The ODISHA PROTECTION OF SCHEDULED CASTES ma SCHEDULED TRIBES (INTEREST IN TREES) ACT, 1981

ORISSA ACT 18 OF 1983 
1~1%1 ORlSSA PROTECTION OF SCHEDULED CASTES ma 
SCHEDULED TRIBES (INTEREST IN TREES) ACT, 19811 
1 Received the assetlt of IIte President 011 the 13th August 1983Jirsrpublished in an 
Extraordirrary issue of the Orissa Gazette, ddtcd  ire 23rd Septetnber I983 3 
AN ACT TO PROVIDE FOR TBB PROTECTION OF m?! MEMBERS OF THB SCAEDUL~ 
I CASTE AND SCHEDULED TRIBES FRO31 EXPLOJJATION IN TME MAlTER OM TRANSFD 
OF TIfilR INTEREST IN SPECIFIED TREES 
Be it enacted by the Legislature of the State of Orissa in the Thirty-secoad yea Of 
the Republic of India, as follows:- 
Short tPle, 1. (1) This Act may be called the Orissa Protection of Scheduled Castes and 
extent and Scheduled Tribes lntcrcst in Tress Act, 1981. 
I eqmmeu* 
I 
I mcpt. (2) It extends to the whole of the State of Orissa. 
13) It shall come into force oa such date as the S rate Government may, b9 nowm 
tion* appoint in that beW. 
1 P&~IoD.. 2- In this Act, uaf ess the context otherwise requir* 
I 
(a) "Chief Conservator of Forests" means the Chief Gasemator of Forests, 
Orissa; 
(b) *'COmemtor of Forests" means the Conservator of Foresta of the conmtd 
forest circle; 
(c) "Contractor" means the person in whose favour the owner of any speded 
trce has cffecled a sale or has cutered into a contract fbr saIe of the timber of 
suchtreeand includcs the representative in interest and assignees of such 
peson ; 
(d) "Divisional Forest Officer" means the Divisional Folesr 0s- of the 
concerned forest division; 
(e) "Gnma Panchayat" mcans a Gma Panchayat constituted undtt the Orissa OrLgn dot 
Grama Panchayat Act, 1969; € of 1%5, 
Cf) "holding" means a palceI or parcels of land forming the subject of n sepamtr 
tenancy; 
., (g) 'Prescribed" means prescribed by rules made under this Ad; 
(h) "Range Officer" means the forest officer in charge of a forest range: 
(i) "Scheduled Castes" shall mean the Scheduled Castes specified in respect of 
the State of Orisha iu the Constitution (Scheduled Castes) Older, 1950 as 
modified from time to timc; 
(j) ''Scheduled !I~ibcs" shsll mean thc Scheduled Tribes specifid in resped of 
the S tatc of Orjssa in thc Canstitution (Scheduled Tiibes) Order. 1950 
as modificd from time to time; 
Ik) ''specified tree" means a trec specXcd in the schedule and such other specie4 
of tlees as may be natified by Government from time to time. 
- 
1. For Slatcn~ent of objccts and reasons sec Orissa Gazerte, Erlmordinw, ddated tba.21~7 Seplab~ 
1981 (1219). 
2. Camc into forco wiih ciicct from 121h January 1984 Vide notification No. -7288, dstd 
the 23th Dccembcr 1963, yublishd in an Extnordinary issue of lbd OKis~a 17ar1tls d4rd th* 
12th January J9M (341~ 


S1. LocalName 
No. 
(1) (21 
1 Sal 
2 Kumm 
3 Kasi 
THE ORISSA PROTECTION OF SCHEDULED CASTES AND 
SCHEDULED TRIBES WEREST IN TREES) ACT, 1981 
[Orissa Act 18 of 1983) 
SCHBDULB 
See Seciion-2(k) 
LIST OF SPECIFIED TREES 
6 Sirish 
7 Rimli (Nembura) 
8 Saguan (Teak) 
9 Bijia (Piasal) 
10 Sisoo 
1 f Bandhan 
19 Amba (mango) 
22 Chandan 
23 Qal(Palm) 
24 hndla 
Botanical Name 
(3) 
. Shoiea Robusta 
.,. Adina Cordi FoIia 
. Schlficheia ~aijuga 
... Albizia Lebbek 
- AIbizia Lebbek 
. . Bursha Serrats 
,. Tectona Grandia 
... - Qugenia Daldergoidea 
- Terminalia Tomentose 
. Madhuca Latifolia 
. . Chlo~osyion Siaietenia 
- Pongamia GI bra 
- DIespyros MelanoxyIon 
- Anogeibus Latifolia 
- Acacia Catechu 
- Santalum Album 
- Barassus Flabelifer 
- hgestlefbia Parvifedra 
TermlnaIla Arjuna 
- AcaciaFormis 
- Eucalyputs Saligm 

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