386
ODISHA LOCAL LAWS
*The Odis ha · Forest Produce (Control of Trade) Act, 1981 Odisha Act 22 of 1981.
t d t by the President on the 21st August, 1981) (Assen e o . .
CONTENTS . --
12. Disposal of Specified Forest Produc ACTS:
1. Short title, extent and 13. Retail Sale of Specified Fores~ Produce . commencement
2. Definitions
3. Constitution of Units
4. Appointment of agents
5. Restriction on Purchase and Transport and Rescission of Subsisting Contracts
6. Constitution of Advisory Committee
7. Government to fix Price in connection with Committee.
8. Opening of Depots and Public:::1tion of the Price List, etc. at the Dep"'t ·
9. State Government or Agent to Purchase Specified Forest Proauce
10. Registration 11 . Registration of Manufacturers , Traders and Consumers of Specified Forest Produce ·
14. Delegation of Power
15. Power of entry, Search, Seizure, etc.
16. Penalty ·
17. Attempts and Abetment
18. Cognizance of Offences
19. Composition of Offences 20 . Saving in respect of acts done in Good Faith
21 . Power to make· Rules
22: Odisha Forest Act, 1972 and other Laws not to apply to Specific Forest Produce for Purposes covered under fueAci .
23. Power to Exclude Specified Forest Produce from t~e operation of the Act
An Act to provide for control and regulation of trade in certain forest produce by creation of State monopoly in such trade . .
. Be it enacted by the Legislature of the State of Odis ha in the Thirty Second Year of the Republ ic of Ind ia , as follows :
Statement of Objects and Reasons -Smuggling of various forest produces are increasing day by day. The present provisions of the Odisha Forest Act, 19'.2 for checking, hoarding and transport of forest are not adequate to bring the culpnt~ to book. ! he said Act is not. adequate fo r imposition of any restricti~ns of ~ontr0
1
on trade 1n forest produce by framing rules thereunder. Barring few items like58 seeds, most of the important items of minor forest produce such as Mahua flowers , Tamarind, Charmaji, Karanja and the like are grown in private holdings as well8~ in the forest areas owned by Government. Unscrupulous traders take advantage0 th is situati9n and evade the law under the cover that the produce relates to priVate
. 1· g ,n land and not to forests under the control of Government. Instances of smugg ,n . e such cases are too ':'any and t~e. smugglers are , escaping with impunity beca~~t of absence of any l_eg1stat1on providing for State monopoly in forest produce. Enactm of a separate leg1slatt0n for the purpose is therefore absolutely necessary. The bill seeks to achieve the above purpose .
. · CASE LAWS : . . tofY
. . . Statement ~f. Ob1ects and Reasons-Scope of in judging validity of a statu the not1'.1cat,on-The valtd1ty of the statutory notification cannot be judged merely on tiVB bas.,s of statement of objects and reasons accompanying the Bill- The ex~cu nee policy of the Govt. or the statement of object and reasons of the Act or Qrdina ~annot co~trol t~e actual words used in the legislation : AIR 1981 sc 23~
. Published v1de 0 .G. Exty. No. 1117-D/5. 9. 1981-Notfn . No . 14589 Legis-D/4. 8· 1
981
.
For Statement and Objects of reasons see Odisha Gazette Ext. No. 325/17.3·
O . Forest Produce (C .T.) Act, 1981 387 Objects-The object_ ~f the Act was to prevent smuggling and to provide for onopoly in the spectf!ed fore st _Produce -The Preamble of the Act is a key to state rn ent is also clear ,_n that obJect : AIR 1987 sc 2310 enactrn .
th61_ Short title, extent and coml'Tlence
ment _ (1) This Act may be
the 0d isha Forest Produce (C ontrol of Trade) Act 1981 11ed , .
ca (Z) It extends to the whole of the State of 0disha.
(3) It shall come into force in such area or areas and in relation to ch forest produ~e and on s_u_ch '.date or dates as the State Government su from time to time , by not1f1cat1on, specify in this behalf. rnaY, . CASE LAWS ; .
sec. 1 (3)-Notification under, in relation to sal seeds, validated under Section
5
of the Odisha Produce (Control of Trad~) (Amendment and Validation) Ordinance, 987.Applies to s
al see~s grown or found ,n Government Forest- It shall be valid and
1
,~ ctual as if it were issued Under Section 1 (3) of the Ae,t as amended by the ~r~nance-Held, does not suffer from any infirmity : AIR 1987 SC 2310.
2. Definitions -In this Act, unless the context otherwise requires-
(a) agent means an agent appointed under Section4;
(b) committee means an Advisory Committee constituted by Government;
(c) forest produce means timber of any of the species specified iri ClauseU), Bamboos of all species, Khair, Catechu (katha) Catechin (Cutch), Ganduli Gum, Dharua Gum , Khair Gum, Babul Gum, Sal Resin , Salai Resin , Rosha Grass, Rosia Grass Oil, Lac in all forms , Shelae, Mohua Flowers, Mohua seeds, Chironi Myrobalans, Tassar, Cocoons, Sandal wood , Tamarind, Siali Leaves, Kusum Seeds , Karanja Seeds, Siali Fibres, Sal Seeds, Hill Brooms and such other produce as may be notified by the State Government from time to time,2[weather grown or found on land owned by private persons or on land owned. by the State Government or in Government Forests;]
(d) grower of forest produce means-
(i) in respecte·r forest produce grown on land owned by any person , the ·owner of such land; and .
(ii) in all other cases the State Government;
(e) licensed vendor in relation to specified forest produce means a person to whom a licence is issued under Section 13 for retail · sale of such forest produce; ·
(D prescribed means prescribed by rules made under this Act;
(g) retail sale means the sale of any specified forest produce not exceeding such quantity as the State Government may, by notification, spec\fy in respect of such specified forest produce ;
(h) specified area in relation to a specified forest produce means the area specified in the notification under Sub-section (3) of ~ Section 1 fo•r such specified fore-st produce; . · ihe Act came into force at once in the whole of the State at once in relation to
2 Sal seeds , vide Odisha Gazette Ext. No . 1744/9 .12 .1982 . Insert d ·
No e by Odis ha Act 16 of 1987 w.e . f . 5.9.1987 , See Odisha Gazette Ext .
. 1321 Dt.. 18.9.1987.
. ~- ' ' ' I , r ' '' . '" ~
I I I
{
2
l; 1
388
ODISHA LOCAL LAWS [S. 3
(i)spec
ified forest pro~_uc~ in relat_i~n t_o a_ s pecified area rne
th 'orest pro
duce spec1f1ed ,n the not1f1cat1on issued u nder S b ~n s
e ,, ·t· d
u sect
(3) of Section 1 for such spec, ,e . are a ; ion
. (j) timber
means marketable wood , round, sown or fashioned t .
piece of and above two metres in length, standing or felled(~/ ra1~ht fuel) of the following categories, nam ely: c Uding
Teak Tecto
na grandis
Sal Shore
a robusta
Bija P
rerocarpus marsupium
Bandhan O
ugenia daidergoides
Sishan
Dalbergia latifolia
Dhaura .,. An
nogeissus latifolia
Ku rum
Adina cordifolia
Gamhari
Gmelina arborea
Asan T
erminalia tomentosa
Mohua
Madhuca latifolia
Ka.~uda
Chlorxdlylon swietnis
Karani
Pongania glabra
I
Kendu Dio spyros melanoxylon Champa M
ichelia champak Salai Bo
swellia serrate
(k) unit means a subdivision of a s pecified area constituted into a unit .under Section 3 ;
(I) words and expressions· used bu t not defined in this Act shall have the same meaning as assigned to them· under the Odisha Forest Act 14 of 1972 .
. 3. Con·stitution of Units - The State Government may divide every specified area into such number of u nits as it may deem fit :
Provided that a specified area may be divided into different units for different specified forest produce .
4. Appointment of agents - (1) The Sta te Goverr:iment may, for the purchase of any trade in specified f orest produce on this behalf, appoin t
on~ or more agents in respect of d ifferent units for all or any specified forest produce and any such agent may be appointed in -respect of more than one unit.
(2) Any person including a Grania Pan chayat, a Co-operative Society or the State Tribal Development Corp oration Ltd. , may be appointed as an agent under Sub-section (1 ) . ·
. (3) The term, conditions and the pr oced'ure for appointment of agents shall be such as may be prescribe.d:
. . ·
5. Restri~tion on Purchase and Transport a nd Rescission of Subsisting
Contracts - 1[(1) Notwithstanding any pr ov·ision to the contrary in any oth~r law, On the issue of a Notification u nder Sub-section (3) of Section
1 ,n respect of any area, -
1 · Sub5t ituted by Odisha Act 4 of 1 989 , w.e. f. 5. 9.198'1, See Odis ha Gazette Ext . No. 517 Dt . 3.4.1989. I I ◄ ""
3
s.510. Forest Produ ce (C.T.) Act 1
I 981
389
(a) all contracts for the ·. T d f purchase
spec, te ore st produce ' sale , gatherin . grants of profit-a-prend g~own or found in the g o_r collection of land , fell , cut and remo re including the right tia1d area and all said area , shall stand r ve ~he specified forest P e~ter upon the grown or found on Ian edsc1nded Whether such f~~e~tce frdom t~e d b h own
ed by . pro uce1s
owne y t e State Govern private persons or onI d
. . . ment or in Go an Provided that rescission of s h vernment forests :
. ht . uc contracts d the customary rtg s , if any, of the local T .b an grants shall not affect specified forest p~oduce .] · • ri als to gather and collect the
(b) no person ·other than -
(i) the State Government
I
(ii) an officer of the State G . . that behalf, or overnment authorised rn writing in
(iii) · an agent in respect of th . . · · produce is grown or foun~. unit rn which the specified forest shall purchase or. transport any specified forest d • h · . · . . pro uce rn t e said area .
Explanation I -
Purchase shall include purchase by batter.
Explanation II -
Purchase of specified .forest produce from the State Government or the aforesaid Government Officer or agent or a licensed vendor shall not be deemed to be a purchaser in contravention of the provis ions of this Act.
Exp.~anation Ill -
A person having no interest of the holding who has acquired the right to collect the specified forest produce grown .Or found on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.
1 {Explanation IV -
The Explanations I to Ill shall be deemed to be explanations to Clause (b). of this sub-section and shall not be deemed as in any ·manner qualifying or detracting from Clause (a) of this subsection or saving any con.tracts · referred to in Clause (a) from the operation of the provis ion for rece·ssion of contracts contained in the said Clause (a) .]
(2) Notwithstanding anything contained in Sub-section (1) -
(a) a grower of forest produce other than Mohua_ may transport h~s produce from any place within the unit wherein such produce 1s grown or found to any other place in that un_it and a grower of Mohua may transport the Mohua grow~ by him from any place within the district wherein such Mohua Is grown or found to any place. within that District. ·
2[X X X X]
. . h t ffect over any forest in respect of
(c) any person having right tot a .~ d any law for the time being in any specified forest produce unfo;~is domestic use or consumption force, may tran~port such pr~duc~o such terms and conditions as in such quantity • and sub.Ject .
may be prescribed . . See Odisha Gazette Ext.
;-- · f59.1981
· Inserted by Odisha Act 16 of 1987 w.e . · ·
No. 1321 Dt.- 13.9.1987 . O G. E. No. 1289 ot. 14.9.1987. 2 · Deleted by Od isha Act 15 of 1987 See · .
4
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390
ODISHA LOCAL LAWS
(3) Any person desiring to sell any spe cified forest prod
sell them to the aforesaid Government off icer or agent at any depot u~e rnay within the unit wherein such produce wa s grown or found : situated
Provided that' State GovernmenC the Gove rnment officer or th
shall not be bound to re -purchase specif ied forest produce once so~:.9ent
(4) Any person who has paid any amoun t as an advance in re
of any· such contract as is res~inded u nd~r Su_b-~ec;t!on (1) shall 0 8 i:c~
application made to t~~ pr_escribed auth~ nty w1t~,n six months from the date of issue of the not1f1c-at1on referred ~o in the said subsection be entitled to the refund of su~h portion of t_he amoun ~ of advance as it proportionate to the unexpired portion of the period for wh ich the contract was entered into:
CASE LAWS: · · · . Section 5 (1) (a) , (3)-0bject of th ~ Act is to . prevent smuggling of forest produce grown on Government land-Sta te ,s granted monopoly right to purchas forest produce grown on private land-Go vernment granting lease to a company t~ collect sal seeds· from Government forests -On commencement of Act the ag,eement granting lease does not stand rescinded -AIR 1983 Ori. 266 reversed : AIR 1987
SC 1454.
Section 5 (1) applies to forest produce gro wn in private holdings-Notification dated 9.12. 1982 applies to forest produce grown in Government Forest-interpretation of statutes-Reasons for a statute is the sa fes·t guide to understand the stat11te_ :AIR
1987 SC 1454.
6. Constitution of Advisory Committee - (
1) The State Government shall, for each calendar year constitute i n respect of eac.h specified forest produce an Advisory Committee for each Revenue Commissioner's Division in the State consisting of not more than n_i ne members as may be notifiedby the State Government from time to time fo r the purpose of advising the State Government in the matter of fixation of fair and reasonable price of each specified forest produce at which s·uch p roduce may be purchased by the
State Government or its authorised officer or agent when they are offered for sale in such Division in accordance with the provisions of this Act;
Provided that-
(i) two of the members shall be from a mongst the traders in such
specified forest produce or manufactur ers of goods in which
such specified forest produce is used as raw materials;
(ii) at least two members shall be fro m ~mongst the growers of
such specified forest produce other-than the State Government
(iii) one member shall be from amongst the members of Parlia~en!
representing the State and belonging to the Scheduled Tribes,
and ·
(iv} one member shall be from amongst the members of State Legislature
belonging to such Tribes .
(2) It shall also be the duty of Committee to.a dvise the State Government
on such other matters as may be referred to it by the State Government.
. (3) The business of the Committee sh all be conducted in such manner as may be prescribed. · ·
·
. .
11owances
(4) The members of the Committee shall be entitled to such a
as may be prescribed .
5
O . Forest Produce (C .T.) Act, 1981 391 s. 9]
S) The Committee shall tender its advice to State Government with in (_ d as the State Government . may, for each Comm ittee specify in h perro _ ,
s~C behalf. . . . .
th15 7_ Gov
ernment to fix Price in connection with Committee -The · vernment shall , after consultation with the Committee constituted state G5oe ction 6
, fix the pri_ce at wh!ch spe_cified forest produce shall be under ed by it or by any of its authorised offlce~s or agents from growers of purc~tsd forest produce in the Revenue Commissioner's Division and shall spe~1~ethe same in the Gazette and 1n such other manner as may be prescribed publl~ r than th.e 30th day of June of the calendar year for which the Committee ~ot :n:tituted and the price so fixed shall remain in force up to the end of 15 ch calendar year and shall not be altered during that year :
sue Provided that if the Committee fails to tender advice within the period eci fied under Sub-section (5) of S,ection 6 or such further period not exceeding ~~teen days as the S~ate
P provided further that different prices may be fixed for different units , and in so doing regard shall be had amongst other _things to :
(a) the prices of specified forest produce obtained or fixed under the Act or any other enactment during the preceding three years in respect of the area comprised in the unit ;
(b) the quality of the specified forest pro<;tuce in the unit ;
(c) transport facilities available in the unit ;
(d) the cost of transport; and
(e) general level of wages for unskilled labour prevalent in the unit and the provisions of the Minimum Wages Act, II of1948.
8. Opening of Depots and Publication of the Price list, etc. at the
Depot - There shall be set up in each unit s.uch number of depots and at such places as the State Government may taking into consideration the convenience of the growers of specified forest produce direct and price list of specified forest produce fixed by the State Government under Section 7 and the hours or business shall be p~ominently displayed on the notice
. board kept for the purpose at every such depot. · -
9. State Government or Agent to Purchase Specified Forest Produce
~ (1) The State Government or their authorised officer or agent shall be ound to purchase at the price fixed under Section 7 and specified forest Produce offered ·for sale at the depot during the hours of business :
off Provided that H shall be open to the State Government or the authorised in ~~e ~ or t~e _.agent to refuse to purchase any specified forest produce which rnat/·'r opinion is not fit for the purpose of consumption or use as raw- rrat for manufacture or for trade. .
Prod (2) Any ·person aggrieved by the rejection of his specified forest (1), ~ce by _an_ authorised officer or agent under the provision to Sub-section Foresty ~,thin fifteen days therefrom , refer the matter to the Divisional Gover Office~, or such other officer who may be empower_ed by the State Spec if~rnent in this behalf, having jurisdiction over the unit in which the 1ed to . .
rest produce has been grown or found . .
-
6
392 ODISHA LOCAL LAWS
(3) On receipt of a reference under Sub-section (2) the Divi . Forest Officer or such other officer, as the ~ase may be, .shall hold an e 810 na1 in the prescribed manner and after hean~g the parti~s concerned n%ry pass such orders as he may deem fit and m case he finds the reje '. 8 ha11 the specified forest produce to be improper, may direct the authorise~~~t 01 or agent as the case may be , to purchase the same and may also 1 Cer , . t' t . award the person aggrieved such further compensa ion no exceeding tw to centum of the price of the specified forest produce, payable to hiinty Pe, may deem fit. as he 1(( 4) The State Governmentor _i~s authorised officer or agent
8 be enti tled to take delivery of any specified fores! produce co·llected by ~al1
Person from land owned by the State Government or Government For ny
b d t . est 0 payment of such collection charges as may e e ermined by the St n · t t· ate Government from time o 1me :
Provided that it shall be open to the State Government or the author· . · f ISed officer or agent to refuse to take delivery of any such orest produce Which . not fit for consumption or use as raw material for manufacture or trade: 18
Provided further that in the case of a_n~ dispute, the Divi_sional Forest Officer or such other officer who may be_ spec1f1cally empowered in this behalf as specified in Sub-section (2) shall hear and dispose of the same in th~ manner provided in this Act and the Rules made thereunder.]
10. Registration - Every grower of s·pecified forest produce shall ii the quantity of a specified forest produce grown by him during a year
1
is likely to exceed such quantity as may be prescribed got himself registered in the prescribed manner.
11 . Registration of Manufacturers, Traders and Consumers of Specified . Forest Produce - (1) Every · manufacturer who uses any specified forest produce as a raw material and every trader or consumer, whose annual use , requirement or consumption , as the .case may be, exceed~ such quantity as may be prescrib.ed, shall get himself registered within such period on payment of such fee and in such manner, as may be prescribed .
(2) Every such manufacturer, trader or consumer shall submit such declarations , accounts and returns in such forms to such officer and'at such intervals as may be prescribed . - · 12. Disposal of Specified Forest Produce -
2 [Specified forest produce purchas~d or collected by the State Government or by its officers or a_gen~! under this Act, shall be sold by auction or by calling tenders or otherwise · · • I rder the State Government may, in public interest , by general or spec1a 0 direct.] .
1~. Ret~il Sal~ of Specified Forest Produce ,. (1) ~o person~:~~ ~n~age himself in retail sale of any specified forest produce except un licence granted under this section . ·1
. retai (2) Th~-State Gover11ment may, for the_ purpose of facilitatin; rnanY sale of a sp~cified forest produce within the State , grant licence to a persons as 1t may deem fit . ___..-./4. 1 · · · ette E · Subst ituted by Od isha Act 16 of 1987 w.e .f . 5.9 .1981 See Odisha GaZ No .1321 Dt. 18.9.1987 . 1289 2. Subst ituted by the Odisha Act 15 of 1987 See Od isha Gazette Ext. NO -Dt . 14 .9.1987 . '
7
s.18] 0 . Forest Produce (C.T.) Act, 1981 393
(3) Any person who desires to engage himself in retail sale of any
ecified fore~t produc_e, shall make an application in such form to such
s~thoritY and in such manner as may be prescr ibed .
a ( 4) The prescribed authority may, on receiving suc h · application and
paym~nt of such fee as may be prescribed, g rant or renew a licence
~:bject to such terms and conditions as may be prescribed .
14. Delegation of ~ower -
The State Government may, by order delegate
anY of its powers of functions und~r this Act or the r ules made thereunder,
except those co~ferred under Section (3) of Secti on 1 and Section 21 to any
officer or author~ty not below the rank of an Assis tant Conservator of forests
who shall exercise or -perform the same, subjec t to such conditions . and
restrictions as the State Government may specify in the order. ·
15-. Power of entry, Search ,' Seizure, etc. -
(1). Any P olice Officer not below the rank of an Assistant Sub-inspector, or an y other person authorised
by the State Government may, with a view to sec uring · compliance with the .
provision of this Act or the rules made thereunder o r to satisfy himself that the
said provisions have been complied with-
(i) stop and se'arch any person , boat, vehicle o r receptacle used or
intended to be used for the transport of any specified forest produce;
(ii) enter and search any place; and
(iii) seize ,the specified forest produce in respect o f which he suspects
that any provision of this Act or the ru!es made · thereunder has
been, is being or is about to b&contravened along with the receptacles
co·ntaining such produce} or the vehicle or boats u sed in carrying
such produce,
(2) The provisions of Section 100 of the Code of C riminal Procedure,
1973 (2 of 1974) relating to search and seizure shall, so far as may be ,
apply to searches and seizures under this section
.
16. Penalty -If any person contravenes any of the provis ions of th is
Act or the rules made thereunder-
(a) he shall ·be punishable with imprisonment w hich may extend to
one year or with -fine which may extend to five tho usand rupees
or with both; ·
(b) the specified forest produce in respect of which suck contravention
have been ·made or such part thereof as the Court may deem fit
shall be forfeited to the Government :
Provided that if the Court is pf the opinion that it is not necessary, to
direct forfeiture in respect of the whole, or, as the c ase may be , any part of
th~ specified forest produce , it may, for reasons to b e recorded , refrain from
doing so. ,
.
17. Attempts and Abetment -Any person who attem pts to contravene
or abets the contravention of any provision of this Act or t he rules made thereunder
shall be deemed to have contravened such provision
.
of ·1 s. ~ognizance of Offence.s -No Court shall t~ke c?~niza nce of any
fence punishable under this Act except on a report in wnt,ng of the facts
~~n_s~ituting such offence made by a forest officer n ot below th~ rank bf a
V1s1ona1 Forest Officer or by any other officer as may be authorised by the st ate Government in this behalf. · ,·
8
r
,11,
~II. ~I•
I
I
/''
I
·394 ODISHA LOCAL LAWS
[S_ 19
19. Com position of Offences - ( 1) The 8tate Government rn notification , empower any Forest Offi cer- ay, by (a). to accept from any person against whom a rea_sonable su s . .
exists that he has committed an offence punishable und Pic,ori Act a sum of money by way of compensation for the er th is , h . Offe which such person is suspected to ave committed ; and nee
(b) when any property other th ;rn a specified forest produ been seized as liable to confiscation , to release the sace ha s payment of the value thereof as estimated by _officer. me on
(2) on the payment of such sum of money or such value or both the case may be to such officer, the suspected person shall be disch · as the property, other than the specified forest produce, if ~ny, seized s~~ed, re leased and no further proceedings shall be taken against such Pers be . on or property. (3).A Forest Officer shall not be empowered under this section uni he is a Forest Officer of a rank not inferior to that o~ a Divisional For::s Officer, and the sum of money accepted as compensation under Clause (a; of Sub-section (1) shall in no case exceed the sum of rupees.
. 20 . Saving in respect ~facts do~e in _Good Faith - (1) No suit prosecution or other legal proceedings shall lie against any person for anythin ' which is in good faith done or intended, to be so done in pursuance of thi~ Act or th-e rules made thereunder.. .
, (2) No suit or other legal proceedings shall lie against the State Government_ for any damage caus·e? or likely to be_ ~aused or any injury suffered or likely to be suffered by virtue of the prov1s1ons of this Act or by anything which is in good faith don~ or intended to be so done in pursuance of this Act or the rules made thereunder.
21. Power to make Rules -
(1) The State Government may, subject to the cond ition of previous publication, make rule·s to carry out all or any of the provis ions of this Act.
(2) In this particular and without prejudice to the · generality of the following matters , namely : ·
(a) the terms, conditions and the procedure for appoi.ntment of agents under Section 4; ·
(b) (i) the quantity of specified forest produce which may be transported by a consumer under Section 5 (2) (b);
(ii) the terms and conditions· of a permit subject to which specified forest produce may be transported , ·the authority ·by which and man·ner in which such permit shall be issued under Section 5 (2 ·(c) ; . (c)(i) the manner of conduct of bus iness of committee under Section 6 (3) ;
(ii)· the allowances to which the members of the committee shall be entitled under Section 6 ( 4) ; ·
(o) the publication of the price-list under Section 7 ;
9
s. z3l
0. Forest Produce (C .T.) Act , 1981 395
(g) (i) prescripti_on of th e quantity of specified forest produce under ection (1) of Section 11;
sub·s . . . . .
(ii) th~ period w!thin _which the fee on payment of which and the nner in which th e regi st rat,9n under Sub-section (1) of Section 11 sha ll f11 8 de· · be rna , .
(iii) declarations, accounts and returns which shall be subm itted der sub-section (2) of Section 11 and the form in which the Officer to un rn and the intervals at which they shall be submitted · ' who · (h) (i) the form in which , the authority to whom and t~e manner in wh ich an appl ication under Sub-s_ection (3) of Section 13 sHall be made;
(ii) the fee for issue and renewal of a licence· and the terms and nd itions subject to which such licence shall be granted u~der Sub-section ' co t· 13· (4) of sec ,on ,
(iii) Any other matter which is either expressly or impliedly required t
be prescribed under this Act.
0 ;
After Section 21 of the principal Act, the following new Section shall be inserted, namely : ,
.
1 [21-A. Notwithstanding any judgment, decree or order of any Court to the contrary, the notification dated the 9th December, 1982, issued by the state Government under Sub-section (3) of Section 1 of the principal Act in respect of sal seeds shall be deemed to have been issued in respect of sal seeds whether grown or found on land owned by private persons or on land owned by the State Government or in Government forests and shall be as valid and effectual as if it was issued under Sub-section (3) of Section 1 of the principal Act as amenqed by this Act and all instructions and orders issued or made ·and all acUons taken or things done pursuant to the $a id notification in respect of sale, purchase and collection of sal seeds shall be deemed to have been validly made, taken or done under the principal Act as amended by this Act.] .·
22. Odisha Forest Act, 1972 and other Laws not to apply to Specific Forest Produce for Purposes covered under the Act - (1) Nothing contained in the Odisha Fore st Act , 14 of 1972 shall apply to specified forest produce in respect of matters for which prpvisions are made under this Act .
(2) Nothing contained in any other law, rule, order or any other thing having a force of law in any region· of the State shall apply to the specified fo rest produce in respect of matters for which provi-sions are made under th is Act. ·
23. Power to Exclude Specified Forest Produce from the operation
of the Act - (1) The State Government may, from time to time, by notification, direct that from a date specified there in, a forest produce specified in the noti ficat ion mentioned in or jssued under Sub-section (3) ,. Section 1 shal l cease to be a specified forest produce in relation to the areas as may be specified in the notification.
. (2) The State Government may from time to time , by a like notification, direct that from· a date specified therein, the specified forest produce in rela ti on to the area or areas as may be specified in the said notification.
(3) Every noti fication issued under Sub-section_(1) ?r Sub-section. (2) shall , as soon as may be, after it is issued, be laid before· the Leg1slat1ve Assembly. · □□□ ,- '
· Inserted by Odisha Act 16 of 1987 w. e. f. 5.9.1981 See, 0 . G. E. No. 1321 Dt; 18.9.1987.
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