The Nagaland Forest 1st Amendment Act,1969

THE NAGALAND FOREST (AMENDMENT) ACT 1969 
(THE NAGALAND ACT NO. 9 OF 1969) 
 
                                (Received the assent of the President on the 29th April, 1969 and 
                     published in the Nagaland Gazette Extra-Ordinary dated 7th May, 1969) 
 
 
An Act to amend the Nagaland Forest Act, 1968. 
Preamble. 
Whereas it is expedient to amend the Nagaland Forest Act 1968, in the manner hereinafter 
appearing. 
It is hereby enacted in the Nineteenth Year of the Republic of India as follows :- 
 
1. Short title, extent and commencement. 
(1) This Act may be called the Nagaland Forest (Amendment) Act, 1969. 
(2) It shall have the like extent of the Principal Act. 
(3) It shall have the same force as the Principal Act. 
 
2. Definition. 
In this Act, ‘Principal Act’ shall mean the Nagaland Forest Act, 1968. 
 
3. Amendment of Section 2 of the Principal Act. In Section 2 of the Principal Act. 
(1) in clause (1) after the word “sheep’ the words “rams, ewes” shall be inserted. 
(ii) in sub-clause (1) of clause (4) after the words ‘leaves’ the word ‘flowers’ shall be 
inserted. 
(iii) in sub-clause b (iii) of clause (4) the words “and horns, Bones other than rhinoceros 
bones, silk, cocoons” shall be substituted by the words and brackets “horns (other than 
rhinoceros horns), bones, silk cocoons”. 
(iv) after clause (7) the following shall be inserted 
(7A) “prescribed” means prescribed by any rule made under this Act”. 
 
4. Amendment of Section 5 of the Principal Act. 
In Section 5 of the Principal Act the words “the language of the country” shall be substituted 
by the words “any prescribed language or languages”. 
 
5. Amendment of Section 13 of the Principal Act. 
 
In Section 13 of the Principal Act, the words “by the grant of the claimant” shall be deleted. 
 
6. Amendment of Section 16 of the Principal Act. 
 
In clause (c) of sub-section (1) of Section 16 of the Principal Act, the words “has become 
vested in the Government under any, those acts of shall be substituted by the words “have 
become vested in the Government under any of those Acts”. 
 
7. Amendment of Section 18 of the Principal Act. 
 
In Section 18 of the Principal Act, the words “language of the country” shall be substituted 
by the words “any prescribed language or languages”. 
 
 
 
8. Amendment of Section 19 of the Principal Act. 
 
In Section 19 of the Principal Act, the words “be taken in lieu of the other such proceedings” 
shall be substituted by the words “he taken in lieu of any other such proceedings”. 
 
9. Amendment of Section 39 of the Principal Act. 
 
In Section 39 of the Principal Act, after the words “in either” 
the word “case” shall be inserted. 
 
10. Amendment of Section 52 of the Principal Act. 
in the marginal note to Section 52 of the Principal Act, for the word “settle” the word “liable” 
shall he substituted. 
 
11. Amendment of Section 67 of the Principal Act. 
 
In Section 67 of the Principal Act for the words “in lieu of the lines fixed by Section 11 of the 
Act, lest aforesaid” the words “in lieu of the tines fixed under Section 12 of the Cattle 
Trespass Act, 187 I” shall he substituted. 
 
12. Amendment of Section 68 of the Principal Act. 
 
In clause (b) of sub-section (1) of Section 68 of the’ Principal Act, after the word 
“documents” the words “and material objects”. 
shall he inserted. 
13. Amendment of Section 74 of the Principal Act. 
The existing Section 74 of the Principal Act shall be renumbered as Section 74. 
(1) and the following sub-section shall be inserted in Section 
74 : — 
(2) Any person who, being bound so to do, without lawful excuse (the burden of proving 
which    shall lie upon such person) fails — 
(a) to furnish without unnecessary delay to the nearest Forest Officer or Police Officer 
any information required by sub-section (1); 
(b) to take steps as required by sub section (1) to extinguish any forest fire in a reserved 
or protected forest; 
(c) to prevent, as required by sub-section (1) any fire in the vicinity of such forest from 
spreading to such forest; or 
(d) to assist any Forest Officer or Police Officer demanding his aid in preventing the 
commission in such forest of any forest offence or, when there is reason to believe that any 
such offence has been committed in such forest in discovering and arresting the offender; 
shall be punishable with imprisonment for a term which may extend to one month or with 
fine which may extend to two hundred rupees, or with both. 
 
14. Insertion of new Section after Section 74 of the Principal Act .                                                    
After Section 74 of the Principal Act, the following Section shall be inserted :— “74-A. If 
any person be entitled to a share in the produce of any forest which is the property of 
Government or over which the Government has proprietory rights or to any part of the forest 
produce of which the Government is entitled, upon the condition of fully performing any 
service connected with such forest, such share shall be liable to confiscation in the even of 
the fact being established to the satisfaction of the State Government that such service is no 
longer so performed: Provided that no such shall be confiscated until the person entitled 
thereto, and the evidence, if any, which he may produce in proof of the due performance of 
such service, have been heard by any officer duly appointed in that behalf by the State 
Government”. 

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