Himachal Pradesh Forest Produce Transit (Land Routes) Amendment Rules, 2025

[04th January 2025]

PREAMBLE

In exercise of powers conferred by section 41 and 42 of the Indian Forest Act, 1927 (XVI of 1927), the Governor, Himachal Pradesh is pleased to make the following rules further to amend the Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 2013 notified vide this Department Notification No. FFE-B-A(3)-2/2013 dated 26-11-2013and published in the Rajpatra, Himachal Pradesh on 30th November 2013, namely:-

Rule 1. Short title, extent and commencement.

(1)     These rules may be called the Himachal Pradesh Forest Produce Transit (Land Routes) Amendment Rules, 2025.

(2)     These rules shall extend to the whole of Himachal Pradesh.

(3)     These rules shall come into force from the date of their publication in the Rajpatra (e-Gazette) Himachal Pradesh.

Rule 2. Amendment of Rule 8.

In rule 8 of the Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 2013,-

(i)       For sub-rule (1), the following shall be substituted, namely:-

"(1) No person shall transport or cause to be transported any forest produce by land routes, without obtaining pass (Annexure-A) from the concerned Divisional Forest Officer or any officer or person so authorized."

(ii)      For sub-rule (4) the following shall be substituted, namely:-

"(4) 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 officerauthorized by the Conservator of Forests concerned."

Rule 3. Deletion of Schedule-I of Annexure-D.

(i)       Schedule-I of "Annexure D" shall be deleted.