(1) The Uttar Pradesh Protection of Trees in Rural Areas Ordinance, 1976 (U.P. Ordinance No. 26 of 1976) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the aforesaid Ordinance shall be deemed to have been done or taken under this Act as if this Act were in force at all material times.
SCHEDULE I
(TIMBER TREES)
[See Section 3(xi)]
| Sl. No. |
Common Name |
Botanical Name |
| 1 |
2 |
3 |
| 1. |
Akhrot |
Juglans regia |
| 2. |
Arjum |
Terminalia arjuna |
| 3. |
Am |
Mangifera indica |
| 4. |
Imli |
Tamarindus indica |
| 5. |
Kardhai |
Anogeissus pendula |
| 6. |
Kanju |
Holoptelea integrifolia |
| 7. |
Kusum |
Schleichera trijuga |
| 8. |
Kail |
Pinus excelsa |
| 9. |
Kharshu |
Quercus semecarpifolia |
| 10. |
Khair |
Acacia catechu |
| 11. |
Gutel |
Trewia nudiflora |
| 12. |
Dhau/Bakli |
Anogeissus latifolia |
| 13. |
Chandan |
Santalum album |
| 14. |
Chamkharik |
Carpinus viminea |
| 15. |
Chironji |
Buchanania latifolia |
| 16. |
Chil |
Pinus roxburgii |
| 17. |
Jamun |
Sygyzium cumini |
| 18. |
Dhak-Palas |
Butea monosprerma8 |
| 19. |
Tuni |
Cedrella serrata |
| 20. |
Tun |
Cedrella toona |
| 21. |
Tendu |
Diospirous tomentosa |
| 22. |
Deodar |
Cedrus deodara |
| 23. |
Neem |
Azadirachta indica |
| 24. |
Papri/Sansadu/Chikri |
Buxus sempervirens |
| 25. |
Phaliyant |
Quercus glauca |
| 26. |
Bakain |
Melia azedarach |
| 27. |
Bahera |
Terminalia belerica |
| 28. |
Banj |
Quercus incona |
| 29. |
Mahua |
Madhuca latifolia |
| 30. |
Morinda |
Abies pindrow |
| 31. |
Moru |
Quercus dilatata |
| 32. |
Rai |
Picea morinda |
| 33. |
Rianj |
Quercus lanuginosa |
| 34. |
Shisham |
Dalbergia sissoo |
| 35. |
Salai |
Boswellia serrata |
| 36. |
Sagaon |
Tactona grandis |
| 37. |
Sal |
Shorea robusta |
| 38. |
Siris |
Albizia species |
| 39. |
Sain/Asna |
Terminalia tomentosa |
| 40. |
Semal |
Salmalia melabarica |
| 41. |
Harr |
Terminalia chebula |
| 42. |
Haldu |
Adina cordifolio |
SCHEDULE II
(FRUIT TREES)
[See Section 3(xi)]
| Sl. No. |
Common Name |
Botanical Name |
| 1. |
Anar |
Punica granutum |
| 2. |
Amrood |
Psidium guayava |
| 3. |
Aroo |
Prunus perrico |
| 4. |
Aloobukhara |
Prunus communis |
| 5. |
Am |
Mangifera indica |
| 6. |
Aonla |
Emblica officinale |
| 7. |
Kathal |
Artocarpus integrifolia |
| 8. |
Khubani |
Prunus armeniaca |
| 9. |
Naspati |
Pyrus communis |
| 10. |
Narangi, Neebu, Malta, Mussammi, Santra |
All varieties of citrus |
| 11. |
Litchi |
Nephelium litchi |
| 12. |
Sharifa |
Amona squemosa |
| 13. |
Sev |
Pyrus malus |
SCHEDULE III
(FUEL TREES)
[See Section 3(xi)]
Trees other than those specified in Schedules I and II.
NOTIFICATIONS
(1)
English translation of Parti Bhoomi Vikas Anubhag, Noti. No. 1939/14-P.B. V.-97-7-93, dated August 14, 1997, published in the U.P. Gazette, Extra., Part 4, Section (Kha), dated 14th August, 1997, pp. 3-5 [AP 495]
In exercise of the powers under clauses (iii) and (x) of Section 3 of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U.P. Act No. 45 of 1976) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and in supersession of the Government Notification No. 72/XIV-3-377-76, dated 20th January, 1982, as amended from time to time and No. 4448/14 P.B.V./93-300 (31)-93, dated September 23, 1993 the Governor is pleased to appoint the following competent authorities and revising authorities to perform the duties and exercise the powers imposed or conferred upon a competent authority and a revising authority, respectively under the said Act for areas and different classes of trees as mentioned in the Schedule below:
SCHEDULE
A. For trees felling of which is prohibited under sub-section (1) of Section 23 of the aforesaid Act:
| Sl. No. |
Area |
Class of Trees |
Competent Authority |
Revising Authority |
| 1 |
2 |
3 |
4 |
5 |
| 1. |
Whole of Uttar Pradesh |
For class of trees of such Species which can be felled with the permission of the competent authority |
Concerned Divisional Forest Officer/Divisional Director |
Concerned Conservator of Forests/Regional Director |
B. For trees felling of which is not prohibited under sub-section (1) of Section 23 of the aforesaid Act:
| Sl. No. |
Area |
Class of Trees |
Competent Authority |
Revising Authority |
| 1 |
2 |
3 |
4 |
5 |
| 1. |
For the areas declared as fruit belt under Section 3 of the Uttar Pradesh Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985 (U.P. Act No. 18 of 1985) |
(a) Fruit trees |
District Horticulture Officer or Superintendent where the work of District Horticulture Officer is being looked after by such Superintendent |
Concerned Conservator of Forests/Regional Director |
|
|
(b) Other than Fruit Trees |
Concerned Divisional Forest Officer/Divisional Director |
Concerned Conservator of Forests/Regional Director |
| 2. |
For areas other than the fruit belts in the plains of the State (excluding districts of Sonbhadra, Mirzapur, Banda, Jhansi, Lalitpur, Gorakhpur, Maharajganj, Gonda, Bahraich, Lakhimpur-Kheri and Pilibhit and Chakiya) Tehsil of Varanasi district |
(a) Scattered Trees of cultivated and uncultivated/Banjar Holdings, Gram Samaj or other community lands |
Chief Development Officer/Additional District Magistrate (Development) |
Concerned District Magistrate |
|
|
(b) Trees of Groves, Roadside avenues of Zila Parishads and the trees growing on other establishments and structures: |
|
|
|
|
(i) For areas of such districts in the plains of the State where forest produce of certain species have been exempted from the transit pass under clause (c) of the proviso to Rule 3 of the Uttar Pradesh Timber and other Forest Produce Transit Rules, 1978 up to a maximum of two trees in a year on application of any person; |
Concerned Forest Range Officer |
Concerned Divisional Forest Officer/Divisional Director |
|
|
(ii) In cases other than that mentioned in (i) above. |
Concerned Divisional Forest Officer/Divisional Director |
Concerned Conservator of Forests/Regional Director |
| 3. |
For areas other than the fruit belts of districts of Sonbhadra, Mirzapur, Banda, Jhansi, Lalitpur, Gorakhpur, Maharajganj, Gonda, Bahraich, Lakhimpur-Kheri and Pilibhit and Chakiya Tehsil of Varanasi District and all the hill districts in the State. |
All classes of trees |
Concerned Divisional Forest Officer/Divisional Director |
Concerned Conservator of Forests/Regional Director |
(2)
English translation of Van Anubhag-3, Noti. No. 86/XIV-3 377-76, dated January 20, 1982, published in U.P. Gazette, Extra., dated 28th January, 1982, p. 5
In exercise of the powers under Section 21 of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U.P. Act No. 45 of 1976), the Governor in public interest is pleased to exempt from all the provisions of the Act, the following species of trees growing on individual cultivated or uncultivated holdings measuring up to two hectares:
| Serial No. |
Common Name |
Botanical Name |
| 1 |
2 |
3 |
| 1. |
August |
Sesbania grandiflora |
| 2. |
Aru |
Allanthus exceslsa |
| 3. |
Utis |
Alnus nitida |
| 4. |
Casuarina |
Casuarina equisetifolia |
| 5. |
Jangal Jalebi |
Pithecellobium dulce |
| 6. |
Poplar |
Populus species |
| 7. |
Pharash |
Tamarix aphylla |
| 8. |
Bakain |
Melia azederach |
| 9. |
Babool |
Acacia nilotica |
| 10. |
Vilayati Babool |
Prosopis Juliflora |
| 11. |
Eucalyptus |
Eucalyptus species |
| 12. |
Robinia |
Robinia pseudoacacia |
| 13. |
Wattle |
Acacia mearusii |
| 14. |
Willow |
Salix species |
| 15. |
Siris |
Albizia species |
| 16. |
Su Babool |
Leucaena Leucocephala |
| 9[17. |
Ayar |
Lyonia ovalifolia |
| 18. |
Kathber |
Ziziphus glaberrima |
| 19. |
Kharik |
Celtis tetrandra |
| 20. |
Jamun, Jamoa |
Syzygium cumini |
| 21. |
Dhak, Palas, |
Butea monosperma, B. frondosa |
| 22. |
Paper mulberry, |
Broussonetia papyrifera |
| 23. |
Ber |
Ziziphus mauritiana, Z. Jujuba |
| 24. |
Bhimal, Bhekula |
Grewia oppositifolia |
| 25. |
Mehal |
Pyrus pashia |
| 26. |
Sainjana |
Moringa oleifera, M. pterygosperma |
| 27. |
Shahtut |
Morus alba, M. pterygesperma.] |
(3)
English translation of Parti Bhoomi Vikas Anubhag, Noti. No. 1938/XIV-P.B. V.-97-7-93, dated August 14, 1997, published in the U.P. Gazette, Extra., Part 4, Section (Kha), p. 2 [AP 494]
In exercise of the powers under sub-section (1) of Section 23 of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U.P. Act No. 45 of 1976) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904), and in supersession of Government Notification No. 71/XIV-3-377-76, dated January 20, 1982 as amended from time to time, the Governor, in the interest of general public, is pleased to declare that the trees, other than trees situate in a forest or forest land of the following species shall not be felled till December 31, 2000 unless the tree is dead or is dying or it constitutes danger to person or property or its felling is necessary for executing a development work, approved by the Government and permission, in writing, to fell such tree has been obtained from the competent authority:
| Serial No. |
Common Name |
Botanical Name |
| 1 |
2 |
3 |
| 1. |
Akhrot |
Juglans regia |
| 2. |
Angoo |
Fraxinus micrantha |
| 3. |
Cham Kharik |
Corpinus viminea |
| 4. |
Jamnoi |
Prunus cornuta |
| 5. |
Neem |
Azadiracta indica |
| 6. |
Banj, Khirsu, Moru |
Quercus species |
| 7. |
Mahua |
Madhuca latifolia |
| 8. |
Sal |
Shorea robusta |
| 9. |
Pipal |
Ficus religiosa |
| 10. |
Bargad, Bad |
Ficus bengalensis |
| 11. |
Deodar |
Cedrus deodara |
| 10[12. |
Am (Deshi, Tukhmi and Kalami) |
Mangifera indica] |
(4)
English translation of Van Anubhag-5, Noti. No. 2488/XIV-5 2002-7-93, dated December 28, 2002, published in the U.P. Gazette, Extra., Part 4, Section (Kha), dated 28th December, 2002, pp. 6-11 [AP 838]
In pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of Notification No. 2488/XIV-5 2002-7-93, dated December 28, 2002 under Section 5 of the Uttar Pradesh Protection of Trees Act, 1976 (U.P. Act No. 45 of 1976) to
(A) authorise the following enquiry officer to submit his report to the competent authority within prescribed time period from the date of the receipt of the application after conducting such enquiry, as he thinks fit, for felling of tree:
(1) Sub-Divisional Forest Officer/Asstt. Conservator of Forests; or
(2) Tahsildar; or
(3) Horticulture Inspector; and/or
(4) Forester;
(B) prescribe the amount of the security of Rs 100 per plant deposited by the applicant in the form of NSC or Post Office Saving Pass Book for six years and pledged to the competent authority by designation and this security will be refunded to the applicant after the seedlings, planted in lieu of felled trees, get established;
(C) prescribed the pro forma of (i) the application form provided in Section 5 as per Annexure One (Part-I), (ii) the report to be submitted by the enquiry officer as per Annexure One (Part-II), and (iii) the felling permit to be issued by the competent authority as per Annexure Two.
2. The Governor is further pleased to order that the competent authority shall maintain a Register for each financial year, including details of (i) Sl. No., (ii) Name and address of applicant, (iii) No. of tree applied for felling, specieswise and diameterwise, (iv) Name and Designation of the Enquiry Officer, (v) Date of issue of felling permit, (vi) No. of trees allowed for felling, specieswise and diameterwise, (vii) Date of rejection of the application, and (viii) Date of dispatch of permission/rejection letter etc.
Enclosure: As above
ANNEXURE ONE
(Part-I)
Name of the Forest Division ..
No. Financial Year
Application for Tree Felling Permit under Uttar Pradesh Tree Protection Act, 1976
[Prescribed by the State Government under Section 5(1) of Uttar Pradesh Tree Protection (as Amended) Act, 1976]
To,
The Sub-Divisional Forest Officer/Divisional Director/Tahsildar/Horticulture Inspector/Forester
.. ..
District
Sir,
I/We .. S/o Shri resident of Village Post Tahsil District intend to fell and remove tree(s) from my/our private land holding, which are situated in Plot No. .. Rakba .. of my/our land falling in Tahsil . District .., as details given below:
| Sl. No. |
Species of Tree |
Diameter (cm) of the stem of the tree at breast height |
Reason(s) for felling/removing tree |
| 1 |
2 |
3 |
4 |
| 1 |
|
|
|
| 2 |
|
|
|
| 3 |
|
|
|
| 4 |
|
|
|
| 5 |
|
|
|
2. I/We promise to plant and protect . No. of trees of species, before the end of rainy season falling immediately after felling of the trees.
3. I/We shall fell and remove the above tree(s) or I/We authorise Shri .. S/o Shri resident of Village Post . Tahsil . District . to fell and remove the above tree(s) for which the authority letter on a non-judicial stamp paper of Rs .., verified by Notary, is enclosed herewith.
4. I/We hereby enclose a Post Office Saving Bank Pass Book/NSC pledged to Competent Authority by the designation, for Rs . as security for planting and after care of two plants for each tree felled, @ Rs 100 per plant.
5. I/We enclose a self-addressed stamped envelope for communication of the decision of the Competent Authority by Registered A.D. Post, regarding tree felling or rejection of the application.
6. I/We have read the provisions of the Uttar Pradesh Tree Protection Act, 1976 and shall abide by them.
7. I/We verify that above information is correct and true to the best of my/our knowledge.
8. It is requested that the recommendation to fell or remove above tree(s) may kindly be forwarded to the Competent Authority in prescribed form in Part-II of this application form.
Enclosures:
1. Post Office Saving Pass Book/NSC as Security (in Original).
2. Self-addressed and stamped envelope for Registered A.D. Post.
3. Power of Attorney verified by Notary on Non-Judicial Stamp paper (in Original if applicable).
Signature of the applicant
Name
S/o Shri .
Resident of Village . Post
Tahsil .. District
Pin Code ..
Date:
Place:
| Note: |
(1) Application form purchased from Forest Department only will be accepted and not the photocopies. (2) Incomplete application form will not be accepted. |
(Part-II)
Enquiry Report
[Prescribed by the State Government under Section 5(1) of Uttar Pradesh Tree Protection (as Amended) Act, 1976]
To,
The Divisional Forest Officer/Divisional Director/District Horticulture Officer/Chief Development Officer/Additional District Magistrate (Development) District , U.P.
After making necessary enquiry I, the undersigned, verify that applicant Shri . S/o Shri . resident of Village Post Tahsil District .. has given true and correct information in the application form (Part-I). I have read the provisions of the Uttar Pradesh Tree Protection Act, 1976 and there will be no violation of the Act, by issuing the permit to fell/remove the said tree(s).
Or
After making necessary enquiry I am of the opinion that the application for felling permit submitted by the abovementioned applicant should be rejected on following ground(s).
(1) .
(2) .
With the above report, the application is forwarded for further necessary action.
Signature ..
Name
Date: Designation ..
Place: Seal .. .
| Note: |
(1) The above recommendation shall be valid in the above prescribed pro forma only. (2) Enquiry Officer will be liable for necessary legal action in case he submits a false/incorrect recommendation. (3) Please strike out whichever is not applicable. |
|
ANNEXURE-TWO
By Registered A.D. Post
Tree Felling Permit
[Prescribed by the State Government under Section 5(4) of the Act]
Office of the Divisional Forest Officer, . No. ., Dated
To,
Shri .
S/o Shri . ..
Resident of Village .
Post . Tahsil
District
Pin Code .
On the basis of your application dated regarding issuing of permit for felling of tree(s) under Section 5 of the Uttar Pradesh Tree Protection Act, 1976 and the recommendation of Enquiry Officer permission is granted to fell/remove tree(s) as per details given below:
| Sl. No. |
Species of Tree |
Diameter (in cm) of the stem of the tree at breast height |
No. of trees |
| 1 |
2 |
3 |
4 |
| 1 |
|
|
|
| 2 |
|
|
|
| 3 |
|
|
|
| 4 |
|
|
|
| 5 |
|
|
|
The above tree(s) are situated in Plot No. .. Rakba Tahsil . District . recorded in the name of Shri .. S/o Shri ..
2. The applicant has deposited security amount pledged to the Competent Authority by designation @ Rs 100 per plant in the form of Post Office Saving Pass Book/NSC for planting two seedlings and their after care in lieu of every tree felled. The security amount will be refunded after six years on establishment of said plants.
3. This felling permit will be valid till date
Or
Your application regarding issuing of permit for felling of tree(s) is rejected for the following reasons
(i) .
(ii) .
Signature of Competent Authority ..
Date:Name and Designation
Place:Seal ..
No. . dated as above.
Copy forwarded to the following for information and necessary action:
1. Sub-Divisional Forest Officer/Asstt. Conservator of Forests .
2. Tahsildar District
3. Horticulture Inspector District
4. Foresters . District
5. Station House (Police) Officer Districts
Divisional Forest Officer/
District Horticulture Officer/
Chief Development Officer/Add. District Magistrate (Development)
Note: Strike out whichever is not applicable
(5)
English translation of Van Anubhag-5, Noti. No. 1573/XIV-5-2008-3-2005, dated August 13, 2008, published in the U.P. Gazette, Extra., Part 4, Section (Kha), dated 13th August, 2008, p. 2 [AP 462]
Whereas the State Government considers necessary so to do in the public interest:
Now therefore in exercise of powers under Section 21 of the Uttar Pradesh Protection of Trees Act, 1976 (U.P. Act No. 45 of 1976) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and with reference to the Government notification No. 328-14-5-2007-39-2005, dated February 20, 2007 the Governor is pleased to grant exemption to the extent that if the fruit bearing capacity of such tree of Aam (Mangifera indica-Deshi/Kalmi/Tukmi) has declined substantially, can also be felled with the written permission of the competent authority only within a period of four years from date of publication of this notification in the Gazette. The certificate of substantial decline in fruit bearing capacity of Aam shall be given by the concerned District Horticulture Officer.
(6)
English translation of Van Anubhag-5, Noti. No. 1111/XIV-5-2010-91-2010, dated July 14, 2010, published in the U.P. Gazette, Extra., Part 4, Section (Ka), dated 14th July, 2010, p. 2 [A.P. 282]
In exercise of the powers under Section 5 of the Uttar Pradesh Protection of Trees Act, 1976 (U.P. Act No. 45 of 1976) the Governor is pleased to notify that the competent authority shall be the officer to whom any person entitled to fell a standing tree or to cut, remove or otherwise dispose of a fallen tree may make an application for permission to fell such standing tree or to cut, remove or otherwise dispose of such fallen tree and to direct that the said application shall be accompanied with a permission fee of Rs 100 (Rupees One hundred).
(7)
English translation of Van Anubhag-5, Noti. No. 611/XIV-5-2012-07/93, dated July 20, 2012, published in the U.P. Gazette, Extra., Part 4, Section (Kha), dated 20th July, 2012, p. 2
In exercise of the powers conferred under sub-section (1) of Section 23 of the Uttar Pradesh Protection of Trees Act, 1976 (U.P. Act No. 45 of 1976) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904), and in supersession of the Government Notification No. 71/XIV-3-377-76, dated January 20, 1982, No. 1057/XIV-PBV-78-7-93, dated June 5, 1998, No. 2759/XIV-PBV-2000-7-93, dated December 30, 2000 and all other notifications issued on the subject, the Governor in public interest, is pleased to declare that the trees of following species shall not be felled till December 31, 2020 unless any of the trees is dead or dying or it constitutes danger to person or property or its felling is necessary for executing a development work approved by the Government and permission to fell such trees has been obtained in writing from the competent authority
| Sl. No. |
Common Name |
Botanical Name |
| 1. |
Neem |
Azadirachta indica |
| 2. |
Mahua |
Madhuca latifolia |
| 3. |
Sal |
Shorea robusta |
| 4. |
Pipal |
Ficus religiosa |
| 5. |
Bargad, Bar |
Ficus bengalensis |
| 6. |
Aam (Desi, Kalmi, Tukmi) |
Mangifera indica |
| 7. |
Bija Sal |
Pterocarpus marsupium |