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• • I ~ BE It enacted in tlu· T\\ t•llt\·-fifth Yt'lll' of the Republic or Ind1a a~ follo\\ <; -
1 .~ho1 t tdle and commetH cment.--,11 Tin~ .\ct rna:; he <·alled the K<'ral:l \gncultnral l 111\ (·rs1t~ ( \mendment) .\ct, I ~17 -L (:.! l It shall ue deemed to ha' e coml' mto force on thl' :.! II II day rof :\'o,ember. 1\1/:l
2 \mendment 1/[ sect11m 61 - In .,ub-~ectwn (:21 of sechon hl ot the Knala Agncultur,ll Lnl\ er~tl: .-\ct I~)-; I ( '{;~ ol 19711 (he1e1nalt<'r referred to a~ the pnnc1pal \ct). lor the \\Orcl" "t"o year-;' the "ord-, .. thrl'P yeat ., .. shall br snbshtuted .I Ue{Jeul and vwinu - ( 1) !'he
1 Second \mendment 1 ( h dmance repealed
Kerala \gncultur.il L n1vets1ty 19/:; (IH o1 !tJ/3), IS lwrel>\' (21 l\ot\\tth~tandmg <;uch n·p('al <~n)thmg done or an) actwn t.tken under tire prlnClpal Act d" amended by the sa1d Ordmance ~hall lw del'med to have been done or tnken unde1 the pnnc1pal ,\( t as amended by this Act
' Til[ KEK.-\1. \ HE~TRICTIO;'\; 0:\' ( L T'fl:\'(; .\:"JD DESTRI CTION or \'-\ LCABLF THEE~ \CT, I !JN (.-\ct 7 ul 1974)
PteamiJle
Sections
CO~TE:\TS
1 Short tttle e'\ tent and commencement
2 Deflmbons :~ \ulhonsed utncers
4 Restnctton regardmg cutting of 'aluable trees
5 He.,tnction 1 egardmg
6 Re' •swn
7 Penalt1e~ R ()ff('nCe'> l>~ compames () Po" ers ol authonsed otncer
10 Po" ers ol entn and mspectwn
11 Inslttutwn ol pro~l'cut10ns 1 :!. Bar of SLnb
t:~ lndemmh
14 Po"er t~ make rules 1.-~ Po\\ ('r to remm e dtfficu !ties
16 Hepeal and Sm.ing :l-! 18HI:\IC
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THE KER.\IA RE~THICTIOl\' 0:\ CLT IT\'G A~D DESTHCCTIO:\ OF \'ALL'AllLE THEES .\CT, 1!-l7-l __ _ (Act 7 of 1974)
An :\ct to re~t1 ici the cuttmy and de~tructzon of certazn valuable t1ees zn 11rwate lands tn tile ~trtte of l\.e1ula. Preamble- \\'HERE\~ rt I!> constdereu ne<..e!>~ary to test11ct the < uttmg and dt>'>b uctwn of Cl'rtam 'al uable trees m pn v "te land-'> m the State of Kerala,
BE 1t en,1ded 111 the T'' enty-fifth Yea! ol the Hepubllc ol Ind1a as follo,.vs -
1 .Short tztle, e:rterd rmd commencement -(1)
he called the 1\:erala Hestnctw11 on Cuttmg and \'nluable Tree!> Act, 1 U74
Tlus .\ct mdy
Deo;tructton of
(2) It e'l.tend<; to the "hole of thc State ol J(crala. (:1) It !>h,tfl be de<·med to ha' c come mto force on the nnd day of January, 1974 .
2 Defimtzons -In tins .-\ct, unlE'"'> the contcll.t othen\lSt' '('qutres,-
(a) "authon-'>ed officer'' means :r11 oiTicer appmnted under sect1011 :-l,
(b) "o" ner'", m relatwn to any land. mcludes lessee or olller person havmg nght to possessiOn nnd that land;
a mortgarree ,.,
enJOyment oJ
(c) ''plantation'' means any land used pnncipall~ lor the cultt- ' ,1t1on ol tea, coflee, cocoa rubber, cardamom or crnnnmon and tncludc:, lanrl'> mh'r'>pers<'d w1thm the houndarre-'> ol the area
pnnCipally cultn <~ted wtth such crops;
(d) "pre-,cJ rbed ' means prescnbed by rule[, mad(' undm tins \( t.
(e) ··, aluable tree'' means sandalwood tree, rosewood tree 01 leak tree
:1 \ ut/wrrs.ed officer~ -The Go"emment may, by notlfkatwn m the (; a7ette. appornt such officers ns the~ tlun k fit to lw authonsed ofllce1 s for the purposes of thts -\ct and may a!>sign to them such local llmtts as they tlunk fit
'Received the assent of
1 G74 and published 12th ~1arch 1974 the Govetnor on m the Gazetle
the 12th day of March Extraordmary No 277 dat<'d Qt
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4 Restnctwn regqr
cuttim1 of ualuable trees- ( 11 :~u uwuer of an.' land
( mdudwg a plantat1on). and no person d:Hmwg under him or an.' other person. -.hall '' Itl10ut the pre' ious permts- '-1011 ot the authoric;ed officer. cut an' sandal" ood tree or rose" ood t1 Pe from that land ·
( 2) ::\ o em ner of an.' plantat1on, and no pe1 ~on daiming under lum or any other person, shall, without tiH' JH'C\ .ouc; permisswn of the authon-;ed oflicer. cut am tt·ak trt'e from that plantahon .i Ue.\tnctwn rcuwdwq deslluctwn of uulua/Jie tree\.-- ( 1) ~o person ~hall, w1thout the pre' iou~ pcrmis~1on ot the authorb'Cd otncer. dec; troy any ~andal wood tree or rosewood tree or plant of any .,uch tree or do an' act wh1ch chmuushes the 'aluP ol an\ such tree or plant
1 :?\ \"o person shall, "1thout the IH e' 1om permtsswn of the authon~>ed oflicer, dcstro) any teak tree or plant ol <;uch tree -.tandmg In a plantatiOn or do clOy act WhiCh d1mimshes the \ a)ue ot arn ~uch tree or plant
fi Hev!:;ton- ( l) The GO\ crnment rna.), either qw m"t'' or on applicatiOn b~ any person aggne' ed, call fcn and c:-..amme the record of any onkr passed b' the authon-.ed oHicPr under sub- ~ecttOn ( l) or sub-sectiOn ( 2) of sectiOn 4 or unclcr sub-sectiOn ( l) or sub-!>ectwn (2) of sectwn 5, lor the pnrpo~e ot satisfying thcm- seh es as to the legahty, propnety or rPgulanty of such order and pac;c; -.uch order thereon a-. they thmk fit
(2\ The Go, PI nment shall no.t of their own motwn re' 1se any o1Cler under sub-sectwn ( 1) If that orckr has been passed more than three month., prevwusly
(:~) An application under sub-sectum (1) by an aggneve
ficcl that the applicant h.1d -.uffiClent cause I or not mnkmg the applicabon "1thin that penod
• • i-P -\n order rreJlldicial to a pe1son ~hall not he pa-.sc·d under -.uh--.ectwn ( l) unle~s that pe1 son has heen g1' <'11 a reasonablf' opportunity ol <,howmg cau~e agam.,t -;uch onlPr 1·-Tpln.natitm- -\n unlcr
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'"; i;ena/ttes -\\'hoe' e1 contravene::. the pro' •swn::. ol suiJ- ~ectwn ( 1) nr sub-sectwn 1 :!) of sl'ctwn 4: or sub sectton ( 1) 01 sub-section (:!) of scctwn .) 01 .m} ol the term~ and con
Uh- jec.t to which a pt•rmisston has bePn gr:mtPrl under an~ ol the smd Jll o' Jswns, shall !Je pun•-.hal>le-
la) tn the casl' of a f1rst ollcnce \\Jth ImJHisonment lor a term "Inch ma) e'l.tend to SI'I. months, 01 w1th fine wluch rna~ «:'l.tent to fhe hundred rupees, or \\Ith both, d.nd (IJ) 111 the case ol .t second nr subsequent olfence, "tth 1mpnsonmcnt £01 a term "luch ~hall not be less tlwn one month but \\Inch may < ... tend to :>1'1. months .111d
'"1th fine "htch '>hall not be less than one tJwu-.and rupees but which may P'l.tend to five thousand rupees
8 Offences btj ( omparlles.- (I) \Vhere an oil ence under tlus Act h.ts been <·ummttted hy .1 com pan), e' e1 y person who at the tm1e the of! enc(' was comnutted \\as 111 charge of, and "a::. respon- sible to, the compan) for the umduct or 1t., busmess_ shall bP deemed to be gUJlty of the ollence and <>hall be hable to lw plo- eeeded ag
J>ro' tded th.tt nothmg m this o,ub-sectwn shall 1 endei an~ pl'r~on habk to pumshment 1! he prO\ es that tlJC' oflence "as comn11tted "rthout h1s hno\\ ledge or that he had nerused all due diligence to pre\ ent the commlsswn ot '>uch offcncP !~) :'l:otwtthstanduig an) tlung contamed m sub-sectwn (I)
"here any oflence under tins \ct h.t'l hePn comillltted by ,, com- parn and It 1s prO\ ed that the oil ence hds been commttt<·d "1th the con.,ent or t..:onnt\'anc<' of or ts attJ Jbntable to an~ negh·ct on tht· part ol .m,
ecret.try or other ollicer of the
comp.my. such dn pctor, mdnager ~ecrctm y or other ollice1 !>hall be deemed to be gmlh of tha,t oll encp and !>hall be hable to !Je proceeded aga1nst and pum'>hcd aeconllngl~
1~· rjJl(lnafwn- For the purpoSf''> ol tht., ~eLhon.- ( a J 'com pan~" means .my hoch corporate aud mcludes a fiJ 111, ~octety or other as~oc1<~hon of mdl\ Hluah, and (hl "dtrector ''-
II) 111 relation to a finn, mean., a partner m the firm. di) 111 l(•latwn to a SOCI<'h or otlwr as~ocJatiOn ot Indl\ 1- duals- means the p<'rson "ho I'i entrusted under tlw rulps of the soc1ety nr othet a'>~Octatton, \\ 1th Uw management of the affairS or the ~OCll't~ OI other ao;sociatwn, as the CdSC m.t~ be
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g /'()wen of outhon~ed of/leer --The authonscd ofl1rer shall 101 tlH' purpo<><' of peri ormmg h1s functwns undet tins \ct ha' c c~ll the po" <·r~ of a Cl\ll court "lule ti)lllg a ~u•t under the Cod{' ol Ltvd Procedure 1903 (CC'ntral \ct :1 ot l\HI8), m 1espect ot the folio\\ 1ng matter<> namely -
(al sumnwnmg and cnforung the attendance ot an~ petson and C'Utll1111111g hun on oath
lb) requmng the
CO\en and productwn ol any document, and
l c) r <'Lel\ mg e' tden< <' on .tlllda' 1t
I 0 Puwcr~ uf ('nt1 11 ttnd Ut~pc< twll.-Tiw authorrsed ollicC'r m .111~ other oOicer g<·Iwr:-~ll~ or ~pccrally authonsed b\ th<' (,o,t·•nment m thL'> h!'hall rna), \\lth such asst~t
ei' 1ce ot the Government. as he th1nk~ fit at all rea.,onnhle lime'> <·nter upon an) l,tnd (mrluchng a plan.ta- t!On I J or tlw purpo'>e ol asc<'ftammg "hrth<>r
ubject to
"h1ch an~ pl'rll11SSIOI1 has been gr,mted under th1s ·\rt has bl'en nmt1 a\ ened
II ln\ittutwn of flfii\Ctlltwm.- ~o prosccuhon ~h.tll be m:-.ti- tnted against an~ pe• ~on "1thout the ~:mdion of the authorist·
1:! Har uj i>Ud\ ---No mdc1 ol thl' (10\etnnHnt or the autlwtiM~d vtlicer undt•t th1s ·\ct c;h.tll be llablC' to be qu('st10ned 111 any court ol Ia\\
I :1 /ndrmnth; -:\'o ~tnt. pro'>ecutwn 01 other legal JHOcel'dlllg shall he a~.nn~t the Go, ernmcnt 01 the autho11sed ofTicer or nm other pel'>on lot anylhmg \\lllch I'i 111 good fa1th done or purpollt•d to have !wen dotH' unde1 tlu~ Act or anY 1 ule made thereunder ll l'oti'CI to /1/([/,e
< .1t1on 111 thr Gaz('tte
ol thl'i \ct
rule~-- ( 1) The (;o, e1nnwnt ma', II\ notill-
m.tl.e rule'> f01 earn tng out the purpos<'s
llw
(2\ In -pc11 ttculal ilnd "1thout prejudice to tJ1e (.!Cn<'raltty ol fot e!!mng power. ~uch 1 ulrs rna~ pro\ tde f Ol--
( :1) the g11 th ol tt ees "hlch may he perm1tt(•d to bl' cut (bl the t('rm-, and condlltom '-l.ll)jcct to "hicll peimts~I('Jil.., rna' ])(' gr.mtcd,
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{c) the procedure to be lollo\\ cd b} the authon~ed ofliccr hef m·e grantmg pe1 mtsswn.
(d) an~ other matter "luch has to IJc or ma) he prescniJed
(3) E' c1 ~· rule made under this section .,hall he bud. as soon as rna' he after 1t 1s mdde. before th<' LPgl~latl\ e A~~embl~ while
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it i'i in scsswn for a total penod of fourteen days "h1ch may be compnsed in one ~esswn or Ill two succe~'iive St'S'>IOilS and 1f bdore (/ the e"\pln nl the ~essron m "h1ch It is so laid or the sesswn immcdw.teh Jolla\\ mg. the L<'gishtlt\ t' -\s~embh makes any moch- ficatwn m the 1ule or decidPs that the rule <.hould not be made, the rule shall thereafter ha"e ellect only J.ll .,uch modified form or be o.f no effect, as the ca~e may be: so ho"en•r that any such modtficat1on or annulment shall bP "1thout pre judie(' to the 'ali- chty ol am th1ng JH e' 10usly done under that rule
15. Pomer to remove rltfficu/tre, -If an~ chlnculty anse<; 111 gn mg effect to the p1 O\ I~wm of th1s Act, the GO\ ernment may, d'> orca'ilon ma) teqmre b~ orrlPr, do anytlnng not mcon~istent '" tth such pro\l~Ions. wh1ch appeals .to them neccs~ar} I or the pUI pose ol rcmovmg thP difficulty
16 Hepeal awl mvmg -- ( 1) ThP 1\cr.lla Hcstriction on Cutting .md Destruclton ol \'aluahle Trees Ordmance I9i4 (l of l9i4), IS hereby repealed
( ~) NobHthstandrng such repeal, anythmg done or am a chon taken under the said Ord1nanrc ~hall be deemed to h:n e been done or taken undc1 th1s -\ct
TilE KERU,A CO-OPEIUTl\ E SOCIETIES tA~lENDi\J[~T) \CT 1974
Preamble
Sections
1 Short title ( ·\ct 8 of 1!1i4)
CONTEKTS
2 I11scllwn of JH'" Chapter XA ::J. Hepeal and savwg.
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