The Indian Forest Act, 1927

88 sections.

Section 1 — Short title and extent.
Section 2 — Interpretation clause.
Section 3 — Power to reserve forests.
Section 4 — Notification by State Government.
Section 5 — Bar of accrual of forest-rights.
Section 6 — Proclamation by Forest Settlement-officer.
Section 7 — Inquiry by Forest Settlement-officer.
Section 8 — Powers of Forest Settlement-officer.
Section 9 — Extinction of rights.
Section 10 — Treatment of claims relating to practice of shifting cultivation.
Section 11 — Power to acquire land over which right is claimed.
Section 12 — Order on claims to rights of pasture or to forest-produce.
Section 13 — Record to be made by Forest Settlement-officer.
Section 14 — Record where he admits claim.
Section 15 — Exercise of rights admitted.
Section 16 — Commutation of rights.
Section 17 — Appeal from order passed under section 11, section 12, section 15 or section 16.
Section 18 — Appeal under section 17.
Section 19 — Pleaders.
Section 20 — Notification declaring forest reserved.
Section 21 — Publication of translation of such notification in neighbourhood of forest.
Section 22 — Power to revise arrangement made under section 15 or section 18.
Section 23 — No right acquired over reserved forest, except as here provided.
Section 24 — Rights not to be alienated without sanction.
Section 25 — Power to stop ways and water-courses in reserved forests.
Section 26 — Acts prohibited in such forests.
Section 27 — Power to declare forest no longer reserved.
Section 28 — Formation of village-forests.
Section 29 — Protected forests.
Section 30 — Power to issue notification reserving trees, etc.
Section 31 — Publication of translation of such notification in neighbourhood.
Section 32 — Power to make rules for protected forests.
Section 33 — Penalties for acts in contravention of notification under section 30 or of rules under section 32.
Section 34 — Nothing in this Chapter to prohibit acts done in certain cases.
Section 35 — Protection of forests for special purposes.
Section 36 — Power to assume management of forests.
Section 37 — Expropriation of forests in certain cases.
Section 38 — Protection of forests at request of owners.
Section 39 — Power to impose duty on timber and other forest-produce.
Section 40 — Limit not to apply to purchase-money or royalty.
Section 41 — Power to make rules to regulate transit of forest-produce.
Section 41A — Powers of Central Government as to movements of timber across customs frontiers.
Section 42 — Penalty for breach of rules made under section 41.
Section 43 — Governments and Forest-officers not liable for damage to forest-produce at depot.
Section 44 — All persons bound to aid in case of accident at depot.
Section 45 — Certain kinds of timber to be deemed property of Government until title thereto proved, and may be collected accordingly.
Section 46 — Notice to claimants of drift-timber.
Section 47 — Procedure on claim preferred to such timber.
Section 48 — Disposal of unclaimed timber.
Section 49 — Government and its officers not liable for damage to such timber.
Section 50 — Payments to be made by claimant before timber is delivered to him.
Section 51 — Power to make rules and prescribe penalties.
Section 52 — Seizure of property liable to confiscation.
Section 53 — Power to release property seized under section 52.
Section 54 — Procedure thereupon.
Section 55 — Forest-produce, tools, etc., when liable to confiscation.
Section 56 — Disposal, on conclusion of trial for forest-offence, of produce in respect of which it was committed.
Section 57 — Procedure when offender not known, or cannot be found.
Section 58 — Procedure as to perishable property seized under section 52.
Section 59 — Appeal from orders under section .55, section 56 or section 57.
Section 60 — Property when to vest in Government.
Section 61 — Saving of power to release property seized.
Section 62 — Punishment for wrongful seizure.
Section 63 — Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary-marks.
Section 64 — Power to arrest without warrant.
Section 65 — Power to release on a bond a person arrested.
Section 66 — Power to prevent commission of offence.
Section 67 — Power to try offences summarily.
Section 68 — Power to compound offences and impose penalties.
Section 69 — Presumption that forest-produce belongs to Government.
Section 70 — Cattle-trespass Act, 1871, to apply.
Section 71 — Power to alter fines fixed under that Act.
Section 72 — State Government may invest Forest-officers with certain powers.
Section 73 — Forest-officers deemed public servants.
Section 74 — Indemnity for acts done in good faith.
Section 75 — Forest-officers not to trade.
Section 76 — Additional powers to make rules.
Section 77 — Penalties for breach of rules.
Section 78 — Rules when to have force of law.
Section 79 — Persons bound to assist Forest-officers and police-officers.
Section 80 — Management of forests the joint property of Government and other persons.
Section 81 — Failure to perform service for which a share in produce of Government forest is enjoyed.
Section 82 — Recovery of money due to Government.
Section 83 — Lien on forest-produce for such money.
Section 84 — Land required under this Act to be deemed to be needed for a public purpose under the Land Acquisition Act, 1894.
Section 85 — Recovery of penalties due under bond.
Section 85A — Saving for rights of Central Government.
Section 86 — [Repealed.].

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