(6 of 1980)

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Restriction on the de-reservation of forests or use of forest land for non-forest purpose
3	Constitution of Advisory Committee
3A	Penalty for contravention of the provisions of the Act
3B	Offences by authorities and Government departments
4	Power to make rules
5	Repeal and saving

[27th December, 1980]

An Act to provide for the conservation of forests and for matters connected therewith or ancillary or incidental thereto.

BE it enacted by Parliament in the Thirty-first year of the Republic of India as follows:-