ORISSA ACT 18 OF 1983
1~1%1 ORlSSA PROTECTION OF SCHEDULED CASTES ma
SCHEDULED TRIBES (INTEREST IN TREES) ACT, 19811
1 Received the assetlt of IIte President 011 the 13th August 1983Jirsrpublished in an Extraordirrary issue of the Orissa Gazette, ddtcd ire 23rd Septetnber I983 3 AN ACT TO PROVIDE FOR TBB PROTECTION OF m?! MEMBERS OF THB SCAEDUL~
I CASTE AND SCHEDULED TRIBES FRO31 EXPLOJJATION IN TME MAlTER OM TRANSFD
OF TIfi lR INTEREST IN SPECIFIED TREES Be it enacted by the Legislature of the State of Orissa in the Thirty-secoad yea O f the Republic of India, as follows:-
Short tPle, 1. (1) This Act may be called the Orissa Protection of Scheduled Castes and extent and Scheduled Tribes lntcrcst in Tress Act, 1981.
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I mcpt. (2) It extends to the whole of the State of Orissa.
13) It shall come into force oa such date as the S rate Government may, b9 n o w m tion* appoint in that b e W .
1 P&~IoD.. 2- In this Act, uaf ess the context otherwise requir*
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(a) "Chief Conservator of Forests" means the Chief Gasemator of Forests, Orissa;
(b) *'COmemtor of Forests" means the Conservator of Foresta of the c o n m t d forest circle;
(c) "Contractor" means the person in whose favour the owner of any speded
trce has cffecled a sale or has cutered into a contract fbr saIe of the timber of suchtreeand includcs the representative in interest and assignees of such peson ;
(d) "Divisional Forest Officer" means the Divisional Folesr 0s- of the concerned forest division;
(e) "Gnma Panchayat" mcans a G m a Panchayat constituted undtt the Orissa OrLgn dot Grama Panchayat Act, 1969; € of 1%5,
Cf) "holding" means a palceI or parcels of land forming the subject of n sepamtr tenancy;
., (g) 'Prescribed" means prescribed by rules made under this Ad; (h ) "Range Officer" means the forest officer in charge of a forest range:
(i) "Scheduled Castes" shall mean the Scheduled Castes specified in respect of
the State of Orisha iu the Constitution (Scheduled Castes) Older, 1950 as modified from time to timc;
( j ) ''Scheduled !I~ibcs" shsll mean thc Scheduled Tribes specifid in resped of the S tatc of Orjssa in thc Canstitution (Scheduled Tiibes) Order. 1950 as modificd from time to time;
Ik) ''specified tree" means a trec specXcd in the schedule and such other specie4 of tlees as may be natified by Government from time to time. -
1. For Slatcn~ent of objccts and reasons sec Orissa Gazerte, Erlmordinw, ddated tba.21~7 S e p l a b ~
1981 (1219).
2. Camc into forco wiih ciicct from 121h January 1984 Vide notification No. -7288, dstd the 23th Dccembcr 1963, yublishd in an Extnordinary issue of lbd OKis~a 17ar1tls d4rd th* 12th January J9M (341~
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THE ORISSA PROTECTION OF SCHEDULED CASTES AND
SCHEDULED TRIBES W E R E S T IN TREES) ACT, 1981
[Orissa Act 18 of 1983)
SCHBDULB
See Seciion-2(k)
LIST OF SPECIFIED TREES
6 Sirish
7 Rimli (Nembura)
8 Saguan (Teak)
9 Bijia (Piasal)
10 Sisoo 1 f Bandhan
19 Amba (mango)
22 Chandan
23 Qal(Palm) 24 hndla Botanical Name
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. Shoiea Robusta
.,. Adina Cordi FoIia
. Schlficheia ~aijuga
... Albizia Lebbek
- AIbizia Lebbek
. . Bursha Serrats
,. Tectona Grandia
... - Qugenia Daldergoidea
- Terminalia Tomentose
. Madhuca Latifolia
. . Chlo~osyion Siaietenia
- Pongamia GI bra
- DIespyros MelanoxyIon
- Anogeibus Latifolia
- Acacia Catechu
- Santalum Album
- Barassus Flabelifer
- hgestlefbia Parvifedra TermlnaIla Arjuna
- AcaciaFormis
- Eucalyputs Saligm
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