(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.
