Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Forest (Amendment) Act, 1974 23 of 1974 CONTENTS 1. Short Title 2. Amendment Of Section 2 3. Amendment Of Section 39 4. Repeal And Saving Kerala Forest (Amendment) Act, 1974 23 of 1974 An Act further to amend the Kerala Forest Act, 1961. WHEREAS it is expedient further to amend the Kerala Forest Act, 1961, for the purposes hereinafter appearing; BE it enacted in the Twenty-fifth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Kerala Forest (Amendment) Act, 1974. 2. Amendment Of Section 2 :- In the Kerala Forest Act, 1961 (4 of 1962) hereinafter referred to as the principal Act), for the clause (f) of section 2, the following clause shall be substituted, namely:- (f) forest produce includes- (i) the following whether found in, or brought from, a forest or not, that is to say,- timber, charcoal, wood-oil, gum, resin, natural varnish bark lac, fibres and roots of sandalwood and rosewood; and (ii) the following when found in, or brought from, a forest, that is to say,- (a) trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees; (b) plants not being trees (including grass, creepers, reeds and moss) and all parts or produce of such plants; and (c) silk cocoons, honey and wax; (d) peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);. 3. Amendment Of Section 39 :- I n section 39 of the principal Act, in the opening paragraph, the words within the limits of taluks in which Reserved Forests are situate or in taluks adjoining Reserved Forests shall be omitted. 4. Repeal And Saving :- (1) the Kerala Forests (Amendment) Ordinance, 1974 (11 of 1974), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act as if this Act had come into force on the 1st day of August, 1974.