Tamil Nadu Forest (Amendment) Act, 1998*
| [Tamil Nadu Act No. 33 of 2002] | [3rd September, 2002] |
An Act further to amend the Tamil Nadu Forest Act, 1882
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th August, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary, No. ???, dated September 3, 2002.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Forest (Amendment) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 36-F.- After section 36-E of the Tamil Nadu Forest Act, 1882, (Tamil Nadu Act ??? of 1882) the following section shall be inserted, namely:-
"36-F. Rights and sale of sandalwood tree grown on private lands.- (1) Every person who grows sandalwood tree on any patta land held by him as owner, tenant, lessee, mortgagee with possession or otherwise, shall be the owner of such sandalwood tree.
(2) No sandalwood tree grown on any patta land shall be sold or otherwise alienated to any person other than the Government:
Provided that nothing contained in this sub-section shall apply to the sale or alienation of any sandalwood tree at any auction held by the Government.
(3) The Government may make rules for the purpose of,-
(a) prescribing the form and the manner in which application for sale of sandalwood tree to the Government shall be made;
(b) verification of ownership of sandalwood tree on patta land;
(c) extraction and processing of sandalwood tree grown on patta land;
(d) fixation of price of sandalwood tree grown on patta land and payment to the owners of such sandalwood tree.".