Rajasthan Forest (Produce Transit) Rules, 1957

Rajasthan Forest (Produce Transit) Rules, 1957

Published vide Notification No. F. 34(44) Rev. A/53, 28.1.1958 (Published in Rajasthan Gazette, Part 4-C Dated 20.2.1958).

RJ78

In exercise of the powers conferred by Section 41 of the Rajasthan Forest Act, 1953 (Act No. XIII of 1953), the Governor of Rajasthan is pleased to make the following rules to regulate the transit of forest produce, namely:-

Rules

1. Title and commencement.- These rules shall be called the Rajasthan Forest (Produce Transit) Rules, 1957, and shall come into force on their publication in the Rajasthan Gazette.
2. Removal of produce.- No forest produce shall be moved into or from or within any area in the State of Rajasthan except as hereinafter provided without a pass issued by a Forest Officer or person duly authorised by or under these rules or otherwise than in accordance with the condition of such pass or by any route or to any destination other than the route and destination specified in such pass :

Provided that no pass shall be required for the removal of any forest produce which has been extracted from the forest for consumption by any person in exercise of any right or concession granted by the State Government or of any other forest produce, as may be exempted by the State Government from the operation of these Rules.

[Provided further that the State Government may exempt from operation of these rules, the movement of any forest produce by any specified mode of transport into or from or within any area notified by the State Government.]

3. Passes.- (1) The following officers and persons shall have the powers to issue passes under rules, namely:-

(i) (a) Chief Conservator of Forests, Rajasthan.

(b) Conservator of Forests.

(c) Divisional Forests Officer.

(d) Sub-Divisional Forest Officer.

(ii) Persons specifically authorised by the Government in this behalf by a notification in the Rajasthan Rajpatra.

(2) Every pass issued under these rules shall contain the following particulars, namely:-

(a) Name of the persons to whom the pass is granted.

(b) Quantity and description of forest produce covered by it.

(c) Name of the village, Tehsil and District in which the person resides.

(d) Place from and to which such forest produce is to be taken or conveyed.

(e) The route and the names of chowkies and nakas by which such forest produce is to be conveyed.

(f) The period for which the pass shall be valid.

4. Fees.- A pass under rule 2 shall be issued in the Form appended to those rules upon payment of a fee of rupee one.
5. Means of transport.- A group of carts, transport, animals, mechanically drived vehicles belonging to or hired by one individual owner may be convert by one single pass provided that the number of such carts, transport animals or vehicles is clearly recorded in the pass and if such carts, transport animals or vehicles belong to different owners they shall be accompanied by as many passes as there are owners :

This rule shall not apply to persons holding passes under rights and concession in whose case one pass shall suffice for a family.

6. Check posts.- All forest produce moved into or from the limits of the State of Rajasthan shall pass through a block choki (or naka) where the transit pass must be produce for inspection and endorsement by the official in-charge of the Choki.
7. Marking.- All unfashioned timber must be properly marked or branded by a property mark which shall be registered in the office of a Divisional Forest Officer. The registration fee shall be Re.1/- per property mark or property hammer. Divisional Forest Officer shall refuse to register a property make or property hammer which is similar to a property make or hammer already registered.

A registration of a property mark or property hammer shall hold good only for the period of time for which it has been registered.

8. Stoppage in transit.- Any Forest Officer not yellow the rank of a Forest Guard or any Police Officer not below the rank of a Head Constable may stop, examine, mark and report on timber and other forest produce in transit.
9. Depots.- (i) The Conservator of Forest may establish such places as he thinks fit as depots to which the forests produce shall be taken :

(a) for examination prior to the grant of a pass, or

(b) for determining the amount of money, if any, payable to Government, and for the payment of any money so found to be due, or

(c) in order that any mark required by law or these rules is to be fixed thereto may be so fixed.

(ii) The Conservator of Forest shall make known from time to time by notification in the official gazette, and locally in such manner as he deems fit, the names and situation of each depot in his Circle.

(iii) Each depot shall be in charge of an officer appointed by or under the orders of the Conservator of Forests without whose permission no forest produce shall be brought into or removed from the depot

Form I

(Vide Rule 4)

Forest Department Rajasthan

…...... Division	Transit Pass under rule-2	Date …........
Permit No ….....	Name of the person …..........	Address........................

Quantity and description of forest produce for which free pass is valid..............

Fee paid on....................................................................................

Place from and to which such produce is to be taken or conveyed.

From................................ to........................

Route through which such forest produce is to be conveyed.......................

Period for which free pass shall be valid ...............

Specimen signature of the permit holder.

Designation of the Officer

Note.— The above pass is issued subject to the provisions of the Rajasthan Forest Act, 1953 and free rules framed thereunder.

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NOTIFICATIONS

Notification No. F. 2(1)(2) Rev.8/73, G.S.R. 17, dated 19.4.1987 - In exercise of the powers conferred under Second proviso Rule 2 of the Rajasthan Forest (Produce Transit) Rules, 1957, the State Government hereby exempts transportation of forest produce by all means of transport other than mechanised vehicles (i.e. engine driven vehicles) into or from or within the areas of Amber and Jamwa Ramgarh Tehsil of Jaipur District, from operation of the above rules for a period of six months. However, the forest produce being so carried by the exempted means of transport shall be specifically verified by the Sarpanch of a Village Panchayat of its being brought from the revenue areas and not from the Forest areas.

[Published in Rajasthan Gazette, Part 4(Ga)(1), dated 25.6.1987, p. 75.]

Notification No. F. 2(1)(2) Rev.8/73, G.S.R. 92, dated 20.12.1986 - In exercise of the powers conferred under Second proviso to Rule 2 of the Rajasthan Forest (Produce Transit) Rules, 1957, the State Government hereby exempts, transportation of forest produce by all means of transport other than mechanised vehicles (i.e. engine driven vehicles) into or from or within the areas of Amber and Jamwa Ramgarh Tehsils of Jaipur District, from operation of the above rules for a period of two months. However, the forest produce being so carried by the exempted mans of transport shall be specifically verified by the Sarpanch of a Village Panchayat of its being brought from the revenue areas and not from the forest areas.

[Published in Rajasthan Gazette, Part 4(Ga)(1), dated 25.12.1986, p. 211.]

Notification No. F. 2(1)(2) Rev.8/73, dated 19.1.1991 - In exercise of the powers conferred under the Proviso to Rule 2 of the Rajasthan Forest Produce Transit) Rules, 1957, the State Government hereby exempts, transportation of forest produce of the following species for destinations within the State of Rajasthan : Eucalyptus, Su-Babul, Ardu, Vilaiti Babul, Israeli Babul, Deshi Babul and Shisham.

[ Published in Rajasthan Gazette, Part 4(C)(1), dated 21.2.1991, p. 239.]

Amendment in above Notification No. 15(33) Forest/98, dated 3.10.2002. - In exercise of the powers conferred by the proviso to rule 2 of the Rajasthan Forest (Produce Transit) Rules, 1957 the State Government hereby makes the following amendment in the notification No. F. (2) 1 (2) Rev./8/73 dated 19.1.1991 namely-

Amendment. - In the said notification the existing expression "Forest Produce" shall be substituted by the expression "timber".

Notification No. G.S.R. 41. - In exercise of the powers conferred under the proviso to rule 2 of the Rajasthan Forests (Produce Transit) Rules, 1957 the Government of Rajasthan is hereby pleased to exempt the following categories of Forest Produce from the operation of the above rules subject to the conditions imposed herein:

Category-I. - All Forest produce in the State of Rajasthan from outside;

Provided that all such forest produce shall be deemed to have its point of origin within the State of Rajasthan unless the contrary is proved by production of proper G/R and other valid documents proving its origin from outside the State of Rajasthan to the satisfaction of the officer checking such forest produce in transit.

Category-II. - All forest produce, being moved within the municipal limits of the cities and towns in the State;

Provided that all such produce will be deemed to have moved into the Municipal limits from out side unless the contrary is proved, by production of valid documents proving its acquisition from within the limits of the city/town itself, to the satisfaction of the officer checking such produce in transit.

Category-III. - All finished or converted products excluding semi processed items as may be declared by the State Government from time to time, which use Timber or bamboos in the form of raw material being moved within the State of Rajasthan.

Provided that, if the person or persons moving any forest produce fail to show conclusively that the forest produce in transit falls in any of the above categories to the satisfaction of the Forest Officer or any other officer empowered in this behalf, such officer may make or cause to be made, such enquiry and take such action or cause to be taken such action as he may think it necessary in the case and such officer will be deemed to be acting under the provisions of Rajasthan Forest Act, 1953.

[Notification No. F.2(1)(2) Rev. 8/73, dated 15.7.1986 Published in Rajasthan Gazette, Part 4(C)(1), dated 24.7.1986, p. 128.]

Notification No. G.S.R. 43. - In exercise of the powers conferred under second proviso to rule 2 of the Rajasthan Forest (Produce Transit) Rules, 1957, the State Government hereby exempts, transportation of forest produce by all means of transport other than mechanised vehicles (i.e. Engine driven vehicles) into or from or within the following areas of the State, from operation of the above rules:-

Sl. No.	Name of Districts	Areas exempted from operation of the Rules
1.	Jaipur	Whole district except Jamu-Ramgarh, Bairath, Bandikui, Amber & [Lalsot] Tehsils.
2.	Alwar	Behrod, Mandawar and Kishangarh Tehsils only.
3.	Bharatpur	Whole district except Bayana and [Bari]Tehsils.
4.	Jhunjhunu	Whole district except Khetri and Udaipurwati Tehsils.
5.	Sikar	Whole district except Sikar and Neem-ka-Thana Tehsils.
6.	Nagaur	Whole district except Parbatsar Tehsil.
7.	Jalore	Whole district except Jalore & Jaswantpura Tehsils
8.	Tonk	Whole district except Todaraisingh Tehsil.
9.	Churu	Whole district.
10.	Bikaner	Whole district.
11.	Sriganganagar	Whole district.
12.	Jodhpur	Whole district.
13.	Jaisalmer	Whole district.
14.	Barmer	Whole district.
15.	Bhilwara	Whole district.

[Notification No. F.2(1)(2) Rev. 8/73, dated 15.7.1986, Published in Rajasthan Gazette, Part 4(C)(1), dated 24.7.1986, p. 131.]

Notification No. F. 15(33)Forest/98, S.O. 335, dated 18.1.2010 (Published in Rajasthan Gazette Extraordinary 4(Ga)(II), dated 25.1.2010). - In exercise of the powers conferred by second proviso to rule 2 of the Rajasthan Forest (Produce Transit) Rules, 1957 and in supersession of this department's Notification No. F. 15(33)Forest/98, Jaipur, dated 2.9.2006, as amended from time to time, the State Government hereby exempts from the operation of the said rules, the movement of timber of species as specified in column number 2 of the table given below by any mode of transport (mechanized or non-mechanized) within the area specified in column number 3 against them, namely:-

Sl. No.	Name of Timber Species	Area
1.	Vilayati Babul (Prosopis juliflora), Isreaeli Babul (Acacia tortalis), Subabul (Leucaena leucocephala) Ardu (Ailanthus spp)	Throughout State of Rajasthan
2.	Deshi Babul (Acacia nilotica), Eucalyptus (Eucalyptus spp), Shisham (Dalbergia spp)	Throughout State of Rajasthan except:— (a) Bikaner district, (b) Jaisalmer district, (c) Srikaranpur Raisinghnagar, Vijayanagar, Anupgarh, Suratgarh and Gharsana Teh. of SriGanganagar district, (d) Hanumangarh Tibi, Pilibanga, Rawatsar, Nohar and Bhadra Teh. of Hanumangarh district, (e) Phalodi and Osian Tehsil of Jodhpur district
3.	Popar (Populus spp)	Throughout State of Rajasthan, Except Sriganganagar and Hanumangarh district.

[Noti. No. F. 15(33) Forest/98, dt. 14.9.2015—Raj. Gaz., Exty., Pt. 1V(C)(I), dt. 21.9.2015, pp. 151(1) to 151(3) {G.S.R. 93}] = 2016 RSCS/II/P. 409/H. 168

G.S.R. 93. - In exercise of the powers conferred by second proviso to Rule 2 of the Rajasthan Forest (Produce Transit) Rules. 1957, the State Government hereby exempts from the operation of said rules, the movement of minor forest produces specified in the table given below by the Gram Sabha or any person or agency authorized by Gram Sabha by any mode of transport within the Scheduled Areas or from the Scheduled Areas, subject to'the provisions made in Chapter VI of the Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011 and clause (d) of subrule (1) of Rule 2 and clause (g) of sub-rule (1) of Rule 4 of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2008, as amended from time to time, namely:

S. No.	Common Name	English Name	Botanical/ Scientific Name
1	2	3	4
1.	RsUnq Qy	Fruits of Indian Ebony tree	Fruits of Diospyros melanoxylon
2.	jrutksr cht	Seeds of Physic nut	Seeds of Jatropha curcas
3.	iqvkM+(QsgkM)	Wild senna	Cassia tora
4.	vkWaoyk Qy	Fruits of Indian gooseberry	Fruits of Emblica officinalis
5.	egqvk Qwy	Flowers of Indian Butter tree	Flowers of Madhuca indica
6.	egqvk cht(Mksyek)	Seeds of Indian Butter tree	Seeds of Madhuca indica
7.	cgsMk Qy	Fruits of Belleric myrobalan	Fruits of Terminalia bellirica
8.	yk[k	Lac	Resinous secretion by Insect Kerria lacca
9.	lw[kk	Fruits of Indian plum	Fruits of Zizyphus spp
10.	dUtMh Qy	Fruits of Indian elm	Fruits of Holoptelia integrifolia
11.	d.kth Qy	Fruits of Pongam tree	Fruits of Pongamia pinnata
12.	ekse	Honey Wax	-
13.	gjMk Qy	Fruits of Chebulic myrobalan	Fruits of Terminalia chebula
14.	iyk'k ds Qwy	Flowers of Flame of the forest	Flowers of Butea monosperma
15.	iyk'k ds cht	Seeds of Flame of the forest	Seeds of Butea monosperma
16.	dsj Qy	Fruits of Kair	Fruits of Capparis decidua
17.	'kgn	Honey	-
18.	lkaxjh	Fruits of Khejari	Fruits of Prosopis cineraria
19.	pkjksyh Qy(cht)	Fruits of Chironji tree	Fruits of Buchanania lanzan
20.	xwank Qy	Fruits of Assyrian plum	Fruits of Cordia spp
21.	cSar	Canes	Calamus rotang
22.	dks;k	Silk Cocoons	-
23.	eky dkax.kh cht	Seeds of Black oil plant	Seeds of Celastrus paniculatus
24.	fuEcksyh(uhe dk cht)	Fruits/ Seeds of Margosa tree	Fruits of Azadirachta indica
25.	/krqjh	Fruits of Jirason weed	Fruits of Datura spp
26.	vjhBk Qy	Fruits of Soap-nut tree	Fruits of Sapindus mukorossi