LexThe UTTAR PRADESH PROTECTION OF TREES ACT, 1976
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act156
mÙkj izns”k o`{k laj{k.k vf/kfu;e] 1976
¿m0 iz0 vf/kfu;e la[;k 45] 1976À
THE UTTAR PRADESH PROTECTION OF TREES ACT, 1976
[U. P. ACT NO. 45 OF 1976]
157
mÙkj izns”k ¿***À2 o`{k laj{k.k vf/kfu;e] 19761
¿m0 iz0 vf/kfu;e la[;k 45] 1976À
mÙkj izns”k fo/kku lHkk us fnukad 8 uoEcj] 1976 bZ0 rFkk mÙkj izns”k fo/kku
ifj’kn~ us fnukad 10 uoEcj] 1976 bZ0 dh cSBd esa Lokd`fr fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fn ukad 19 uoEcj]
1976 bZ0 dkas Loh d`fr iznku dh rFk k mÙkj izns”kh; vlk/kkj.k xtV esa fnuakd 22 uoEcj]
1976 bZ0 dks izdkf”kr gqvkA
mÙkj izns”k esa ¿***À2a o`{kksa ds fuikru vkSj iqu% vkjksi.k ds fofu;eu d h O;oLFkk
djus ds fy;s
vf/kfu;e
Hkkjr x.kjkT; ds lÙkkblosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k x;k gS %&
1&& ¿¼1½ ;g vf/kfu;e mÙkj izns”k o`{k laj{k.k vf/kfu;e] 1976 dgk tk;sxkAÀ3
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
laf{kIr uke] foLrkj vkSj
izkjEHk
2&& ;g vf/kfu;e &
¼d½ vkjf{kr vkSj lajf{kr ou esa fLFkr o`{kksa ij (
¼[k½ fdlh ou ;k ou Hkwfe eas fLFkr mu o`{kksa ij] ftuds lEcU/k esa mÙkj izns”k esa
viuh izo`fÙk ds lEcU/k esa ;Fkk la”kksf/kr Hkkjrh; ou vf/kfu;e] 1927 ds v/khu dksbZ lwpuk
izo`Ùk gks(
¿¼x½ Nkouh {ks= esa fLFkr o`{kksa ij]À4
ykxw u gksxkA
vf/kfu;e dfri; {ks= e sa
ykxw u gksxk
3&& tc rd fd lUnHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa & ifjHkk’kk,a
¼,d½ ^^fjDr {ks=** dk rkRi;Z iSekb” k esa vk/kk gsDVs;j ;k mlls vf/kd ds fdlh
Hkw&[k.M ls gS ¼ftl ij [ksrh u gkasrh gks½] ftl ij ikap ;k mlls de o`{k mxs gksa(
¼nks½ ^^Hkfwe laj{k.k vf/kdkjh* dk ogh rkRi;Z gksxk ] tks mÙkj izns”k Hkwfe ,oa ty
laj{k.k vf/kfu;e] 1963 esa mlds fy, fn;k x;k gS(
¼rhu½ ^^l{k e izkf/kdkjh** dk rkRi;Z ml izkf/kdkjh l s gS ] ftls jkT; ljdkj ]
vf/klwpuk }kjk mu dÙkZO;ksa dk ikyu vkSj “kfDr;ksa dk iz;ksx djus ds fy, fu;qDr djs] tks
bl vf/kfu;e }kjk l{k e izkf/kdkjh ij vkjksfir ;k mls iznÙk gS vkSj bekjrh ydM+h okys]
Qy okys vkSj vU; o`{kksa ds fo fHkUu oxksZa ds lEcU/k esa vkSj fo fHkUu iz;kstuksa ds fy, fofHkUu
l{ke izkf/kdkjh fu;qDr fd;s tk ldrs gS(
¼pkj½ ^^izHkkxh; ou vf/kdkjh** dk rkRi;Z fdlh ou izHkkx vkSj ml {ks= ij
vf/kdkfjrk dk iz;ksx djus okys vf/kdkjh ls gS (
1- mÌs”;ksa vkSj dkj.kksa ds fy, fnukad 31 ekpZ 1976 dk ljdkjh vlk/kkj.k xtV nsf[k,A
2- m0iz0 vf/kfu;e la0 28 o’kZ 1998 dh /kkjk 2 }kjk fudkyk x;kA
3- mi;qZDr dh /kkjk 3 }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 4 }kjk izfrLFkkfirA
158
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿/kkjk 4&5À
¼ikap½ ltkrh; in lfgr ^^o`{k ds fuikru** dk rkRi;Z o`{k dks dkVus fxjkus]
NkVus] BawB djus ;k fdlh vU; jhfr ls {kfr igqapkus ls gS(
¼N%½ ^^jktdh; m|ku** dk rkRi;Z Qy&Qwy ;k lCth mxkus ;k o`{kksa dk jksi.k ;k
iks’k.k djus ds fy, iz;qDr dsUnzh; ;k jkT; ljdkj ds Hkw&[k.M ls gS] vkSj bleas dsUnzh; ;k
jkT; ljdkj dh ckx Hkwfe Hkh lfEefyr gS (
¼lkr½ ^^ioZrh; {ks=** dk rkRi;Z ftyk vYeksM+k] fiFkkSjkx<+] x<+oky] p eksyh]
fVgjh&x<+oky vkSj mÙkjdk”kh rFkk ftyk uSuhrky dh igkM+h ifV~V;ksa vkSj nsgjknwu ftys dh
pdjkrk rglhy o elwjh uxjikfydk {ks= ls gS] ijUrq mlesa dksbZ Nkouh {ks= lfEefyr ugha
gS(
¼vkB½ ^^[kkrk **vkSj [kkrsnkj** dk ogh vFkZ gksxk ] tks mÙkj izns”k tehankjh fouk”k
vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 bZ0 esa muds fy, fn;k x;k gS (
¼ukS½ ^^lkoZtfud Hkw&x`gkfn** dk ogh vFkZ gksxk ] tks mÙkj izns”k lkoZtfud
Hkw&x`gkfn ¼vizkf/kd`r v/;kfl;ksa dh csn[kyh½ vf/kfu;e] 1972 esa mlds fy;s fn;k x;k gS(
¼nl½ ^^iqujh{k.k izkf/kdkjh** dk rkRi;Z bl vf/kfu;e ds v/khu iqujh{k.k izkf/kdkjh
ds :i esa jkT; ljdkj }kjk fu;qDr izkf/kdkjh ls gS (
¼X;kjg½ ^^o`{k** dk RkkRi;Z fdlh dk’Bh; ouLifr ls gS] ftldh “kk[kkvkssa dk mn~Hko
LFkku vkSj voyEc dksbZ LdU/k ;k fudk; gS vkSj ftlds LdU/k ;k fudk; dk O;kl /kjkry
ls rhl lsUVhehVj dh ÅapkbZ ij ikap lsUVhehVj ls de ugha gS vkSj ÅapkbZ /kjkry ls ,d
ehVj ls de ugha gS] vkS j Øe”k% in ^^bekjrh ydM+h okys o`{k** vkSj ^^Qyokys o`{k** dk
rkRi;Z Øe”k% vuqlwph vkSj vuqlwph 2 eas fofufnZ’V tkfr ds o`{k ls gS %
ijUrq jkT; ljdkj vf/klwpuk }kjk vuqlwfp;ksa esa i fjo)Zu ;k ifj’dkj dj ldrh
gSS(
¼ckjg½ ^^ukxj {ks=** dk rkRi;Z ioZrh; {ks= ls fHkUu fdlh ,sls {ks= ls gS] tks uxj
egkikfydk] uxjikfydk cksMZ] uksVhQkbM ,fj;k desVh] Vkmu ,fj;k des Vh] Nkouh cksMZ ;k
fodkl izkf/kdj.k dh lhek esa lfEefyr gks(
¼rsjg½ bl vf/kfu;e es a iz;qDr vkSj mÙkj izns”k esa viuh izo`fÙk ds lEcU/k es
;Fkk&la”kksf/kr Hkkjrh; ou vf/kfu;e] 1927 esa ifjHkkf’k r fdUrq bl vf/kfu;e esa vifjHkkf’kr
^^”kCn vkSj in** ds ogh vFkZ gksaxs] tks ml vf/kfu;e esa Øe”k% muds fy, fn;s x;s gSA
4&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;ekasa esa tSlh O;oLFkk gS] mlds
flok;] dksbZ O;fDr &
¼d½ fdlh Hkwfe ij] pkgs og fdlh [kkrs esa lfEefyr gks ;k u gks] [kMs+
fdlh o`{k dks ugha fxjk;sxk (
¼[k½ ml o`{k ls] tks fcYdqy lw[k x;k gS vkSj fdlh ,slh Hkwfe ij fdlh
ekuoh; lk/ku ds fcuk gh fxj x;k gS] fHkUu fdlh o`{k dks ugha dkVsxk] ugha
gVk;sxk vkSj vU; izdkj ls mldk fuLrkj.k ugha djsxkA
o`{k ds fuik ru vkSj
viokn fu;e ij fucZU/ku
5&& l{ke izkf/kdkjh] fdlh O;fDr ds vkosnu&i= ij] tks fdlh [kM+s o`{k dks
fxjkus ;k fdlh fxjs gq,] o`{k dks dkVus] gVkus ;k vU; izdkj ls mldk fuLrkj.k djus ds
fy;s gdnkj gS] ,slh tkap djus ds i”pkr~] ftls og mfpr le>s] ml O; fDr dks ,slk
djus dh vuqKk ns ldrk gS %
o`{k ds fuikru ;k
viu;u ds fy, vuqKk
ijUrq ;fn ml o`{k ls fdlh O;fDr ;k lEifÙk dks [krjk gS rks ,slh vuqK k nsus ls
bUdkj ugha fd;k tk;xk %
159
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿/kkjk 6&8À
ijUrq ;g gS vkSj fd ,sls {ks= ds flok; ] tks jkT; ljdkj }kjk bl fufeÙk
vf/klwfpr fd;k tk; ,slh vuqKk fdlh o`{k ds fuikru ds fy;s bl n`f’V ls fd bZ/ku] pkjk]
d`f’k midj.k ;k fdlh vU; ?kjsyw dk;Z d s iz;kstukFkZ okLrfod mi;ksx ds fy;s mldh
ydM+h ;k iÙkh dks gLrxr djuk gS] visf{kr ugha gksxh %
ijUrq ;g Hkh fd ,slh vuqKk ds fcuk ,slh rkRdkfyd dk;Zokgh dh tk ldrh gS ]
tks fdlh vojks/k ;k vinw’k.k dks gVkus ds fy, ;k fdlh [krjs dks jksdus ds fy, vko”;d
gksA
6&& ¼1½ /kkjk 5 ds v/ khu izR;sd vkosnu&i= fyf[kr :i easa gksxk vkSj ,slh jhfr
ls fn;k tk;xk vkSj mlesa ,sls C;kSjs gksaxs] tks fofgr fd, tk;aA
¼2½ l{ke izkf/kdkjh viuk fofu”p; ou] ckx ;k lkoZtfud Hkw&x`gkfn esa mxs gq,]
fdlh o`{k ls fHkUu fdlh o`{k ds lEcU/k esa vkosnu&i= dh fLFkfr esa] ,sls vkosnu&i= dh
izkfIr ds fnukad ls uCcs fnu ds Hkhrj] vkSj fdlh fxjs gq, o`{k ds lEcU/k esa vkosnu&i=
dh fLFkfr esa] ,sls vkosnu&i= dh izkfIr ds fnukad ls lkr fnu ds Hkhrj nsxkA
o`{k ds fuikru ;k
viu;u dh vuqKk
ysus dh izfØ;k
¼3½ ;fn l{ke izkf/kdkjh mi/kkjk ¼2½ esa vuqer le; ds Hkhrj viuk fofu” p; nsus
esa vlQy jgrk gS rks /kkjk 5 esa fufnZ’V vuqKk nh xbZ le>h tk;xhA
¼4½ mi/kkjk ¼2½ ds v/khu l{k e izkf/kdkjh ds fofu”p; ls O;fFkr dksbZ O;fDr ,sls
fofu”p; ds fnukad ls rhl fnu ds Hkhrj iqujh{k.k izkf/kdkjh dks v H;kosnu dj ldrk gS
vkSj ,sls vH;kosnu ij mldk fofu”p; vfUre gksxkA
¼5½ bl vf/kfu;e ds v/khu nh xbZ izR; sd vuqKk ,sls :i esa vkSj ,slh “ krksZ ds
v/khu gksxh] tks fofgr fd tk;] ftlds vUrxZr {ks= esa iqu:Riknu vkSj o` {kksa ds iqu%
vkjksi.k dks lqfuf”pr djus ds fy, ;k vU;Fkk izfrHkwfr ysuk Hkh gSA
7&& izR;sd O;fDr ] ftls bl vf/kfu;e ds v/khu fdlh o`{k dks fxjkus] dkVus]
gVkus ;k fuLrkfjr djus dh vuqKk nh xbZ gS] ml {ks= esa] tgka es] tgka ,slh vuqKk ds
v/khu mlus ,sls o`{k dks fxjk;k gS] dkVk gS] gVk;k gS ;k fu Lrkfjr fd;k gS] izR;sd o`{k ds
LFkku ij nks o`{kksa ds vkjksi.k vkSj ifjiks’k.k ds fy, ck/; gksxk %
ijUrq l{ke izkf/kdkjh mu dkj.kksa ls] tks vfHkfyf[kr fd, tk;saxs] de la[;k esa
o`{kkjksi.k djus ;k fdlh vU; {ks= esa o`{kkjksi.k djus dh vuqKk ns ldrk gS] ; k fdlh
O;fDr dks o`{k ds vkjksi.k ;k ifjHkk’k.k ds nkf;Ro ls eqDr dj ldrk gSA
o`{kkjksi.k dk nkf;Ro
8&& ¼1½ tgka ijxuk vf/kdkjh ls vfuEu Js.kh ds fdlh jktLo&vf/kdkjh ;k
ftyk m|ku vf/kdkjh ls vfHkUu Js.kh ds fdlh m|ku vf/kdkjh] ; k Hkwfe laj{k.k vf/kdkjh
ls vfUkEu Js.kh ds fdlh Hkwf e laj{k.k vf/kdkjh ;k lgk;d vj. ;iky ls vfuEu Js.kh d s
fdlh ou vf/kdkjh dh vk[;k ds vk/kkj ij ;k vU; izdkj ls izH kkxh; ou vf/kdkjh dh
;g jk; gks fd fdlh fjDr {ks= esa o`{kkjksi.k fd;k tkuk pkfg,] ogka og ,sls {ks= ds Lokeh]
v/;klh ;k [kkrsnkj dks ¼ftls vkxs vH;FkhZ dgk x;k gS½ ;g dkj.k crkus dk uksfVl tkjh
dj ldrk gS fd D;ksa u ,sls {ks= esa] tks ,slh uksfVl esa fofufnZ’V gks] o`{kkjksi.k fd;k tk;A
fjDr {ks= esa o`{kkjksi.k
¼2½ mi/kkjk ¼1½ esa fufnZ’V uksfVl ,sls izi= esa nh tk ;xh vkSj mlesa ,sls C;ksjs gksaxs
vkSj og ,slh jhfr ls rkehy dh tk;xh tks fofgr dh tk;A
160
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿/kkjk 9&12À
¼3½ izHkkxh; ou vf/kdkjh vH;FkhZ }kjk crk;s x;s dkj.k ij] ;f n dksbZ gks] fopkj
djus ds i”pkr~ mls mruh la[;k esa vkSj ml oxZ ds o`{kksa dks yxkus dk funs”k ns ldrk gS]
tks funs”k esa fofufnZ’V gksA
¼4½ mi/kkjk ¼3½ d s v/khu fn;s x;s fdlh funs” k ls O;fFkr dksbZ O;fDr ,sls funs” k
ds fnukad ls rhl fnu ds Hkhrj lac) vj.;iky dks vihy dj ldrk gS] ftldk fofu”p;
vfUre gksxkA
9&& ¼1½ izR;sd O;fDr] ftldk /kkjk 7 ds v/khu o`{kkjksi.k dk nkf;Ro gS ;k ftls
/kkjk 8 ds v/khu dksbZ funs”k fn;k x;k gS] ;FkkfLF kfr] vuqKk ds fnukad ls ;k funs” k dh
izkfIr ds fnukad ls uCcs fnu ds Hkhrj izkjfEHkd dk;Z “kq: dj nsxk vkSj vkxkeh o’kkZ _rq
esa ;k ,sls foLrkfjr le; ds Hkhrj] tSlk lac) izHkkxh; ou vf/kdkjh vuqefr ns] ,sls
funs”kksa ds vuqlkj o`{kkjksi.k djsxkA
¼2½ ,sls O;fDr }kjk O;frØ e djus dh fLFkfr es izHkkxh; ou vf/kdkjh o`{kkjksi.k
djk ldrk gS vkSj ,sls O;fDr ls o`{kkjksi.k dh ykxr fofgr jhfr ls olwy dj ldrk gSA
/kkjk 7 vkSj 8 ds v/khu
fn;s x;s funs” kksa dk
dk;kZfUor
10&& tks dksbZ Hkh /kkjk 4 d s micU/kksa dk mYya?ku djrs gq, fdlh [kM+s o`{k dks
fxjkrk gS ;k fxjkus nsrk gS] ;k fdlh fx js gq, o`{k dks dkVrk gS] gVkrk gS ;k vU;Fkk
fuLrkfjr djrk gS ;k vf/kfu;e ds v/ khu nh xbZ fdlh vuqKk dks fdlh “ krZ dk mYya?ku
djrk gS] mls dkjkokl dk] tks N% ekl rd gks ldrk gS ;k tqekZus dk] tks ,d gtkj
:i;s rd gks ldrk gS ;k nksuksa dk n.M fn;k tk;xkA
/kkjk 4 dk mYya?ku djrs
gq, o`{k ds fuikru ;k
viu;u ds fy, “kkfLr
11&& ¼1½ ;fn bl vf/kfu;e ds v/khu fdlh vijk/k dks djus okyk O;fDr dksbZ
dEiuh gks rks og dEiuh vkSj vijk/k djus ds le; ml dEiuh ds dk;Z lapkyu dk
izHkkjh vkSj mlds fy, dEiuh ds izfr mÙkjnk;h izR;sd O;fDr ml vijk/k ds fy, vijk/kh
ekuk tk;xk vkSj rn~uqlkj dk;Zokgh fd, tkus vkSj n.M fn, tkus dk Hkkxh gksxk %
dEifu;ksa }kjk vijk/k
ijUrq bl mi/kkjk dh fdlh ckr ls dksbZ ,slk O;fDr bl vf/kfu;e esa micfU/kr
fdlh n.M dk Hkkxh ugha gksxk] ;fn ;g lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk
fd;k x;k Fkk ;k mlus bl vijk/k ds fd, tkus dks jksdus ds fy, lHkh lE;d~ rRijrk
cjrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tc fd bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh dEiuh us fd;k gks vkSj ;g lkfcr gks tk; fd og vijk/k ml dEiuh ds
fdlh izcU/k vfHkdÙkkZ] lfpo] dks’kk/;{k] funs” kd] izcU/kd ;k vU; vf/kdkjh dh lEefr ;k
ekSukuqdwyrk ls fd;k x;k gS ;g mis{kktfur gS rks og izcU/k vfHkdÙkkZ] lfpo] dks’kk /;{k]
funs”kd] izcU/kd] ;k vU; vf/kdkjh Hkh ml vijk/k ds f y, vijk/kh ekuk tk;xk vkSj
rnuqlkj dk;Zokgh fd, tkus vkSj n.M fn, tkus dk Hkkxh gksxkA
Li’Vhdj.k & bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj bld s vUrxZr
dksbZ QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ ^^funs”kd** dk] fdlh QeZ ds lEcU/k esa] rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
12&& ¼1½ tgka dksbZ O;fDr] bl vf/kfu;e d s v/khu fdlh vijk/k ds fy, fl)
nks’k Bgjk;k tk;] ogka U;k;ky; dksbZ bekjrh ydM+h ;k o`{k ] ftlds lEcU/k esa vijk/k
fd;k x;k gks vkSj ,sls o`{k dks fxjkus esa iz;qDr midj.kksa dks ljdkj ds izfr leig`r fd,
tkus dk vkns”k ns ldrk gSA
¼2½ bl /kkjk ds v/khu leig`r fdlh bekjrh ydM+h dks l{ke izkf/kdkjh ,slh jhfr
ls fuLrkfjr djsxk] tks fofgr dh tk;A
bekjrh ydM+h dk
leigj.k
161
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿/kkjk 13&16À
13&& ¼1½ oujkftd ls vfuEu Js.kh dk dksbZ ou vf/kdkjh ;k lc balisDVj ls
vfuEu Js.kh dk dksbZ iqfyl vf/kdkjh] fdlh O ;fDr dks] ftlds fo:) ;g fo”okl djus
dk dkj.k gks fd og bl vf/kfu;e ds v/khu fdlh vijk/k ls lEcfU/kr gS] fcuk okjUV ds
fxj¶rkj dj ldrk gS %
fcuk okjaV ds fxj¶rkj
djus dk “kfDr
ijUrq ioZrh; {ks= ds lEcU/k es a bl /kkjk esa lc&balisDVj ds izfr funsZ”k dk vFkZ
bl izdkj fd;k tk;xk ekuks og uk;c rglhynkj ds izfr funsZ”k gSA
¼2½ bl /kkjk ds v/khu fxj¶rkj h djus okyk izR;sd vf/kdkjh] fcuk vko”;d foyEc
fd,] vkSj cU/k&i= ij NksM+s tkus ds lEcU/k esa bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,]
fxj¶rkj O;fDr dks ml ekeys es a vf/kdkfjrk j[kus okys eftLVªsV ;k fudVre Fkkus ds
izHkkjh vf/kdkjh ds le{k ys tk;xk ;k fHktok,xkA
¼3½ bl /kkjk ds v/khu fxj¶rkj fdlh O;fDr dks mlds }kjk] ekeys esa vf/kdkfjrk
j[kus okys eftLVªsV ds le{k ] tc dHkh vko”;d gks] mifLFkr gksus ds fy, ] cU/k&i=
fu’ikfnr fd, tkus ij] NksM+ fn;k tk;xkA
14&& ¼1½ tc ;g fo”okl djus dk dkj.k gks fd dksbZ o`{k bl vf/kfu;e ds
micU/kksa dk mYya/ku djrs gq, fxjk;k] dkVk ;k gVk;k x;k gS rks ,sls o`{k dks ydM+h ds
lkFk&lkFk ,sls mYya?ku esa iz;qDr uko] xkM+h okgd ;k i”kq Hkh] ;fn dksbZ gks] oujkftd ls
vfuEu in ds fdlh ou vf/kdkjh ;k lc balisDVj ds in ls vfuEu Js.kh ds fdlh iqfyl
vf/kdkjh ;k jkT; ljdkj }kjk bl fufeÙk “kfDr lEiUu fdlh O;fDr }kjk] vfHkx`ghr
fd;k tk ldrk gSA
¼2½ bl /kkjk ds v/ khu izR;sd vfHkxzg.k dh vk[;k ml vijk/k ij] ftlds dkj.k
vfHkxzg.k fd;k x;k gSS ] fopkj djus ds fy, vf/kdkfjrk j[kus okys eftLVªsV dks ns nh
tk;xh] vkSj ,slh bekjrh ydM+h] uko] xkM+h okgd ;k i”kq dk fuLrkj.k] ,sls eftLVªsV ds
vkns”k ds v/khu jgrs gq,] fofgr jhfr ds fd;k tk;xkA
vfHkxzg.k djus dh “kfDr
¼3½ dksbZ ou vf/kdkjh ;k iqfyl vf/kdkjh] tks rax dj us ds fy;s ;k vuko” ;d
:i ls fdlh O;fDr dks fxj¶rkj djrk gS ;k fdlh lEifÙk fdlh laifÙk dk vfHkx zg.k bl
C;kt ls djrk gS fd ,slh lEi fÙk bl vf/kfu;e ds v/khu leigj.k ;ksX; gS] o g dkjkokl
ls ,slh vof/k ds fy;s] tks N% ekl rd gks ldrh gS ;k tqekZuk ls tks ikap lkS :i;s rd gks
ldrk gS ;k nksuksa ls naMuh; gksxkA
15&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] fdlh vf/kdkjh dks ] fdlh ,sls O;fDr ls]
ftlds fo:) ;g fo”okl djus dk dkj.k gS fd mlus fdlh ou] ckx ;k lkoZtfud
Hkwx`gkfn esa fLFkr o`{k ls fHkUu fdlh o`{k ds lac/k esa bl vf/kfu;e ds v/khu vijk/k fd;k
gS] ,slh /kujkf”k] tks ikap gtkj :i;s ;s vf /kd u gks] ml vijk/k ds fy;s iz” keu ds :i
es Lohdkj djus ds fy;s izkf/kd`r dj ldrh gS ] ftlds ckjs esa ;g fo”okl gS fd ,sls
O;fDr us mls fd;k gSA
¼2½ fdlh ,sls vf/kdkjh dks ,slh /kujkf”k dk Hkqxrku djus ij] lafnX/k O; fDr dks]
;fn og vfHkj{kk esa gS] NksM+ fn;k tk;xk vkSj ,sls O;fDr ds fo:) bl vf/kfu;e ds
v/khu dksbZ vxzrj dk;Zokgh ugha dh tk;xh vkSj /kkjk 14 esa fdlh ckr ds gksrs gq, Hkh ,slk
vf/kdkjh] ,slh jkf” k dk] tks ikap gtkj :i ;s ls vf/kd u gks ftls og ekey s dh
ifjfLFkfr;ksa es mfpr le>s] Hkqxrku djus ij bl vf/kfu;e ds v/khu vfHkx`ghr lEifÙk dks
NksM+ ldrk gSA
vijk/kksa dk ize’ku djus
dh “kfDr
16&& izR;sd ou vf/kdkjh] ys[kiky] iapk;r lfpo] iqfyl&dkaLVsfcy] lgk;d
m|ku&fujh{kd ;k lgk;d Hkwfe laj{k.k fujh{kd ;k muls ofj’B fdlh vf/kdkjh dk dÙkZO;
gksxk fd og &&
vf/kfu;e ds mYya?ku
dh vk[;k dfri;
vf/kdkfj;ksa }kjk nh
tk;xh
162
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿/kkjk 17&24À
¼d½ /kkjk 4 ds fdlh mYya?ku dh] ;k ,slk mYya?ku fd;s tkus dh rS;kjh dh
lwpuk] tks mldh tkudkjh esa vk;s] rqjUr l{ke izkf/kdkjh dks ns] vkSj
¼[k½ ,sls mYYa?ku dks] ftls og tkurk gks ;k ftlds ckjs esa mls ;g fo”okl djus
dk dkj.k gks fd og fd;k tkus okyk gS ;k ftlds fy;s fd;s tkus dh laHkkouk gS] jksdus ds
fy;s leLr ;qfDr;qDr mik; djs] tks mldh “kfDr ess gSA
17&& bl vf/kfu;e ds v/khu “kkfLr ;k fdlh lEifÙk dk vf/kgj.k] dksbZ naM nsus
dks ugha jksdsxk] ftlds fy;s mlls izHkkfor O;fDr fdlh vU; fof/k ds v/khu nMauh; gSA
“kkfLr nsus ;k vf/kgj.k
ls vU; n.M fn;s tkus
esa gLr{ksi ugh gksxk
18&& bl vf/kfu;e ds v/khu “kfDr dk iz;ksx ;k fdlh dÙkZO; dk ikyu ;k d`R;
dk fuoZgu djus okys vf/kdkjh Hkkjrh; naM lfgaark dh /kkjk 21 ds vFkkZUrxZr yksd&lsod
le>s tk;saxsA
vf/kdkjh yksd lsod gksaxs
19&& dksbZ /kujkf”k] ftles a fdlh vijk/k ds ize”ku ds fy;s dksbZ jkf” k Hkh
lfEefyr gS] ftls bl vf/kfu;e ds v/khu fdlh O;fDr }kjk Hkqxrku fd;s tkus ds fy;s
funs”k fn;k x;k gks] ml le; izo`Ùk fdlh fof/k ds v/khu olwyh dh fdlh vU; jhfr ij
izfrdwy izHkko Mkys fcuk] mlls Hkw&jktLo dh cdk;k dh Hkkafr olwy dh tk;xh A
/kujkf”k yksd laod gksaxs
20&& bl vf/kfu;e ds v/khu ln~Hkkouk ls fd;s x;s ;k fd;k gqvk rkRif;Z r
fdlh dk;Z ds fy, jkT; ljdkj ;k bl vf/kfu;e ds v/khu “kfDr dk iz;ksx ;k dÙkZO;
dk ikyu ;k d`R; dk fuoZgu djus ds fy;s “kfDr lEiUu fdlh O;fDr ds fo:) ] dksbZ
okn ;k dk;Zokgh ugha dh tk ldsxh A
dk;Zokfg;ksa ij jksd
21&& ,slh “ krksZ ds v/khu] ;fn dksbZ gks] tks vkjksfir dh tk;sa ] jgrs gq, jkT;
ljdkj] ;fn yksd fgr esa] ,slk djuk vko”;d le> k tk;] ljdkjh xtV esa vf/klwpuk
}kjk fdlh {ks= dks ;k o`{kksa dh fdlh tkfr dks bl vf/kfu;e ds leLr ;k fdlh micU/k
ls NwV ns ldrh gSA
NwV
22&& bl vf/kfu;e d s micU/k] o`{k fxjkus dks izfrf’kf) ;k fofu;fer djus ds
fy;s ml le; izo`Ùk fdlh fof/k ds micU/kks a ds vfrfjDRk gksaxs ] u fd mudk vYihdj.k
djsaxsA
bl vf/kfu;e ds micU/k
ml le; izo`Ùk fdlh vU;
fof/k ds vfrfjDr gksaxs
23&& ¼1½ jkT; ljdkj] tu lk/kkj.k ds fgr esa] vf/klwpuk }kjk ;g ?kks’k.kk dj
ldrh gS fd o`{kksa dk dksbZ oxZ ,slh vof/k rd ugha fxjk;k tk;xk] tSlh ml vf/klwpuk esa
fofufnZ’V gSA
¼2½ ,sls o`{kksa dk izcU/k fofgr jhfr ls fofu;fer fd;k tk;xkA
o`{kksa ds ifj{k.k ds fy;s
jkT; ljdkj dh “kfDr
24&& jkT; ljdkj] vf/klwpuk }kjk bl vf/kfu;e ds iz;kstukas adks dk;kZfUor djus
ds fy;s] fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
163
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿vuqlwph& 1À
¿24&d&& mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k ¼la”kks/ku½ vf/kfu;e]
1998 ds izkjEHk ds fnuk¡d dks vkSj ls fdlh fof/k ;k ifjfu;r lays[k esa mÙkj izns”k xzkeh.k
vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976 ds izfr fdlh funsZ”k dks mÙkj izns”k xzkeh.k
vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976 ds izfr funsZ”k le>s tk;sxkAÀ1
m0iz0 vf/kfu;e la0 45
lu~ 19 76 ds uke ds
ifjorZu ij ladze.kdkyhu
micU/k
25&& ¼1½ mÙkj izns”k xzkeh .k {ks= esa o`{k laj{k.k v/;kns” k] 1976 ,rn~}kjk fujflr
fd;k tkrk gSSA
¼2½ ,sls fujlu d s gksrs gq, Hkh mDr v/;kns” k ds v/khu fd;k x;k dksbZ dk;Z ;k
dh dksbZ dk;Zokgh bl vf/kfu;e ds v/k hu fd;k x;k dk;Z ;k dh xbZ dk;Zokgh le>h
tk;xh ekuksa ;g vf/kfu;e leLr lkjoku le; ij izo`Ùk FkkA
fujlu rFkk viokn
mÙkj izns”k v/;kns”k la0
26]1976
vuqlwph & ,d
¼bekjrh ydM+h okys o`{k½
¿/kkjk 3 ¼X;kjg½ nsf[k;sÀ
Øe la0 lkekU; uke ouLifr “kkL=kuqlkj uke
1 2 3
1 & vjks[kV tqxysalfjft;k
2 & vtqZu VehZufy;k vjtqu
3 & vke eSaxhQsjk bfUMdk
4 & beyh VekfjuM~l bafMdk
5 & dj/kbZ ,suksxkbfll iSuMqyk
6 & dstw gksYi&Vhfy;k buVsfxzQksfy;k
7 & dqlqe LykbZpsjk f=tqxk
8 & dSy ikbul ,Dlylk
9 & [kj”kw D;wjDl lSehdjihQksfy;k
10 & [kSj ,dsf’k;k dVs’kw
11 & xwVsy Vªhfo;k uwMh¶yksjk
12 ?kkÅ& odyh ,uksxkbll ySVhQksfy;k
13 & pUnu lUVkye ,yce
14 & pe[kfjd djfiul foehfu;k
15 & fpjkSth cqpuSfu;k ySfVQksy;k
16 & phM+ ikbul jkDlcjxkbZ
17 & tkequ lkbth;e D;qfeu
18 & <kd@ iykl C;wfV;k eksulijek ¼dsoy fetkZiqj] okjk.kh]
ckank vkSj >kalh ftyksa ds fy,½
19 & rquh flMªsyk lsjVk rwuk
20 & rwu flMªsyk rwuk
21 & rsUnw Mk;l ikijsl VksesuVkslk
22 & nsonkj lhMªl fcvksnkjk
23 & uhe vtsfMjsDVk bafMdk
24 & iijh@lUlnw @fpdM+h cksDll~ fleiSjfijsUl
25 & Qfy;kaV Dosjdl Xykdk
1- m0iz0 vf/kfu;e la0 28 o’kZ 1998 dh /kkjk 4 }kjk c<+k;k x;kA
164
¿mÙkj izns”k xzkeh.k vkSj ioZrh; {ks= esa o`{k laj{k.k vf/kfu;e] 1976À ¿vuqlwph 2&3À
26 & cdkbu esfy;k ,tsMjsd
27 & cgsM+k VehZufy;k cSfyfjdk
28 & ckat D;wjdl budkuk
29 & egqvk e/kqdk ySfVQksfy;k
30 & eksfjUMk ,scht fiuM:
31 & ekS: D;wjldl MkbysVk
32 & jk; ihaflek eksfjUMk
33 & fj;kat Dosjdl ysuhthukslk
34 & “kh”ke MycftZ;k lsjsVk
35 & lybZ ckSlcsfy;k lsjsVk
36 & lkxkSu VsDVksuk xzsfUMl
37 & lky lksfj;k jkscLVk
38 & flfjl ,sfYcfTt;k Lisfit
39 & lbZ@vkluk VehZukfy;k VksesuVkslk
40 & lsey lyesfy;k esykcfjdk
41 & gjZ VehZufy;k pscqyk
42 & gYnw ,sMhuk dkfMZQksfy;k
vuqlwph &nks
¼Qy okys o`{k½
¿/kkjk 3 ¼X;kjg½ nsf[k;sÀ
Øe la0 lkekU; uke ouLifr “kkL=kuqlkj uke
1 & vukj iqfudk xzsUVe
2 & ve:n iSlhfM;e xkÅok
3 & vkMw izwul ijfldks
4 & vkyw cq[kkjk izwul dE;wful
5 & vke eSxhQSjk bf.Mdk
6 & vkWoyk ,fEcfydk vkQhlsusy
7 & dVgy vjVksadkjil bfUVfxzdksfy;k
8 & [kqekuh izwlu ,jeSukbdk
9 & uk”kikrh I;wjl dE;wful
10 & ukjaxh] uhcw] ekYVk] eqlEeh] lUrjk lHkh rjg ds flVjl
11 & yhph uSQsfy;e fyph
12 & “kjhQk ,uhukLd;wekslk
13 & lsc I;wjl esyl
vuqlwph & rhu
¼bZ/ku okys o`{k½
¿/kkjk 3 ¼X;kjgÀ
vuqlwph ,d vkSj nks esa fofufnZ’V o`{kksa ls fHkUu o`{kA
165
THE UTTAR PRADESH PROTHECTION OF TREES [***]2 ACT, 19761
[U. P. ACT NO. 45 OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on November 8, 1976
and by the Uttar Pradesh Legislative Council on November 10, 1976.
Received the assent of t he Governor on November 19, 1976 under Article 200 of
‘the Constitution of India ’ and was published in the Utt ar Pradesh Gazette, Extraordinary,
dated November 22, 1976.]
AN
ACT
to provide for regulation of felling of trees and replanting of trees in [***]2 Uttar
Pradesh.
IT IS HEREBY enacted in the Twenty -seventh Year of the Republic of
India as follows :-
Short title,
extent, and
commencement
1. [(1) This Act may be called the Uttar Pradesh Protection of Trees Act,
1976.]3
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once.
Act not to
apply to
certain areas
2. This Act shall not apply to -
(a) trees situate in reserved and protected forests ;
(b) trees situate in a forest or forest. land in respect of which any notification
under the Indian Forest Act, 1927 as amended in its application to Uttar Pradesh is
in force ;
[(c) trees situate in cantonment area.]4
Definitions
3. In this Act, unless there is anything repugnant in the context :
(i) "blank area" mea ns any piece of land (not being under cultivation)
measuring one-half of a hectare or more, which has five or less trees growing o n
it;
(ii) "Bhoomi Sanrakshan Adhikari" shall have the meaning assigned to it
under the Uttar Pradesh Bhoomi Evam Jal Senrakshan Adhiniyam, 1963 ;
(iii) "competent authority" means an authority appointed by the State
Government by notification to perform the duties and exercise the powers
imposed or conferred upon a competent authority by this Act; and different
competent authorities may be appointed in respect of different classes of timber,
fruit and other trees, and for different purposes
(iv) "Divisional Forest Officer" means an officer incharge of a forest division
and exercising jurisdiction over the area;
1. For statement of objects and reasons see Uttar Pradesh Extraordinary dated March 31,
1976.
2. Omitted by section 2 of U.P. Act No. 28 of 1998.
3. Subs. by section 3 ibid.
4. Subs. by section 4 ibid.
166
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Section 4-5]
(v) "fell a tree", with its cognate expressions, means cutting, girdling,
lopping, pollarding or damaging a tree in any other manner;
(vi) "Government garden" means a piece of land belonging to the Central or
State Government used for growing flowers, fruit or vegetables er for planting or
raising trees, and includes a grove land belonging to the Central or State
Government;
(vii) "hill area" means the districts of Almora, Pithoragarh, Garhwal,
Chamoli, Tehri-Garhwal and Uttarkashi and the hill pattis of d istrict NainiTal and
areas of Chakarata Tahsil and Mus soorie Municipal Board of Dehra Dun district
but does not include any Cantonment area. ;
(viii) "holding" and "tenure holder" shall have the meaning assigned to them
in the Uttar. Pradesh Zamindari Abolition and Land Reforms Act, 1950 ;
(ix) "public premises" shall have the meaning assigned to it in the Uttar
Pradesh Public Premises (Eviction of Un authorised Occupants) Act, 1972 ;
(x) "revising authority" means an authority a ppointed by the State
Government as revising authority under this Act ;
(xi) "tree" means any woody plant whose branches spring from and are
supported upon a trunk or body and whose trunk or body is not less than five
centimetre in diameter at a height of thirty centimetres from the ground level and
is not less than one metre in height from the ground level, and the expressions
"timber trees" and "fruit trees" means respectively the trees of the species
specified in Schedule I and Schedule II respectively:
Provided that the State Government may by notification add to or modify
the Schedules ;
(xii) "urban area" means an area (not being a hill area), which is included
within the limits of a Nagar Mahapalika, Muni cipal Board, Notified Area
Committee, Tow n Area Committee, Cantonment Board or of a Development
Authority ;
(xiii) "words and expressions" used in this Act and defined in the Indian
Forest Act, 1927, as amended in its application to Uttar Pradesh, but not defined
in this Act shall have the meaning respectively assigned to them in that Act.
Restriction on
felling and
removal of
trees
4. Except as provided in this Act or the rules made thereunder, no person shall-
(a) fell any tree standing on any-land; whether included in a holding or not;
(b) cut, remove or otherwise dispose of any tree other than a tree which is
completely dead and has fallen without the aid of human agency on any such land.
Permission to
fell or remove
trees
5. The competent authority may, on the application of any person entitled to fell
a standing tree or to cut, remove or otherwise dispose of a fallen tree, after making
such inquiry, as it thinks fit, grant permission to him to do so :
Provided that such permission shall n ot be refused if the tree cons titutes
danger to person or property :
167
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Section 6-8]
Provided further that except in such area as may be notified by the State
Government in this behalf such permission shall not be requi red for the felling of
any tree with a view to appropriating the wood or leaves thereof for bona fide use
for purposes of fuel, fodder, agricultural implements or other domestic use :
Provided also that such immediate steps as are necessary to remove any
obstruction or nuisance or to prevent any danger may be taken without such
permission.
Procedure for
obtaining
permission to
fell or remove
trees
6. (1) Every application under section 5 shall be in writing and shall be made in
such manner and contain such particulars as may be prescribed.
(2) The competent authority shall give his decision in the case of an
application in respect of any tree other than a tree growing in forest, grove, or
public premises, within ninety days from the date of receipt o f such application,
and in the case of an application in respect of a fallen tree within seven days from
the date of receipt of such application,
(3) If the competent authority fails to give his decision within the time
allowed by sub-section (2), the permission referred to in section 5 shall be deemed
to have been granted.
(4) Any person aggrieved from the decision of the competent authority under
sub-section (2) may make a representation within thirty days from the date of such
decision, to the Revisin g Authority and his decision on such representation shall
be final.
(5) Every permission granted under this Act shall be in such form and subject
to such conditions, including taking of security for ensuring regeneration of the
area and replanting of trees or otherwise, as may be prescribed.
Obligation to
plant trees
7. Every person, to whom permission has been granted under this Act to fell,
cut, remove or dispose of any tree, shall be bound to plant and tend two trees in
place of every tree in the area, from where such tree has been felled, cut, removed
or disposed of by him under such permission :
Provided that the competent authority may for reason to be re corded in
writing, permit lesser number of trees to be planted, or trees to be planted in any
different area, or exempt any person from the obligation to plant or tend any tree.
Plantation of
trees in blank
area
8. (1) Where the Divisional Forest Officer is of opinion, on the basis of the
report of a revenue officer, not b elow the ran k of a Sub Divisional Officer, or a
Horticulture Officer, not below the rank of a District Horticulture Officer, or a
Soil Conservation Officer not below the rank of Bhoomi Sanrakshan Adhikari or
any forest officer not below the rank of Assistant Conservat or of Forest, or
otherwise that trees should be planted in a blank area, he may issue a notice to the
owner, occupier or tenure-holder (hereinafter referred to as c laimant) of such area
to show cause why trees should not be planted in such area as may be s pecified in
such notice.
(2) The notice referred to in sub -section (1) shall be given in such form and
shall contain such particulars and shall be served in such manner as may be
prescribed.
168
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Section 9-12]
(3) The Divisional Forest Officer may, after considering the cause, if any,
shown by the claimant, direct him to plant such number and class of trees as may
be specified in the direction.
(4) Any person aggrieved from any direction given under subsection (3) may
within 30 days from the date of such direction, prefer an appeal to the Conservator
of Forests concerned, whose decision shall be final.
Implementation
of directions
given under
section 7 and 8
9. (1) Every person who is under an obligation to plant trees under section 7 or
to whom any direction has been given under section 8 shall start preparatory work
within ninety days, from the date of the permission or the date of receipt of
direction, as the case may be, and shall plant the trees in accordance with such
direction in the next following rainy season or wit hin such extended time as the
Divisional Forest Officer concerned may allow.
(2) In case of default by such person the Divisional Forest Officer may cause
trees to be planted and may recover the cost of plantation from such person in the
prescribed manner.
Penalty for
felling or
removal of
trees in
contravention
of section 4
10. Whoever fells or causes to be felled any standing tree, or outs, remo ves or
otherwise disposes of any fallen tree, in contravention of the provisions of section
4, or contravenes any condition of any permission granted under this Act, s hall be
punished with imprisonment which may extend to six months or with fine which
may extend to one thousand rupees or with both.
Offence by
companies
11. (1) If the person committing an offence under this Act is a company, the
company as well as every person incharge of and res ponsible to the company for
the conduct of its business at the time of the commission of the offence shall be
deemed to be guilty of the offence and shall be liable to be proceeded against and
punished accordingly :
Provided that nothing contained in this sub -section shall render any such
person liable to any punishment provided in this Act, if he proves that the offence
was comm itted without his knowledge of that he exercised all due diligence to
prevent the commission of such offence.
(2) Notwithstanding anything contained in sub -section (1) where an offence
under this Act has been committed by a co mpany and it is proved that the offence
was committed with the consent or con nivance of, or is attributable to any neglect
on the part of any manag ing agent, Secretary, treasurer, director, manager or other
officer of the company shall also be deeme d to be guilty of that offence and shall
be liable to be proceeded against and punished accordingly.
Explanation-- For the purposes of this section --
(a) "company" means any body corporate and includes a firm or other
association of individuals ; and
(b) "Director" in relation to a firm means a partner in the firm.
Forfeiture of
timber
12. (1) Where any person is convicted of an offence under thi s Act any timber or
the tree in respect of which an offence is commit ted and the implements used for
felling such trees may be ordered by the court to be forfeited to Government.
(2) Any timber forfeited under this section shall be disposed of by the
competent authority in such manner as may be prescribed.
169
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Section 13-16]
Power to arrest
without
warrant
13. (1) Any forest officer not below the rank of a Forest Ranger or Police
Officer, not below the rank of a Sub-Inspector, may without a warrant, arrest any
person against whom there is reason to believe that he has been concerned in any
offence under this Act :
Provided that in relation to the hill area the reference to Sub -Inspector in
this sub-section shall be construed as a reference to Naib Tehsildar.
(2) Every officer making an arrest under this section shall, witho ut
unnecessary delay and subject to the provisions of this Act as to release on bond,
take or send the person arrested before the Magistrate having jurisdiction in the
case, or to the officer-in-charge of the nearest police station.
(3) Any person arrested under this section shall be released on his executing
a bond to appear, if and when so required, before the Magis trate having
jurisdiction in the case.
Power to seize
14. (1) When there is reason to believe that any tree has been felled or cut or
removed in contravention of the provisions of this Act, the wood of such tree,
together with boat, vehicle, carrier or cattle, if any, used in such contravention
may be seized by any Forest Officer not below the rank of a Forest Ranger or any
police officer not below the rank of a Sub -Inspector or any other person
empowered in this behalf by the State Government.
(2) Every seizure under th is section shall be reported to the Ma gistrate
having jurisdiction to try the offence on account of which the seizure has been
made and such timber, boat, vehicle, carrier or cattle shall, subject to the order of
such Magistrate, be disposed of in the prescribed manner.
(3) Any forest office r or police officer who vexatiously and unnecessarily
arrests or si ezes any property on pretence of such property being liable to
forfeiture under this Act shall be punishable with imprisonment for a term which
may extend to six months or with fine which m ay extend to five hundr ed rupees
or with both.
Power to
compound
offences
15. (1) The State Gov ernment may by notification authorize any officers to
accept from any person against whom there is reason to believe that he has
committed offence under this Act in respect of any tree other than a tree situate in
a forest, grove or public premises, such sum of money not exceeding Rs.5,000 by
way of com position for the offence which such person is suspected to have
committed.
(2) On the payment of such sum of money to any such officer, the suspected
person if in custody, shall be released and no further proceedings under this Act
shall be tak en against such person and not withstanding anything contained in
section 14, such officer may on payment of such amount, not exceeding f ive
thousand rupees as he may in the circumstances of the case think fit, release the
property seized under this Act.
Contravention
of Act to be
reported by
certain officers
16. It shall be the duty of ever y Forest Officer, Lekhpal, P anchayat Secretary,
Police Constable, Assistant Horticulture Inspector or Assistant Soil Conservation
Inspector or any officer superior to them --
170
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Section 17-24]
(a) to give immediate information coming to his knowledge, of any
contravention of secti on 4 and of preparation to com mit such contraven tion
to the competent authority; and
(b) to take all reasonable measures in his power to prevent such
contravention which h e may kn ow or have reason to believe that it is about
or likely to be committed.
Award of
penalty or con -
fiscation not to
interfere with
other punishment
17. The award of penalty or confiscation of any property under this Act shall not
prevent the inflict ing of any punishment to which the person affected thereby is
liable under any other law.
Officers to be
public servants
18. The officers exercising powers or discharging any duties or functions under
this Act shall be deemed to be public servants wit hin the meaning of section 21 of
the Indian Penal Code.
Execution of
order for pay -
ment of money
19. Any sum, including any amount for composition of an offence, the payment
of which has been directed to be made by any person under this Act shall, without
prejudice to any other mode of recovery under any law for the time being in force,
be recoverable from him as an arrear of land revenue.
Bar of
Proceedings
20. No suit or proceedings shall lie against the State Government or against any
person empowered to exercise power or to perform duties or discharge functions
under this Act, for anything in good faith done or purporting to be done under this
Act.
Exemption
21. Subject to such conditions, if any, as may be imposed, the State Government
may, if it is considered necessary so to do in the public int erest by notification in
the Official Gazette, exempt any area or any species of trees from all or any of the
provisions of this Act.
Provision of
this Act to be
in addition to
any other Law
for the time
being in force
22. The provisions of the Act shall be in addition to and not in derogation of the
provisions of any ot her law for the time being in force prohibiting or regulating
the felling of trees.
Power of the
State Govern -
ment for pres-
servation of
trees
23. (1) The State Government may in the interest of general public declare b y
notification that any class of tree shall not be felled for such period as is specified
in that notification.
(2) The mana gement of such trees shall be regulated in the prescribed
manner.
Power to make
rules
24. The State Government may by notification make rules to carry out the
purposes of this Act.
171
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Schedule -1]
[Transitory
provision on
the change f
name of U.P.
Act No. 45 of
1976
24-A On and from the commencement of the Uttar Pradesh Protection of Trees in
Rural and Hill Areas (Amendment) Act, 1998, any reference to the Uttar Pradesh
Protection of Trees in Rural and Hill Areas Act, 1976 in any law or statutory
instrument shall be construed as a reference to the Uttar Pradesh Protection of
Trees Act, 1976.]1
Repeal and
savings
Uttar Pradesh
Ordinance no.
26 of J 976
25. (1) The Uttar Pradesh Protection of Trees in Rural Areas Ordinance , 1976 is
hereby repealed.
(2) Notwithstanding such repeal any thing done or any action taken under the
aforesaid Ordinance shall be deemed to have been done or taken under this Act as
if this Act were in force at all material times.
Schedule I (Timber Trees)
[See section 3 (XI]
Serial No. Common Name Botanical Name
1
2
3
4
5
6
7
8
9
10
11
12
13
14
15
16
17
18
19
20
21
22
23
24
25
Akhrot
Arjun
Am
Imli
Kardhai.
Kanju
Kusum
Kail
Kharshu
Khair
Gutel
Dhau/Bakli.
Chandan
Chamkharik
Chironji
Chil
Jamun
Dhak-Palas
Tuni
Tun
Tendu
Deodar
Neem
Papri/Sansadujflhikri
Phaliyant
Juglans regia
Terminalia arjuna
Mangifera indica
Tamarindus indica
Anogeissus pendula
Holoptelea integrifolia
Schleichera Trijuga
Pinus excelsa,
Quercus Semecarpifolis
Acacia catechu
Trewia nudiflora
Anogeissus latifolia
Santalum album
Carpinus viminea
Buchanania latifolia
Pinus roxburgii
Sygyzium cumini
Butea Monosprerma
* or Mirzapur, Varanasi, Banda and
Jhansi districts only)
Oedrella Serrate
Cedrella toona
Doispirous tomentoss
Cedrus Deodars
Azadiarchta indica
Buxus Sempervirens
Quercus glauca
1. Added by section 4 of U.P. Act No. 28 of 1998.
172
[The Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976] [Schedule II-III]
26
27
28
29
30
31
32
33
34
35
36
37
38
39
40
41
42
Bakain
Bahera
Banj
Mahua
Morinda
Morn
Rai
Rianj
Shisham
Salai
Sagaon
Sal
Siris
Sain/Asna
Semal
Harr
Haldu
Mlelia azedarach
Terminalia belerica
Quercus iucona
Madhuca latifolia
Abies pindrow
Quercus dilatata
Picea morinda
Quercus Lanuginosa
Dalbergia sissoo
Boswellia serrata
Tactona grandis
Shorea robusta
Albizia species
Terminalia tomentosa
Salmalia melabarica
Terminalia ohebula
Adina cordifolio.
Schedule II (Fruit Trees)
[See section 3 (Xi)]
Serial No. Common Name Botanical Name
1
2
3
4
5
6
7
8
9
10
11
12
13
Anal'
Amrood
Aroo
Aloobukhara
Am
Aonla
Kathal
Khubani
Naspati
Narangi, Neebu, Malta,
Mussammi, Santra.
Litchi
Sharifa
Sev
Punica Granutum
Psidium Guyava
Prunus perrico
Prunus communis
Mangifera indica
Emblica officinale
Artccarpus integrifolia
Prunus armeniaca
Pyrus communis
All varieties of citrus
Nephelium Litchi
Amona squemosa
Pyrus Malus.
Schedule III (Fuel Trees)
[See section 3 (xi)]
Trees other than those specified in Schedules I and II.