Preamble
Andhra Pradesh Forest (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 35 of 1997] | [26th December, 1997] |
An Act farther to amend the Andhra Pradesh Forest Act, 1967.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Forest (Amendment) Act, 1997.
(2) It shall come into force on such date as the state Government may, by notification, appoint and different dates may be appointed for different provisions of the Act.
Section 2. Amendment of section 29
2. Amendment of section 29.- In the Andhra Pradesh Forest. Act, 1967 (Act 1 of 1967), (hereinafter referred to as the Principal Act) in section 29, in sub-section (2), for clause (h), the following shall be substituted, namely:-
"(h) Prohibit absolutely or regulate, subject to such conditions in the entire State of Andhra Pradesh or within such local limits as may be specified, the establishment of pits or machinery for sawing, converting, cutting, burning, concealing or marking of timber, the altering or effacing of any marks on the same, of the possession or carrying of hammers or other implements used for marking timber;".
Section 3. Amendment of section 62
3. Amendment of section 62.- In section 62 of the Principal Act, in sub-section (1), in clause (b), for the words "an Assistant Conservator of Forests", the words "a Forest Range Officer", shall be substituted.