The Indian Forest (Tripura Amendment) Act, 1984

1.1.1. The Indian Forest (Tripura amendment) Act, 1984 (Amendment of Section 5IA of the Principal Act.) 
Tripura Act No. 10 of 1984 
THE INDIAN FOREST 
(Tripura Amendment) 
Act, 1984 
Published in the 
Extraordinary Issue. of Tripura Gazettee 
Agartala Saturday, March 16, 1985 A.D. 
Phalguna 25, 1906 S.E. 
Government of Tripura 
Law Department 
No.F.2(1)-LAW/ LEG/ 85 : Dated, Agartala: 
The following Act of the Tripura Legislative Assembly received assent of the President of India on 13.12.1984 and is hereby published for general information: : 
Tripura ACT No. 10 of 1984 
The Indian Forest (Tripura Amendment) Act, 1984 
AN: £0 ACT Fi 
to amend the Indian Forest Act, 1927 in its application to the State of Tripura, 
Whereas it is expedient to amend the Indian Forest Act, 1927 (16 of 1927) in its application to the State of Tripura, for the purposes and in the manner herein after appearing. 
It is hereby enacted in the Thirty-Fifth Year of the Republic of India, by the Legislature of Tripura, as follows: 
Short title and | 1 i" | This act may be called the Indian Forest (Tripura Amendment) Act, 1984. commencement It shall come into force at once. 
Application 2 The Indian Forest Act, 1927 (hereinafter referred to as the Principal Act) shall, in its application to the State of Tripura, be amended for the purposes and in the manner hereinafter provided. 
Amendment of | 3 In Section 2 of the principal Act, — Section 2 a In clause (4) 
i In sub-clause (a), for the words “and myrobolams” the words “myrobolams, gum, sal seeds, sal leaves, kendu leaves, wild animals, skins, tusks, horns and bones and all other parts of produce of wild animals” shall be substituted; 
ii | In sub-clause (b), in item (iii) the words “Wild animals and skins, tusks, horns and bones” and the words “ and all other parts or produce of animals” shall be omitted; After clause (7), the following clause shall be inserted namely: (8) wild animals’ b shall have same meaning as defined in the Wild Life (Protection) Act, 1972. 
| Insertion of new | 4 After section 51 of the principal Act the following section shall be inserted namely: | Section 5 [A . | The State Government may make rules--- I i 
Zi 
51 (0) 
A ¢ 8 
Power to a To provide for the establishment and regulation by licence, permit or otherwise 
regulate (and the payment of fees therefore), of saw mills and other units including factories 
manufacture engaged in the manufacture of preparation of the following articles: 
and preparation 
of articles based i Katha (Catechu) or Kuth out of Khair wood; 
on forest ii Plywood, veneer and wood-panel products; 
produce iii | Preparation of matchboxes and match splints; 
iv | Boxes including packing cases made out of wood; 
v Such other articles based on forest produce as the State Government’ may, by 
notification in the Official Gazette, from time to time, specify; 
To provide for the regulation by licence, permit or otherwise, of procurement of 
raw materials for the preparation of the article mentioned in clause (a), the payment 
b and deposit of fees therefore and for due compliance of the conditions thereof, the 
forfeiture of the fee so deposited or any part thereof for contravention of any such | 
condition, and the adjudication of such forfeiture by such authority as the State 
Government may, by notification in the Official Gazette, specify. 
2 The State Government may prescribe, as penalties for the contravention of any 
rules made under this section, imprisonment for a term which/may extend to six 
months, or fine which may extend to five hundred rupees or t of 
Amendment of | 5 In Sub-section (1) of section 52 of the principal "Act, for the words ‘carts or cattle” 
section 52 the words and mark “carts, vehicles or cattle” shall be substituted. 
Amendment of | 6 In section 53 of the principal Act, for the words “carts or cattle”, the words and 
Section 53 mark “carts, vehicles or cattle” shall be substituted . 
By order of the Governor 
S.M. Lodh 
Under Secretary to the 
Government of Tripura ~~ 

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