Section 4 in The Rajasthan Soil and Water Conservation Act, 1964
4. Power to regulate, restrict or prohibit certain matters within notified areas.
- In respect of any notified area or part thereof, the State Government may, by order published in the Official Gazette, regulate, restrict or prohibit-(a)the clearing or breaking up of land for cultivation;(b)the quarrying of stone or the burning of lime;(c)the cutting of trees and timber or the collection or removal or subjection to any manufacturing process, otherwise than as described in clause (b), of any forest produce for any purpose;(d)the setting on fire of trees, timber or forest produce;(e)the admission, herding, pasturing, or retention of cattle or any class or description of cattle; and(f)the grant of permits to the inhabitants of towns and villages situated within the limits or in the vicinity of the area specified in the order-(i)to take any tree, timber or forest produce for their own use, or(ii)to pasture cattle, or(iii)to erect buildings in such areas,and the production and return of such permits by such persons.
