Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Forest (Amendment) Act, 1997 35 of 1997 [27 December 1997] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 29 3. Amendment Of Section 62 Andhra Pradesh Forest (Amendment) Act, 1997 35 of 1997 [27 December 1997] An Act further to amend the Andhra Pradesh Forest Act, 1967. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India as follows:- * Received the assent of the Governor on 26th December, 1997 for Statement of the Objects and Reasons. Please See the A.P. Gazette Part IV-A Extraordinary dated 23rd July, 1997 at P-3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Forest (Amendment) Act, 1997. (2) It shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different provisions of the Act. 2. Amendment Of Section 29 :- In the Andhra Pradesh Forest Act, 1967 (Act 1 of 1967) (hereinafter referred to as the Principal. Act), in section 29, in sub- section (2) for clause (h), the following shall be substituted, namely:- "(h) Prohibit absolutely or regulate, subject to such conditions in the entire State of Andhra Pradesh or within such local limits as may be specified, the establishment of pits or machinery for sawing, converting, cutting, burning concealing or marking of timber, the altering or effacing of any marks on the same, of the possession or carrying of hammers or other implements used for marking timber; 3. Amendment Of Section 62 :- In section 62 of the Principal Act, in sub-section (1), in clause (b), for the words "an Assistant Conservator of Forests", the words a Forest Range, Officer", shall be substituted.