Indian Forest (Gujarat Amendment) Act, 1963*
| [Gujarat Act No. 48 of 1963] | [6th November, 1963] |
An Act further to amend the Indian Forest Act, 1927.
It is hereby enacted in the Fourteenth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 6th November, 1963 is hereby published for general information.
1. Short title.- This Act may be called the Indian Forest (Gujarat Amendment) Act, 1963.
2. Amendment of section 41 of Act XVI of 1927.- In section, 41 of the Indian Forest Act, 1927 (XVI of 1927)-
(a) in sub-section (2)-
(i) in clause (c), the words "and for the payment of fees therefor" shall be deleted;
(ii) in clause (h), for the words "or subject to conditions," the words "or regulate by grant of licences," shall he substituted; and
(iii) in clause (i), the words "and provide for the levy of fees for such registration" shall be deleted;
(b) after sub-section (2), the following shall be inserted, namely:-
"(2A) Any rules made under this section may provide for the levy of fees for the issue of passes, grant of licences and registration of property marks referred to in clauses (c), (h) and (i) of sub-section (2)."