29. On certain lands, the breaking up or clearing for cultivation, etc. may be regulated or prohibited.
- The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may, from time to time, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and in the Official Gazettes of the districts affected thereby regulate or prohibit in any forest wasteland not at the disposal of Government -(a)the breaking up or clearing of land for cultivation;(b)the pasturing of cattle;(c)the firing or clearing of the vegetation;when such regulation or prohibition appears to be necessary for any of the following purposes:-First. - for protection against storms, winds, rolling stones, floodsand avalanches;Second. - for the preservation of the soil on the ridges and slopes, and in the valleys, of hilly tracts, the prevention of landslips and of the formation of ravines and torrents and the protection of land against erosion, or the deposit thereon of sand, stones or gravel;Third. - for the maintenance of a water-supply in springs, rivers and tanks;Fourth. - for the protection of roads, bridges, railways and other lines of communication;Fifth. - for the preservation of the public health; and may alter or cancel such notification.The Government may, for any such purpose, construct at their own expense, in or upon any such forest or land, such works as they think fit:Provided that no such notification shall be made or work begun, until after the issue of a notice to the owner of such forest or land calling upon him to show cause, within a reasonable period to be specified in such notice, why such notification should not be made or work constructed, and until his objections (if any) and any evidence he may produce in support of the same have been heard by an officer duly appointed in that behalf, and have been considered by the Government.
