Chapter IV

Control over Forests and Lands not being the Property of Government

30. Amendment of Act XVI of 1927 in Delhi.-

The following amendments shall be made in the Indian Forest Act, 1927, in its application to the 1[State] at Delhi, namely:-

(1) in sub-section (1) of section 35 of the said Act,-

(a) for the words "any forest or waste-land" the words "any forest, waste-land" or grass-land" shall be substituted;

(b) for clauses (b) and (c) the following clauses shall be substituted, namely:-

"(b) the cutting of trees and timber;

(c) the disposal of any forest produce;

(d) the firing or clearing of vegetation;

(e) the cutting storage and conservation of grass or leaf fodder; or

(f) the admission, herding or pasturing of Cattle"; and

(c) after clause (v) the following shall be added:-

"(vi) for any other purpose conducive to public welfare.";

(2) in sub-section (2) of section 37 of the said Act, for the words "not less than three" the words "not less than seven" shall be substituted; and

(3) in sub-section (1) of section 38 of the said Act, for the word "two thirds" the word "one-half" shall be substituted.