Uttar Pradesh act 45 of 1976 : The UTTAR PRADESH PROTECTION OF TREES IN RURAL .AND HILL AREAS ACT, 1976

Date: 21 Nov 1976

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

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- 41

S 7‘' WITEIP,17 97E; 22 Tql717, 1976

No. 4936/XVII-V-1-65-76

. Dated Lucknow, November 22, 1976

, IN pursuance of the provisions of clause (3) of Article 343 of the Constitu:c tion of India, the Governor is pleased to order the publication of the folloS; ing English translation of the Uttar Pradesh Gramin Kshettra Men Vriksha‘: Sanrakshan Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 45 of 1970 I as passed by the Uttar Pradesh Legislature and assented to by the Governor•, on November 19, 1976 :

THE UTTAR PRADESH PROTECTION OF TREES IN RURAL .AND HILL AREAS ACT, 1976

(U. P. ACT No. 45 Or 1976)

(As passed by the Uttar Pradesh Legislature)

ACT

to provide for regulation of !eating of trees and replanting of trees7n:• rural and hill areas of Uttar Pradesh

IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows :—

Short title. 1. (1) This Act may be called the Uttar Pradesh Protection of Trees

extent and corn- in Rural and Hill Areas Act, 1976. mencernent..

Act vet to apply to certain Areas.

(2) It extends. to the whole of Uttar Pradesh.

(3) It shall come into force at once.

2. This Act shall not apply to—

trees situate in reserved and protected forests ;

trees situate in a forest or forest land in respect of which any fication under the Indian Forest Act, 1927 as amended in its application:,' to Uttar Pradesh is in force;

trees situate in urban areas ;

trees situate in a Government garden or on land held by lite:;11 Government.

3. In this Act, unless there is anything repugnant in the context :—

"blank area" means any piece of land (not being under culli‘T vation) measuring one-half of a hectare or more, which has five or less' trees growing on it ; . tr

"Bhoomi Sanrakshan Adhikari" shall have the meaning assignied to it under the Uttar Pradesh Bhhomi Evam Jal Sanrakshan Abahliyam;••'.i 1963; .-: •

g'competent authority" means an authority appointed by thç State Government by notification to perform the duties and exercise the , Powers imposed or conferred upon a competent authority by this Act.; and different competent authorities may be appointed in respect,, of different classes of timber, fruit and other trees, and for different purposes ;

"Divisional Forest Officer" means an officer incharge of a forest.; division and exercising jurisdiction over the area ;

"fell a tree", with its cognate expressions, means cutting, girth' • ing, lopping, pollarding or damaging a tree in any other manner

"Government garden" means a piece of land belonging to 1,1le• Central or State Government used for growing flowers, fruit or vege-,•>,•; tables or for planting or raising trees, and includes a grove land belong- 7.?.. ing to the Central or State Government ;

'lull area" means the districts of Almora, Pithoragarh, Garliwalr Chamoli, Tehri-Garliwal and .Uttarkashi .and the hill pattis of. district'. Naini Tal and areas of Chakarata Tallisl and Mussoorie Municipal'12. Board of Debra nun (lisirirl lini dnoc nnt Cnrannment

No. 4036/}{VII-V—l-65-7G Dated Lite/mow, November 22. 1975 _ IN pursuance of the provisions of clause (8) of Article 348 of the Constituu tron of India, the Governor is pleased to order the publication of the follow:- ing English translation of the Uttar Pradesh Gramin Kshettra M‘en Vriksha‘vi‘ Sanraltshan Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankliya 45 of 1976' ' as passed by the Uttar Pradesh Le islature and assented to b the G r ~ on November 19, 1976: g Y memor- ‘ I THE UTTA‘R PRADESH PROTECTION OF TREES IN RUR'AL ‘ , ,AND HILL AREAS ACT. 1976 3 (U. P. Acr No. 45 or 1976) . ' '(As passed by the Utter Prades/z Legislature) '52:“ ' AN , . - ‘ 'ACT _' , to provide for regulation of feeling of trees and replanting of treesliiN- ' .. rural and hill areas of Uttar Pradesh ‘ ":1 IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India I as follows :— Short title. 1. (1) This Act may be called the Uttar Pradesh Protection of Trees -’ gxgéufenndt C0” in Rural and Hill Areas Act, 1976. (2) It extends to the whole of Uttar Pradesh. (3) It shall come into force at once. ACHIYHO apply 2‘ This Act shall not apply to— to certain Areas. . . ((1) trees srtuate 1n rescued and protected forests ‘ (b) trees situate in a forest or forest land in respect of which any not! ﬁcation under the Indian Forest Act, 1927 as amended in its applicatiOH' ‘ to Uttar Pradesh is in force; " ’ e. (5) trees situate in urban areas ; . . 3 ((1) trees situate in a Government garden or on land held by« the Government. ' ‘ ‘ Deﬁnition 3‘ In this Act, unless there is anything repugnant in the context :— (i) “blank area” means any piece of land (not being under cul vation) measuring one-half of a hectare or more, which has ﬁve or trees growing on it ; . '1 (ii) ”Bhoomi Sanrakshan Adhikari" shall have the meaning assigned ' to it under the Uttar Pradesh thomi Evam Jal Sanrakslian Adhiniya’ly; 1963 ; (iii) {competent authority" means an authority appointed by ll"; , State Government by'notiﬁcation to perform the duties and exercise the *‘ powers imposed or conferred upon a competent authority by this Act.' and different competent authorities may be appointed in rcSpe of different classes of timber, fruit and other trees, and for dillel‘cyf purposes ; ’ ' ‘ (iv) “Divisional Forest Ofﬁcer” means an ofﬁcer incharge of a foreig‘ division and exercising jurisdiction over the area ; (v) “fell a tree", with its cognate expressions, means cutting, gird . ing, hopping. pollarding or damaging a tree in any other manner ,‘ ' (vi) "Government garden" means a piece of land belonging to the Central or State Government used for growing ﬂowers, fruit or veg tables or for planting or raising trees, and includes a grove land belt)“:- inf:r to the Central or State Government ; (vii) “hill area" means the districts of Almora, Pithoragarh, Garlle‘l‘ Chamoli, TchrLC-arhwal and .Uttarkashi and the 'hill pattistof. tlIstrtCt Naini Tal and areas of Chnkarata Taliisl and h’lllSSOOl'le Municll’z‘l.’ “-5 Board of Dehm Dim district lmi- dnm nnr inrlllth nnv rrmmmnpnr arenas?

rir( Sfbi TifiTETTPIT i1,31e, 22 riefi-a 1976

"holding" and "tenure holder" shall have the meaning assigned to them in the Uttar Pradesh Zarninclari Abolition and Land Reforms Act, 1950 ;

"public premises" shall have the meaning assigned to it in the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants)] Act, 1972 ;

"revising authority" means an authority appointed by the State Government as revising authority under this Act ;

"tree" means any woody plant whose branches spring from and are supported upon a trunk or body and whose trunk or body is not less than five centimetre in diameter at a-height of thirty centimetres from the ground level and is not less than one metre in height from the ground level, and the expressions "timber trees" and "fruit trees" means respectively the trees of the species specified. in Schedule I. and Schedule II respectively:

Provided that the State Government may by notification add to or modify the Schedules;

,(xii) "urban area" means an area (not being a hill area), which is included within the limits of a Nagar Mahapalika, Municipal Board, Notified Area Committee, Town Area Committee, Cantonment: Board or of a Development Authority ;

(xiii) "words and expressions" used in this Act and defined in the Indian Forest Act, 1927, as amended in its application to Uttar Pradesh, but not defined in this Act shall have the meaning respec- tively assigned to them in that Act.

or the rules made thereunder, no Restriction os felling and re— moval of tots.

Except as provided in this Act person shall—

(a) i fell any tree standing on any land, whether included in a hold- ing or not ;

(b) cut, remove or otherwise dispcise of any tree other than a tree which is completely dead and has fallen without the aid of human agency on any such land.

The competent authority may, on the application of any person entitled to fell a standing tree or to cut, remove or otherwise clispose of a fallen tree, after making such inquiry, as it thinks fit, grant permission to him to do so':

Provided that such permission shall not be refused if the tree constitutes danger to person or property :

Provided further that except in such area as may be notified by the State Government in this behalf such permission shall not be required for the felling of any tree with a view to appropriating the wood or leaves thereof for bona fide use for purposes of fuel, fodder, agricultural implements or other domestic

Permission to :fell or rcnova trees, , ,

use : Provided also that such immediate steps as are necessary to remove any

obstruction or nuisance or to prevent any danger may be taken without such permission.

6. (1) Every application under section 5 shall be in writing and Shall be Procedure for made in such manner and contain such particulars as may be prescribed. obtaining per- mission to fell or

The competent authority shall give his decision in the case of an remove trees. application in respect of any tree other than a tree growing in forest, groYe, or public premises, within ninety days from the date of receipt of such applica- tion, and in the case of an application in respect of a fallen tree within seven days from the date of receipt of such application.

If the competent authority fails to give his decision within the time allowed by sub-section (2), the permission referred to in section 5 shall be deemed to have been granted.

Any person aggrieved from the decision of the competent authority under sub-section (2) may make a representation within thirty days from the date of such decision, to the Revising Authority and his decision on such representation shall be final.

emmmm, 22 W,1976 p (viii) “holding” and ”tenure holder" shall have the meaning assigned . to' them in the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 ; _ . " , ' .4; (ix) ”public premises” shall have the meaning assigned to it in the :_‘ Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants)] ' .» Act, 1972, ; , 5 ; (x) “revising authority" means an authority appointed by the State Government as revising authority under this Act ; ' (xi) “tree" means any woody plant whose branches spring from and are supported upon a trunk or body and whose trunk or body is not less »" than ﬁve centimetre in diameter at atheigiht of thirty- centimetres from the ground level and is not less than one metre in height from the ground level, and the. expressions “timber trees" and “fruit trees” means respectively the trees of the species speciﬁed in Schedule I. and Schedule II respectively: . Provided that the State_Government may by notiﬁcation, add to or modify the Schedules; _, . xii) "urban area" means an area (not being a hill area), which is included within the limits of a Nagar Mahapalika, Municipal Board, Notiﬁed Area Committee. Town Area Committee, Cantonment: Board , or of a Development Authority ; ' ' . (xiii) ”words and expressions" used in this Act,and defined in the Indian Forest Act, 1927, as amended in its application to Uttar Pradesh, but not deﬁned in this Act shall have the meaning re'spec- tively assigned to them in that Act. ' 4. Except as provided in this Act or the rules made thereunder, no Restriction on person shall— » ' felling and re- > val of u- . (a): fell any tree standing on any land, whether included in a hold- mo m ing or not ; V ‘ -(b) cut, remove or otherwise dispose of any tree other than a tree which is completely dead and has fallen without the aid of human agency on any such land. ‘ ' - ~ ' - - ‘ ,~ Permission to l -- 5. The competent authority may, on the application of any person entitled fell or ‘ remove to fell a standing tree or to cut, remove or otherwise dispose of a fallen tree, trees. after making such inquiry, as it thinks ﬁt, grant permission to him to do so ': Provided that such permission shall not be refused if the tree constitutes danger to person or property : _ _. Provided further that except in sucharea as may be notiﬁed by the State Government in this behalf such permission shall not be required for the felling of any tree with a view to appropriating the wood or leaves thereof for bona ﬁde use for purposes of fuel, fodder, agricultural implements or other domestic use : ‘ I J; ‘ , Provided also that such immediate steps as are necessary to remove any 1 ,‘ obstruction or nuisance or to prevent any danger may be taken without such - permission. 6'. '(1) 'Every application under section 5 shall be in’ writing and. shall be Propedu're' for made in such manner and contain such particulars as may be prescribed. Obtazmns D‘C‘r- ' . " misswu to fell or (2) The competent authority shall givehis decision in the case of an ““10“ “‘9“- application in respect of any tree other than a tree growing in forest, grove, or public premises, within ninety days from the date of receipt of such applica< tio‘n, and in the case of an application in respect of a fallen tree within seven days from the date of receipt of such application. (3) If the competent authority fails to give his decision within the time. allowed by sub—section (2), the permission referred to in section 51 shall be deemed to have been granted. (4)” Any person aggrieved from the decision of the competent authority under sub—section (2) may make a representation within thirty days from the date of such decision, to the Revising Authority and his decision on such representation shall be ﬁnal.

10 • 797 5tt51tilclltTTNf, 22 91•97, 1976

Obligation plant trots.

(5) Every permisssion granted under this Act shall be in such form and subject to such conditions, including taking of security for ensuring regene- ration of the area and replanting of trees or otherwise, as may be prescribed:

to .. . 7. Every person, to whom permission has been granted under this.- Act-- to fell, cut, remove or dispute of any tree, shall- be bound to plant and tend two trees in place of every tree in the area, from where such tree has been felled, cut, removed.or disposed of by him under such permission :

, Provided that the competent authority may for reason to be recorded in writing, permit lesser number of trees to be planted, or trees to be planted in any different area, or exempt any 'person from the obligation to plant or terui any tree.

8. (1) Where the Divisional Forest Officer is of opinion, on the basis of the report of a revenue officer, not below the rank of a Sub-Divisional Officer, or a Horticulture Officer, not below the rank of a District Horticulture Officer, or a-Soil Conservation Officer not below the rank of Bhoomi Sanrakshan Adhi-• Icari or any forest officer not below the rank of Assistant Conservator of Forest, or otherwise that trees should be planted in a blank area, he may issue a notice tO the owner, occupier or tenure-holder (hereinafter referred to as claimant) of such area to show cause why trees should not be planted in such area as may, be specified in such notice.

(2) The notice referred to in sub-section (1) shall be given in such form and shall contain such particulars and shall be served in such manner as may be prescribed.

• (3) The Divisional Forest Officer may, after considering the cause, if any,

shourn by the claimant, direct him to plant such number and class of trees as may be specified in the direction.

(4) Any person aggrieved from any direction given under sub-section. (3) may within 30 days from the date of such direction, prefer an appeal to the Conservator of Forests concerned, whose decision shall be final.

Implementation 9. (I) Every person who is under an 'obligation to plant trees under -of directions section 7 or to whom any direction has been given under section 8 ilia' start given under sec. . preparatory work within ninety days, from the date of the permission or the Cons 7 and 8. date of receipt of direction, as the case may be, and shall plant the tree-s in

accordance with such direction in the next following rainy season or within such extended time as the Divisional Forest Officer concerned may allow.

(2) In case of default by such person the. Divisional Forest Officer ma,' cause trees to be planted and may recover the cost of plantation from such person in - the prescribed manner.

Whoever fells or causes to be felled any standing tree, or cuts, removes or otherwise disposes of any fallen tree, in contravention of the provisions of- section 4, or contravenes any condition of any permission granted- under this Act, shall be punished with imprisonment which may extend to six months or with fine which may- extend to one thousand rupees or with both. •

(l); If the persoti committing an affence under this Act is a company, the company as well as every person incharge of and responsible to the Company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly: •

Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence was committed with the consent or connivance of, or is attribu-/ table to - any neglect on the part of any managing agent, Secretary, treasurer, director, manager or other officer of the Company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordinly.

Plantation of trees in blank area.

Penalty for fell- ing or removal of trees in contravention of section 4.

Offences by 'companies.

Obligation to plant trees. Plantation of trees in blank area. Implementation of directions .givcn under sec- tions 7 and 8. ' , “(WWW W35, 22 Witit, 1975 -' ~ (5) Every permsssion granted under this Act shall be in such form ‘ and subject to such conditions, including taking of security for ensuring regene. ‘ ration of the area and replanting of trees or otherwise. as may be prescribed; : _7. Every person, to whom permission” has been granted under this-- Ac.» to fell, cut, remove or dispute of any tree, shall-be bound to“ plan: and tend two trees in place of every tree in the area, from where such tree has been felled, cut, removedor disposed of by him under such permission : Provided that the competent authority may for reason to be recorded in ‘w‘r'iting, permit lesser number of trees to be planted, or trees to be planted in any different area, or exempt any ’person from the obligation to plant or any tree. _ ' _ ~ 5 ;, y 8. (I) Where the Divisional Forest Ofﬁcer is of opinion, on the basis of the report of a revenue ofﬁcer, not below the rank of a Sub-Divisional Ofﬁcer, or a Horticulture Ofﬁcer, not below the rank of a District Harticulture Ofﬁcer, '- or ’a~Soil Conservation Ofﬁcer not below the rank of Bhoomi Sanrakshan A‘dhiv ' kari or any forest ofﬁcer not below the rank of Assistant Conservator of Forest,- ' 'or otherwise that trees should be planted in a blank area, he may issue a notice to the owner, occupier or tenure-holder (hereinafter referred to as claimant) of such area to show cause why trees should not be planted in such” area as may be speciﬁed in such notice. : i ' (2) The notice referred to in sub-section (1) shall be given in such form and shall contain such particulars and shall be served in such manner as may ‘ be prescribed. (8) The Divisional Forest Oﬂicer may, after considering the cause, if any, shown by the claimant, direct him to plant such number and class of trees as may be specified in the direction. - (4) Any person aggrieved from any direction given under sub-section. (3)5 may within 30 days from the date of such direction, preﬁer an appeal to the Conservator of Forests concerned, whose dedsion shall be ﬁnal. 9. (l) Every person who is under an 'obligation to plant trees under section 7 or to whom any direction has been given under section 8 sh'al start . preparatory work withinninety days, from the date of the permission or the date of receipt of direction, as the case may be, and shall plant the trees in accordance with such direction in the next following rainy season or within such extended time as the Divisional Forest Oﬂicer concerned may allow. (2) In case of default by such person the: Divisional Forest Ofﬁcer may , cause trees to be planted and may recover the cost of plantation from sudi ‘ person in 'theprescribed. manner. . . . . w Penalty for fell- .' 'ing or removal of trees I'» in contravention of section 4. Odom! by ‘ Companies. . that the offence wascommit‘ted with the consent or connivance of, or is attribu- ~ table to'any neglect on the part of any managing agent, Secretary, treasurer. 10. _Whocver fells or causes to be felled any standing tree, or cuts, removes A or otherwise disposes of any fallen tree, in contravention of the rovisions of- " section 4, or contravenes any condition of any permission grante under this Act, shall be punished with impnsonment which may extend to six months or with ﬁne which mayextend to one thousand rupees or with both. 11. (1)1" If the person committing an aﬂence under this Act is a company, the company as well as‘ every person incharge of and responsible to the Company for the conduct of its Business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to’ b4? proceeded against and punished accordingly : ~ Provided that nothing contained in this subsection shall render any such person liable to any punishment provided in this Act, if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence. , (2) Notwithstanding anything contained in sub-section (1) where all offence under this Act has been committed by a company and it is proved director, manager or other oﬁicer of the Company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordinly. ‘ . - ,‘

997 sia'qt tutu giqz, 22 .1.1 te; t, 1976 fl

Explanation—For the purposes of this section— "company" means any body corporate and includes a firm or other

association of individuals ; and "director" in relation to a firm means a partner in the firm.

(1) Where any person is convicted of an offence under this Act Forfeit= of any timber or the tree in respect of which an offence is committed and timber. the implements used for fellihg such trees may be ordered by the court to be forfeited to Government.

(2) Any timber forfeited under this section shall be disposed of by the competent authority in such manner as may be prescribed.

(1) Any forest officer not below the rank of a Forest Ranger or police Power to arrest officer, not below the rank of a Sub-Inspector, may without a warrant, arrest without warrant. any person against whom there is reason to believe that he has been concerned in any offence under this Act :

Provided that in relation to the hill area the reference to Sub-Inspector in this sub-section shall be construed as a reference to Naib Tehsildar.

Every officer making an arrest under this section shall, without un- necessary delay and subject to the provisions (of this Act as to release on bond, take or send the person arrested before the Magistrate having jurisdic- tion in the case, or to the officer-in-charge of the nearest police station.

Any person arrested under this section shall be released on his execut- ing a bond to appear, if and when so required, before the Magistrate having jurisdiction in the case.

14. (1) When there is reason to believe that any tree has been felled or cut or removed in contravention of the provisions of this Act, the wood of such tree, together with boat, vehicle, carrier or cattle, if any, used in such .contravention may bp seized by any Forest Officer not bellow the rank of a Forest Ranger or any -police officer not below the rank of a Sub-Inspector or any other person empowered in this behalf by the State Government.

Every seizure under this section shall be reported to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made, and such timber, boat, vehicle, carrier or cattle shall, subject to the order of such Magistrate, be disposed of in the prescribed manner.

Any forest officer or police officer who vexatiously and unnecessarily arrests or seizes any property on pretence of such property being liable to forfeiture under this Act shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.

15. (I) The State Government may by notification authorise any officers Power to corn- -to accept from any person against whom there is reason to believe that he has pound offences. .committed offence under this Act in. respect of any tree other than a .tree situate in a forest, grove orpublit premises,. such sum of money not exceed- ing Rs.5,000 by way of composition for the offence which such person is sus- pected to have committed.. .

(2) On the payment of such sum of nadney to any such Officer, the sus- :petted person if in custody, shall be released and no further proceedings under this Act shall be taken against such person and notwithstanding any-

!thing contained in section 14, such officer may on payment of such amount, not exceeding five thousand rupees as he may in the circumstances Of the Case think fit, release the property seized under this Act.

16. It shall be the duty of every Forest Officer, Lelchpal, Panchayat `Secretary, Police Constable, Assistant Horticulture Inspector or Assistant Soil Conservation Inspector or any officer superior to them— .

to give immediate information coming to his knowledge, of any contravention of section 4 and of preparation to commit such contraven- tion to the competent authority, and •, .

to take all reasonable measures in his power to prevent such contravention which he may know or have reason to believe that it is about or likely to be committed.

Power to seize.

Contravention of Act to be re- ported by certain officers.

WWWW, 22 WET-'31", 1976 Ex‘plarza‘tionéFor: the purposes of} this section—J ' . (a). “company" means any body corporate and includes a ﬁrm or other assocratio’n of individuals ; and , (b) “director” in relation_ to a ﬁrm means a partner in the ﬁrm. 12. (1) Where any person is convicted of an offence under this Act any timber or the tree in respect of which an offence is committed and the implements used for felling such trees may be ordered by the court to be forfeited to Government. . ._ (2) Any timber forfeited under this section shall be disposed of by the competent authority in such manner as may be prescribed. ‘ V 13. (1) Any forest ofﬁcer not below the rank of a Forest Ranger or police ofﬁcer, not below the rank of a Sub-Inspector, may without a warrant, arrest any person against whom there is reason to believe that he has been concerned in any offence under this Act : Provided that in relation to the hill area the reference to Sub-Inspector in this sub-section shall be construed as a reference to Naib Tehsildar. (2) Every ofﬁcer making an arrest under this section shall, without un- necessary delay and subject to the‘provisions of this Act as to release on bond, take or send the person arrested. before the Magistrate having jurisdic- tion in the case, or to the oﬂicer-invcharge of the nearest police station. (5) Any person arrested under‘ this section shall be released on his execut- ing a bond to appear, if and when so required, before the Magistrate having jurisdiction in the case. 14. (I) When there is reason to believe that any tree has been felled or ‘cut or removed in contravention of the provisions of this Act, the wood of such tree, together with boat, vehicle, canier or cattle, if any, used in such .contravention may be seized by any Forest Oiﬁcer not below the rank of a Forest Ranger or any police ofﬁcer not below the rank 'of a Sub-Inspector ‘ or any other person empowered in this behalf by the State Government. (2) Every seizure under this section shall be reported to the Magistrate having jurisdiction to try the oEence on account of which the seizure has been made, and such timber, boat, vehicle, carrier or cattle shall, subject to the order of such Magistrate, be disposed of in the prescribed manner. (5) Any forest ofﬁcer or police oﬂicer who vexatiously and unnecessarily arrests or seizes any property on pretence of such property being liable to forfeiture under this Act shall be punishable with imprisonment for a term which may extend to six months or with ﬁne which may extend to ,ﬁve hundred rupees or with both. 15. (I) The State Government may by notiﬁcation authorise any ofﬁcers to accept from any person against whom there is reason to believe that he has .committed offence under this Act in respect of any ’tree other than a .tree situate in a forest, grove or_pu‘b1i2: ‘premises,.suoh sum of money not exceed‘ ring Rs.5,000 by way of composition for the offence which such person is sus- ipected to have committed. ‘ - - (2) On the payment, of such sum of money to any such Oﬂicer, the sus- pected person if in custody, shall be released and no further proceedings under .this Act shall be taken against such person and notwithstanding any- :thing contained in section 14, such ofﬁcer may on payment of such aniOunt, not exceeding ﬁve thousand rupees as he may in the circumstancesot the case think ﬁt, release the property seized under this Act. ' , 16. It shall be the duty of every Forest Oﬁicer,_ Lekhpal, Panchayat “Secretary, Police Constable, Assistant Horticulture In5pector or Assistant 5011 Conservation Inspector or any oﬂicer superior to them— . - (a) to give immediate information coming to his knowledge, of any contravention of section 4 and of preparation to commit such contraven- tion to the competent authority, and . ' (b) to take all reasonable measures in his power to prevent such contravention which he may know or have reason to believe that» it ,is about or likely to be committed. Il' Forfeiture of timber. lfower to arrest without warrant. Power to seize. Power to com- pound oli‘ences. Contravention of Act to be re- ported by certain oﬂcers.

Execution of order for pay- ment of money.

Bar of Proceed- ings.

Exemption.

Provision of this Act to be

in addition to any other Law for the time being in force.

Power of the State Govern- ment for preser- vation of trees.

12 397:144i z17-e, 22 , 1976

Award of pa-, 17. The award of penalty or confiscation of any property under this. nalty or conf s- cation not to Act shall not prevent the inflicting of any punishment to which the interfere with Person affected thereby is liable under any other law.

Officers to be public servants. 18. The officers exercising powers or discharging any duties or functions

under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

other punishinent.

Any sum, including any amount for composition of an offence, the payment of which has been directed to be made by any person under this Act shall, without prejudice to any other mode of recovery under any law for the time being in force, be recoverable from him as an arrear of land revenue.

No suit or proceedings shall lie against the State Government or against any person empowered to exercise power or to perform duties or discharge functions under this Act, for anything in good faith done or purpor- ting to be done under this Act.

Subject to such conditions, if •any, as may be imposed, the State Government may, if it is considered necessary so to do in the public interest by notification in the Official Gazette, exempt any area or any species of trees. from all or any of the provisions of this Act.

The provisions of the Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force prohibiting or regulating the felling of trees.

(I) The State Government may in the interest of general public, declare by notification that any class of trees shall not be felled for such period as is specified in that notification.

(2) The management of such trees shall be regulated in the prescribed manner.

Power to ma e rules. Repeal and

savings.

The State Government may by notification make rules to carry out the purposes of this Act.

IT. P. Ordi. (1) The Uttar Pradesh Protection of Trees in Rural Areas Ordinance, nance no.26 1976 is hereby repealed. of 1976y

(2) Notwithstanding such repeal any thing 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. (x1)]

Sl. no. Common Name

1 Alchrot 2 Arjum 3 Am 4 Imli 5 Kardhai 6 Kanju 7 Kusum 8 Kail 9 Kharshu

10 IChair 11 Gutel

Botanical Name

juglans regia Terminalia arjuna Mangifera indica Tamarindus indica Anogeissus pendula

Holoptelea integrifolia. Schleichera Trijuga Pinus excelsa Quercus Semecarpifolia Acacia catechu

Trewia nudiflora

mﬁnwamrm, 22 W, 1976 Award of pe- 17. The award of penalty or conﬁscation of any property under this. 3:22;) 011'} 029m:; Act shall not prevent the inﬂicting of any punishment to which the interfere with person aﬁected thereby is liable under any other law. other punishment. Oﬁpers to be . The ofﬁcers exercising powers or discharging any duties or functions WM“: “”311“- is Act shall be deemed to be public servants m'thin the meaning of section 21_ of: the Indian Penal Code. Egecutipn 0‘. 19. Any sum, includin are: Mug-n3?" payment of which ha _ _ Act shall, without prejudice to any other mode of recovery under any law for the time being in force, be recoverable from him as an mean of land revenue. .Bar DfPfoceed- 20. No suit or proceedings shall lie against the State Government or- mg“ against any person empowered to' exercise power or to perﬁotm duties or' , discharge functions under this Act, for anything in good faith done or purporm ting to be done under this Act. ‘ ’ Exemption. 21. Subject to small Conditions, if any, as may be imposed, the State- Government may, if it is considered necessary so to do in the public interest by notiﬁcation in the Ofﬁcial Gazette, exempt any area or any species of trees. from all or any of the provisions of ﬂlis'Act. Provision of 22. The provisions of the 'Act shallrbe in addition to and not in- ,‘hls AC: to be derogation of the provisions of any other law _for the time being in force 35%??? mi? prohibidng or regulating the felling of trees. for the time bemginforce. Power of the 23. (l) The State Government may in the interest of general public, SW“ Govern- declare by notiﬁcation that any class of trees shall not be felled for such Iggotgogfpﬁzg: period as is speciﬁed in that notiﬁcation. (2): The management of such trees shall-be regulated, in the prescribed r- manner. _. _ . Power to um: 24. The State Government may by notiﬁcation make rules to carry out rules. the purposes of this 'Act. .. , Re cal and ' _ , . . U. Pindi- savigss- 25. (l) The Uttar Pradesh Protection of Trees in Rural Areas Ordinance, nance 110.26 1976 is hereby repealed. _ of l976.‘ (2) Notwithstanding such repeal any thing 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 scarier! 3.(xl)] S]. no. Common Name Botanical Name. 1 Akhrot Juglans regia 2 Arjum Terminalia arjuna; 3 Am Mangifera indica 4 Imli . Tamarindus indica . 5 Kardhai _Anogeissus pendula ' , 5 ‘Kanju ‘ Holoptelea integrifolia' - ‘ 7 Kusum Schleichera Trijuga 8 Kail Pinus excelsa 9 Kharshu Quercus Semecarpifolia 10 Khair ' Acacia catechu 11 Gutel Trewia nudiﬂora

42, SI. no. Common Name Botanical Name

12 Dhau/Bakli Anogeissus latifolia

13 Chandan Santalum,albittu

14 Chamkharik Carpinus viminea

15 Chironji Buchanania latifolia •

16 Chil Pinus roxburgii

17 Janina Sygyzium cumini

18 Dhak-Palas Butea Monosprerma* * (For Mirzapur, Varanasi,

Banda and Jhansi dis- tricts only):

19 Tutu CearaIla Serrata 90 Tun Cedrella toona

21 Tendu Diospirous totnentosa

22 Deodar Cecil-us Deodara

23 Neem Azadirachta indica

24 Papri/Sansaclu/Chikri Bunts Semperyirens

25 Phaliyant Quercus g,lauca

26 Bakain Melia azedarach

27 Bahera Termirtalia beleiica 28 Banj Quercus incona

29 Bahua Madhuca la tifolia 30 Morinda Abies pindrow

31 MOrli Quercus dilatata

32 Rai Picea morinda

33 Rianj Quercus Lanuginctsa 34 Shisham Dalbergia sissoo 9^ Salai Boswellia sen-ata 36 Sagaon Tactona grandis

37 Sal Shorea robttsta 38 Sins Albizia species 39 Sain/Asna Terminal in tomentosa 40 Semal Salmalia melabarica 41 Harr Tetminalia chebula 42 Haldu Adina cordifolio

SCHEDULE II (FRUIT TREES)

[See SECTION 3 (u)]

Sl. no. Common Name Botanical Name

1 Anar Punica Grant turn 2 Ammo(' Psidium Guyava 3 Moo Prunus perrico 4 Aloobukhara Prunus comraunis 5 Am Mangifera indica 6 Aonla Emblica officinale 7 Xathal Artocarpus integrifolia

Kirubani Prunus armeniaca 9 Naspati Pyrus communis

u‘ u‘ 7. ..\.-._-.. ‘. .._., _._‘A .. ,., _,_ __.~Aw“ A. , S]. no. Commpn Name .; Botaniggl Name ‘ 12 Dhau/Bakli Anogeissps Iqtifolyia ‘ 15 Chandén I Samalum ‘ 21112-1191 14 Chamkhaxik Carpinus vinlixlea 15 Chirouji Buchnnania latifolia 16 Chi! Pinus roxburgii - A 17 Jamun Sygyzium cumini 18 Dhak-Palas LBuLga MpnoSpl-erma’ I > V ;“'(For Mirzapur, Varanasi. Banda and jhansi dis- . mqts only): 19 Tuni Cedrclla Serrata 20 ‘l‘un Cedrella toona ' 21 Tendu Diospirous tomcntosa 22 Deodat Cedru‘s Deodara 23 Neem Azadirachta indica 24 Papri/Sansa‘du/Chikri Buxus Sempervirens 25 Phaliyant Quercus glauca 26 Bakain Melia azedarach 27 Bahem Terminalia )xe'lef‘ica 28 Banj Quercus incona 29 Bahua Madhuca Iatifoh'a 50 Morinda Abies pindrow 3] Mom Quercus dilatata 32 Rid Picea morinda 35 Rianj Quercus Lanugino‘sa 34- Shisham Dalbergia sissoo 55 Snlai 'Boswellia serum 36 Sagnon Tactona grandis 37 Sal Shorea robusm 38 Siris Albizia species 39 ' Sain/Asna Terminnlia tomentosa ‘ 46 Semal Salmalia melabarica 41 Hatr Texminalia chebula 42 Haldu Adina cordifolio SCHEDULE II (FRUIT TREES) [See SECTION 3 (xx) ] SI. no Common Name Botanical Name I Anar Puuica Gran‘utum 2 Kmmo‘d ' Psidium Guyava 3 Area Prunus perrico 4 Aloobukhara. Prunus communis 5 Km ;‘ Mangifera indica ‘ 6 Aonla ' ' Emblica ofﬁcinalc " 7 Katha} > Arlacarpus integrifolia V ‘7" S Kbubani Prunus arms-nivacairw , .1 »'“"= 9 Naspati I’yrus communis

gh. Xr6TELMIT R,22;TA 9•Wi0T, 1976

SI. no. Common Name

Botanical Name

10 Narangi, Neebu, Malta, Mussammi, Santra.

All varieties of citrus

11 Litchi Nephehum Litchi 12 Sharifa Amona squemosa 13 Sev Pyras Malus

SCHEDULE HI ,(FUEL TREES)

[See SECTION 3 (xi)]

Trees other than those specified in Schedules I and IL

cam 4, thriTV1 rTrPW

frf-TEr

Itt ovroiovito--qoit e 3731T! (f4617 0) ---1976--760 (40) I

3?? sew mam «at, 22 3535?, 1976 Common Name Botanical Name 10 Narzmgi, Neebu, Malta, All varieties of citrus 7 ' Mussammi, Santra. ' ‘V ' 11 Lizchi ' -. .. Nephehum Litchi' 2 Sharifa ' I I Amona vsquempsa 15 Sev ' : Pyrus Malus SCHEDULE in ;(FUEL TREES), I ‘ . . [See SECTION 3 (1:1)] Trees other than thosg speciﬁed in Schedules I and 1L 5"?" ii, ai—vnsr warm, __aﬁw I ﬁowot;oﬁo—qoﬁ¢ ammo (famo)-—197s——7‘so (is) u

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Uttar Pradesh act 45 of 1976 : The UTTAR PRADESH PROTECTION OF TREES IN RURAL .AND HILL AREAS ACT, 1976

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