(1)Subject to all rights now vested in individuals and communities by law or custom or usage having the force of law, the Government may make rules to regulate the use of the pasturage or of the natural produce of any protected forest; and such rules may with respect to such forests-(a)regulate the occupation, clearing, ploughing or breaking up of land for cultivation or other purposes;(b)regulate or prohibit the kindling of fire and provide for the precautions to be taken to prevent and spreading of fire.(c)regulate the cutting, sawing, conversion and removal of trees and timber and the collection and removal of natural produce;(d)regulate the quarrying of stone, the boiling of catechu or the burning of lime or charcoal;(e)regulate or prohibit the cutting of grass or the pasturing of cattle and regulate the payments, if any, to be made for such cutting or pasturing;(f)regulate or prohibit hunting, shooting, fishing, poisoning of water and setting traps or snares;(g)regulate the sale or free grant of timber or other natural produce;(h)specify the fees, royalties, or other payments for such timber or other natural produce and the manner in which such fees, royalties or other payments shall be levied.
