In exercise of powers conferred by section 41 and
42 of the Indian Forest Act, 1927 (XVI of 1927), the Governor of Himachal
Pradesh is pleased to make the following rules further to amend the Himachal
Pradesh Forest Produce Transit (Land Routes) Rules, 2013 as notified vide this
Department Notification No. FFE-B-A(3)- 2/2013, dated 26-11-2013 and published
in the Rajpatra, Himachal Pradesh dated 30th November, 2013, namely:- (1) These Rules may be
called the Himachal Pradesh Forest Produce Transit (Land Routes) Amendment
Rules, 2023. (2) These rules shall
come into force from the date of publication in the Rajpatra (e-Gazette)
Himachal Pradesh. In Rule 8
of the Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 2013
(hereinafter referred to as the said rules); (a) For sub rule (1), the
following shall be substituted, namely:- "No
person shall transport or cause to be transported any forest produce without
obtaining pass for export or transport of forest produce as per Annexure 'A'
from the concerned Divisional Forest Officer or any officer or person so
authorized", and (b) For sub rule(4), the
following shall be substituted, namely:- "No
person shall transport or cause to be transported any timber unless the timber
is properly affixed with an export hammer mark by the forest officer authorized
by the Conservator of Forests concerned". In rule 9
of the said rules; (a) for sub-rule (1), the
following shall be substituted, namely:- "(1)
The authority issuing pass shall specify
a route by which alone forest produce may be transported within the State of
Himachal Pradesh"; and (b) sub-rule (2) shall be
deleted. In Annexure-'A' appended to the said rules, Sr. No.(1) of Note
shall be deleted. In Annexure-'D' of the said rules, Schedule -I shall be deleted.HIMACHAL
PRADESH FOREST PRODUCE TRANSIT (LAND ROUTES) AMENDMENT RULES, 2023
PREAMBLE