(1)The State Government may, by notification,-(a)regulate or prohibit in any forest,-(i)the breaking up or clearing of any land;(ii)the pasturing of cattle;(iii)the firing or clearing of vegetation;(iv)the girdling, tapping or burning of any tree or the stripping of bark or leaves from any tree;(v)the lopping or pollarding of trees;(vi)the cutting, sawing, conversion or removal of trees and timber; or(vii)the quarrying of stones or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufacturing process;(b)regulate in any forest the regeneration of forests and their protection from fire;(c)regulate the exercise of customary and prescriptive rights in such forest or forests.(2)When such regulation or prohibition appears necessary, the State Government may, by notification, provide,-(a)for the conservation of trees and forests;(b)for the preservation of and improvement of soil or the reclamation of saline or water logged land, the prevention of land slips or the formation of ravines and torrents or the protection of land against erosion, or the deposit thereon of sand, stones or gravel;(c)for the improvement of grazing;(d)for the maintenance of water supply in springs, rivers and tanks;(e)for the maintenance, increase and distribution of the supply of fodder, leaf manure, timber or fuel;(f)for the maintenance of reservoirs, or irrigation works and hydro-electric works;(g)for protection against storms, wind, rolling stones, floods and drought;(h)for the protection of roads, bridges, railways and other lines of communication; and(i)for the preservation of public health.(3)The State Government may, for any purpose referred to in sub-sections (1) and (2), construct at its own expense, in any forest, such work as it thinks fit.
