Rajasthan Reserved Forests (Exercise of Rights) Rules, 1960 1. Short title and commencement. 2. Right of pasture. 3. Rights to Forest Produce.
Rajasthan Reserved Forests (Exercise of Rights) Rules, 1960
Published vide Notification No. F. 15 (197) Revenue A/58/I, dated 23-1-1961, published in Rajasthan Gazette, Part 4-C, dated 13-4-1961
RJ884
In exercise of the powers conferred by clauses (c) and (d) of section 26-A read with clause (c) of sub-section (2) of section 15 of the Rajasthan Forest Act, 1953 (Act No. XIII of 1953), the State Government is hereby pleased to make the following Rules, namely: -
- Short title and commencement.- (1) These Rules shall be called the Rajasthan Reserved Forests (Exercise of Rights) Rules, 1960.
(2) They shall come into force at once.
- Right of pasture.- The right to pasture under sections 12 and 14 of the Act shall be subject to the following conditions namely:-
(i) All plantations and felled coupes shall be closed for the exercise of this right until the Forest Officer declare them as open. Normally all felled coupes shall remain closed for a period of 10 years from the year following the year of felling; provided that not more than one quarter of the area of any Forest Block shall remain closed.
(ii) Grass-Reserves, usually known as Birrs, Jors and Rundhs in which the right of pasture has been admitted, shall remain closed to grazing from 1st July to 31st October.
- Rights to Forest Produce.- The rights of forest produce under sections 12 and 14 shall be subject to the following conditions:-
(i) No felling, lopping, extraction of leaves, bark and root shall be carried out from 1st May to 31st October, except with the specific permission in writing of the Forest Officer:
Provided that dead dry fallen fuel wood may be brought in head loads for bona fide domestic needs.
(ii) No grass shall be cut between 1st July and 30th September except with the permission in writing of the Forest Officer.
