Rajasthan Reserved Forest (Commutation of Rights) Rules, 1960

Rajasthan Reserved Forest (Commutation of Rights) Rules, 1960 1. Title and Commencement. 2. Commutation of Rights.

The Rajasthan Reserved Forest (Commutation of Rights) Rules, 1960

Published vide Notification No. F. 15 (197) Revenue/A/58/3, dated 23-1-1961, published in Rajasthan Gazette, Part 4-C, dated 13-4-1961

RJ885

In exercise of the powers conferred by section 16, of the Rajasthan Forest Act, 1953 (Act No. XIII of 1953), the State Government hereby makes the following Rules, namely-

1. Title and Commencement.- (1) These Rules may be called the Rajasthan Reserved Forest (Commutation of Rights) Rules, 1960.

(2) They shall come into force at once.

2. Commutation of Rights.- Commutation of all rights under section 16 of the Act shall not exceed 20 times the value of the forest produce at the time of commutation, whether by cash payment or by grant of land:

Provided that commutation of rights on land, by grant of land shall be subject to the condition that the land given in exchange shall not be more than twice the area of the land commuted.