price of that forest
produce.
(2) The sale of any forest produce in contravention of sub-section (1) shall be null and
void and shall not be enforceable in a court of law.
2[5A. Additional price to be paid by industrial establishments.—(1) Any industrial
establishment which purchases bamboos, reeds or eucalyptus from the Government as raw
materials, in pursuance of a contract executed by it with the Government, shall pay in addition to
the price payable by it for such bamboos, reeds or eucalyptus, an additional price at the rate of
twenty-five rupees per tonne of such bamboos, reeds or eucalyptus.
(2) The amount obtained by the imposition of the additional price under sub-section (1)
shall, subject to such rules as may be made by the Government in this behalf, be set apart for being
utilised for the regeneration of bamboos, reeds and eucalyptus.]
6. Exemption.—The Government may, in the public interest, by notification in the Gazette,
exempt the sale of any forest produce—
(a) to any company owned by the Central Government or the Government of Kerala;
(b) not exceeding ten cubic meters, to any co-operative society registered or deemed to
be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969),
from the provisions of section 5, subject to such conditions and restrictions as may be specified in
the notification.
3[6A Section 5 and 5A not to apply to sale of forest produce to certain industrial
establishments.—Nothing contained in section 5 or section 5A shall apply to the sale of forest
produce as raw material by the Government to any industrial establishment in pursuance of a
contract executed by it with the Government where—
2 Inserted By Act 19 of 1983 (w.e.f 13-6-1983).
3 Inserted By Act 9 of 1989 (w.e.f 24-10-1988).
5
(a) the total quantity of the forest produce to be sold to that industrial establishment per
year under such contract exceeds fifty thousand tonnes;
(b) such forest produce is used as raw material that industrial establishment; and
(c) the number of persons employed in or under such industrial establishment is not less
than one thousand workers:
Provided that the above provision shall not apply to the sale of the forest produce as raw
materials to any industrial establishment the price of which raw materials has been fixed at a rate
less than Rs.250 per tonne, including sales tax and additional sales tax.].
7. Ten per cent of selling price to be utilised for forest development .—Ten per cent of the
amount obtained by the sale of forest produce after the commencement of this Act shall, subject to
such rules as may be made under this Act, be set apart for being utilised for the development of
forests.
8. Power to make rules .—(1) The Government may, by notification in the Gazette, make
rules for the purpose of carrying into effect the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such
rules may provide for all or any of the following matters, namely:—
(a) all matters expressly required or allowed by this Act to be prescribed;
(b) any other matter which has to be, or may be, prescribed.
(3) Every rule made under this Act shall be laid as soon as may be after it is made
before the Legislative Assembly while it is in session for a total period of fourteen days which may
be comprised in one session or in two successive sessions, and, if before the expiry of the session in
which it is so laid or the session immediately following, the Legislative Assembly makes any
modification in the rule or decides 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 the rule.
____