GOA
PRESERVATION OF TREES (AMENDMENT) ACT, 2017 THE GOA PRESERVATION OF TREES (AMENDMENT) ACT, 2017 [Act No. 19 of 2017] [09th September, 2017] An Act further to amend the Goa, Daman
and Diu Preservation of Trees Act, 1984 (Act No. 6 of 1984). Be it enacted by the
Legislative Assembly of Goa in the Sixty-eighth Year of the Republic of India
as follows:-- (1)
This Act may be called the Goa Preservation of Trees (Amendment)
Act, 2017. (2)
It shall come into force on such date as the Government may, by
notification in the Official Gazette, appoint. In section 2 of the Goa,
Daman and Diu Preservation of Trees Act, 1984 (Act No. 6 of 1984) (hereinafter
referred to as the "principal Act"),-- (i) the
existing clause (a) shall be re-numbered as clause (aa) and before clause (aa)
as so re-numbered, the following clause shall be inserted, namely:-- "(a) "Agriculture
Officer" means an officer of the Directorate of Agriculture not below the
rank of the Zonal Agriculture officer as may be authorized by the Government
for the purposes of this Act, by a notification in the Official Gazette;"; (ii) after
clause (b), the following clause shall be inserted, namely:-- (bb) "commercial
plantation" means the plantation of trees grown for commercial purposes on
private non-forest land". (iii) in clause
(j), the words "and includes coconut palm" shall be inserted at the
end. After section 7 of the
principal Act, the following section shall be inserted, namely:-- "7A. Declaration of
State tree.-- The Government may, having
regard to ecological, socio-economic, cultural or heritage value, declare a
tree to be a State tree". After section 8 of the
principal Act, the following section shall be inserted, namely:-- "8A. Removal of
coconut palms.-- Any person desirous of
removing old, unyielding coconut palms to replace the same with new ones, or
removal of coconut palms which are likely to cause damage to life or property,
may apply to Agriculture officer, having jurisdiction of the area, who shall
deal with the same as prescribed". After section 32 of the
principal Act, the following section shall be inserted, namely:-- "32A. Powers of
Government in respect of Commercial Plantation.-- The Government may, by
notification in the Official Gazette, specify the terms and conditions for
carrying out commercial plantation in the State of Goa and exempt such area
from the provisions of this Act".
Preamble - GOA PRESERVATION OF TREES (AMENDMENT) ACT, 2017PREAMBLE