In exercise of the powers conferred by
Section 38 read with Sections 26 and 33 of the Karnataka Forest Act, 1963
(Karnataka Act 35 of 1964), the Government of Karnataka hereby makes the
following rules, further to amend the Karnataka Forest Rules, 1969, namely.-- (1)
These rules may be called the Karnataka
Forest (Amendment) Rules, 2016. (2)
They shall come into force from the date of
their publication in the Official Gazette. In the Karnataka Forest Rules, 1969,
in Rule 41, for sub-rule (2), the following shall be substituted, namely.-- "(2) (i) No
land from well wooded areas or well wooded areas adjacent to wooded areas in
the district or protected forests or well wooded areas within 100 meters of
reserved forests shall be granted for occupancy without prior permission of
Government of India under the Forest (Conservation) Act, 1980 (Central Act 19
of 1980) and except in cases covered by the Scheduled Tribes and Other
Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (Central
Act 2 of 2007); and (ii) No land from non-wooded areas
adjacent to district or protected forests or within 100 meters of reserved
forests shall be granted for occupancy without prior concurrence of the
jurisdictional Deputy Conservator of Forests."KARNATAKA FOREST (AMENDMENT) RULES, 2016
PREAMBLE