(1)The Government may, by notification(a)declare any trees or class of trees in a protected forest to be reserved from a date fixed by the notification ;(b)prohibit, from a date fixed as aforesaid the quarrying of stone, or the burning of lime or charcoal or the collection or subjection to any manufacturing process or removal of, any forest produce in any such forest and the breaking up or clearing for cultivation, for building, for herding cattle or for any other purpose, of any such forest.
