(1)The [State] [Substituted by A.L.O.] Government may make Rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such Rules may regulate all or any of the following matters, namely:-(a)the cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest-produce from private protected forests;(b)the granting of licences to the inhabitants of towns and villages in the vicinity of private protected forests to take trees, timber or other forest produce for their own use, and the production and return of such licences by such persons;(c)the granting of licences to persons for felling or removing trees or timber or other forest produce in or from such forests for the purposes of trade, and the production and return of such licences by such persons;(d)the payment, if any, to be made by the persons mentioned in clauses (b) and (c) for permission to cut such trees or to collect and remove such timber or other forest produce;(e)other payments, if any, to be made by them in respect of such trees, timber and forest-produce and the places where such payments shall be made;(f)the examination of forest-produce passing out of such forests;(g)the clearing and breaking up of land for cultivation or other purposes in such forests;(h)the protection from fire of timber lying in such forests and of trees;(i)the cutting of grass and the pasturing of cattle in such forests;(j)hunting, shooting, fishing, poisoning water and setting traps or snares in such forests and the killing or catching of elephants in such forests in areas in which the Elephants' Preservation Act, 1879 (VI of 1879) is not in force:Provided that the rules made under this clause shall not require the landlord of private protected forest or any person authorised by him and by the Forest Officer to obtain a permit, or to pay any fee to hunt, shoot or fish in such forest;(k)the burning of charcoal, or the subjection of any forest produce to any manufacturing process in such forests;(l)the exercise in such forest of any rights of right-holders;(m)to regulate rewards to be paid to officers and informers out of the proceeds of fines and confiscations under this Act;(n)to regulate working of mines and quarrying for minerals for purposes of Section 78 of this Act;(o)the powers and duties of a Forest Officer under this Act;(p)the items to be included as revenue and items to be included as expenditure in the account mentioned in Section 41, and the manner in which such account shall be prepared;(q)any matter which is by this Act expressly required or authorised to be prescribed or to be provided for by rules; and (r) any other matter for which there is no provision or no sufficient provision in this Act and for which provision is in the opinion of the [State] [Substituted by A.L.O.] Government necessary for giving effect to the purposes of this Act.
