Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rules regarding Clearance of Forest Land, 1950 CONTENTS 1. application by a proprietor 2. when permission is refused 3. permission granted subject to condition 4. Permission specifies the period Rules regarding Clearance of Forest Land, 1950 Rules regarding Clearance of Forest Land, 1950 1. application by a proprietor :- An application by a proprietor for clearing land classed as forest land, waste land or scrubbed jungle in the records of rights of an estate, mahal, alienated village or alienated land shall be made to the Additional Deputy Commissioner of the area. The application shall clearly state the purpose for which the land is required. 2. when permission is refused :- If, on receipt of the application, the Additional Deputy Commissioner considers that it is desirable in the public interest or in the interest of persons who, by custom or by virtue of any entry in the village administration paper enjoy any right of user over such land to refuse permission, he may, for reasons to be recorded in writing, refuse such permission. 3. permission granted subject to condition :- 1 Permission for clearing land for cultivation shall be granted if the following conditions are fulfilled - (i) the land is not within the radius of 15 miles from the limits of the municipal committee or notified area committee ; (ii) the existing area under cultivation with the proprietor is insufficient for the needs of the proprietor ; (iii) the land proposed to be brought under cultivation has a soil suitable for being cultivated and the circumstances of the proprietor are such that he would be able to cultivate the additional land. 1. Published vide notification No. 743-XII, dated 1st. February 1951 4. Permission specifies the period :- If the Additional Deputy Commissioner permits the clearing of land for cultivation, he shall specify in the permission the period within which the land after its clearance shall be brought under cultivation.