1913 : Pb. Aet 1IL.] rorgsr (SALE OF 'THE PUNJAB FOREST (SALE OF TIMBER)
ACT, 1913.
Punias Acr III or 1913,
TIMBER), 473
[21st March, 1913.]
1 2 3 4
Year No. Short title Whether repealed or otherwice affected by legislation
1913 I The Punjab Forest Amended, Government of India (Sales of Timber) (Adaptation of Indian Laws) Act 1913 Qrder, 1937
Amended by the Indian Tnde-
pendence (Adaptation of Bengal
and punjab Acts,) Order of
. 1948 (G. G. Q. 40) 3
Amended by the Adaptation of Laws Order, 1950
Amended by the Adaptation of Laws (Third Amendment) Order, 1951
— —
An Act to provide for the control of the sale of - Timber and establishment of sale depots for such timber in Punjab.
WHEREAS it is expedient to provide for the conrtol of the sale of timber and the establishment of sale depots for such timber in *Punjab ;
It is hereby enacted as follows :—
1. This Act may be called the Punjab Forest (Sale of Timber) Act, 1913.
'For Statement of Objects and Reasons, see Punjab Gazette, 1912, Part V, page 92 ; for Report of the Select Committee, see Punjab Gazette, 1912, Part V, page 225 ; and for Proceedings in Council, see Punjab Gazette, 1912, Part V, page 134, and ibid, 1913, Part V, page 5.
"Substituted for the words "East Punjab" (which had been msprted g)r the words "The Punjab" by the Indian Ind?endence (Adaptation of engal and Punjab Acts, Order, 1948) by the Adaptation of Laws (Third Amendment) Order, 1951,
Short title, ex-
tent and com.
mencement,
1
D |
4 FOREST (SALE OF TIMBER). 1913 : Ph. Act 1] 1t shall extend to such local areas as the '[Centra} Government| may by notification in the *[Officia] Gazette] direct; and it shall come into force in each of such areas on such day as the '[Central Government] in like manner directs in this behalf.
Mesaning
terms,
this Act all e re§§i°'!§ shall have the meaning ) Itr; ménfi@fha'gfiafin Forest Act, 1875, -
3. (1) The 1[Ceni:'ral Government] may, by notifica. e ton in the [Official Gazette], _ma_ke rules to regulate the saleof mbeEAd 1o of timber and the establishment of sale depots for e such timber.
S'u'ch rules may among other matters—
(a)-prescribe the classes of timber to which the rules 'shall apply ;
(b) define what shall be deemed to be a sale depot ;
(c) provide for the establishment, registration, re- gulation and inspection of sale depots, and the levy of fees for registration ; prescribed the period for which registration shall hold good and the conditions under which timber may he brought to, stored at, sold at, and removed from, sale depots ; and prohibit the sale of timber at, or the establishment or maintenance of, unregis- tered sale depots ;
(d) regulate the use of the sale depot marks and the registration of such marks ; prescribe the time for which registration shall hold good and pro- vide for the levy of fees for registration ;
(e) prescribe the registers to be maintained at sale deppts, and provide for the production of such registers, before and for their examination by any forest or police officer authorized in this bghalif by the Divisional Forest Officer or by the District Superintendent of Police respectivé]y ; 'Substitut Reorganlsauo:d( ég;'m:jlirgnx():rd(s'\ State Government" by the Punjch current Subjects) Order, 1g5, daptation of Laws on State and Con-
i L ) X mentl sof India(Adaptation of Ind?::] I?gvc i anette'al_rly $he Gcveiss e now the Indian Forest Act, 19278)( ord?f 122'7\
2
1913 : Pb. Aet ML) Forkst (sars op TIMBER) 475 , imprisonment
may extend to Rs, 500 gp ties may be inflicted whergottl}l'é o
(2) All rules made under sub-section (1) shall made after previous publication in the '[0l'fglciZflSGaazebtti]S.o
4. The provisions of Chapter X of the *Indj Application of - ] -hapter X of the *Indian Forest Aep! b Act, 1878, with the exception of section 67, shall apply SO Tmiion T ';m;:t -far as may .be to any infringment of the rules made under Act. this Act as if such infringement were a forest offence nnder the Indian Forest Act.
5 No suit shall lie against any public servant for rdemnty for an_vthin_g done by him in good faith under this Act. por- m'{g'_" in 'Substituted for the word "Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937.
2See now the Indian Forest Act, 1927 (XVT of 1927), Chapter IX, with the exception of Section 58.
3