(2)Without prejudice to the generality of the foregoing power such rules may,-(i)declare that certain trees not classed as reserved trees shall be granted to cultivating raiyats on favourable rates of seigniorage;(ii)provide for placing any area at the disposal of Government under special protection in view of its subsequent settlement and constitution as a reserved forest or for any other purpose, and prescribe the conditions and penalties attendant on such special protection;(iii)regulate or prohibit the grant of land and its clearing and breaking up for cultivation or other purposes;(iiia)[ prohibit unauthorised occupation of land for any purpose;] [Inserted by Act 10 of 1989 w.e.f. 16.3.1989.](iv)regulate or prohibit the kindling of fires and prescribe the precautions to be taken to prevent the spreading of fires;(v)regulate or prohibit the felling, cutting, girdling, marking, lopping, tapping or injuring by fire or otherwise of any trees, the sawing, conversion, and removal of trees and timber and the collection and removal of other forest produce;(vi)regulate or prohibit the quarrying of stone or gravel, the burning of lime or charcoal, the smelting of ore, or the boiling of catechu;(vii)regulate or prohibit the cutting of grass and pasturing of cattle, and prescribe the payments (if any) to be made for such cutting or pasturing;(viii)regulate or prohibit hunting, shooting, beating or driving for game, fishing, poisoning or driving for game, fishing, poisoning or dynamiting water, and setting traps or snares;(ix)regulate the disposal of timber and other forest produce whether by sale or by free grant;(x)prescribe the fees, royalties or other payments for such timber and other forest produce and the manner in which they shall be levied.
