Indian Forest (Bombay Amendment) Act, 19561
| [Bombay Act No. 10 of 1956] | [14th March, 1956] |
An Act further to amend the Indian Forest Act, 1927, in its application to the State of Bombay.
Whereas it is expedient further to amend the Indian Forest Act, 1927 (XVI of 1927), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1956, Part V, p. 6.
1. Short title.- This Act may be called the Indian Forest (Bombay Amendment) Act, 1956.
2. Amendment of Section 85 of Act XVI of 1927.- Section 85 of the Indian Forest Act, 1927 (XVI of 1927), shall be renumbered as sub-section (1) of that section, and after sub-section (1) so renumbered the following sub-section shall be added, namely:-
"(2) If any question arises-
(a) whether there has been a breach of any of the conditions of such bond or instrument,
(b) as to the sum to be paid for such breach,
(c) as to the person or persona liable to pay such sum,
the question shall be referred to and, after giving notice to the person concerned and after considering his objections (if any), be decided by an officer, not below the rank of a Divisional Forest Officer, authorized by the State Government in this behalf. The person aggrieved by the decision of such officer may, within a period of sixty days from the date of such decision, appeal to the State Government of such other appellate authority as the State Government may appoint in this behalf. The decision of such officer, subject to an appeal to the appellate authority, and the decision of the appellate authority on such appeal, shall be final."