Section 5 in The Punjab Land Preservation Act, 1900
5. Power in certain cases, to regulate, restrict or prohibit, by special order, within notified areas, certain further matters
. - In respect of any specified village or villages, or part or parts thereof comprised within the limits of any area notified under section 3, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by special order, temporarily [-] [The words 'or permanently' were omitted by Punjab Act 7 of 1926, section 3.] regulate, restrict or prohibit -(a)the cultivating of any land ordinarily under cultivation prior to the publication of the notification under section 3;(b)the quarrying of any stone or the burning of any lime at places where such stone or lime had ordinarily been so quarried or burnt prior to the publication of the notification under section 3;(c)the cutting of trees or timber or the collection or removal or subjection to any manufacturing process, otherwise than as described in clause (b) of this sub-section, of any forest-produce [for any purposes] [Substituted for the words 'and goats' by Punjab Act 4 of 1944, section 4(c).]; and(d)the admission, herding, pasturing or retention of cattle generally other than [goats and camels] [Substituted for the words 'and goats' by Punjab Act 4 of 1944, section 4(c).], or of any class or description of such cattle.
