(1)The State Government may, by notification in the Official Gazette, regulate or prohibit in any forest or waste land-(a)the breaking up or clearing of land for cultivation;(b)the pasturing of cattle; or(c)the firing or clearing of the vegetation;(d)[ the cutting of plants and trees;] [Substituted by Section 2 (1),of M.P. Act No. 26 of 1950.]when such regulation or prohibition appears necessary for any of the following purposes :-(i)for protection against storms, winds, rolling stones, floods and avalanches;(ii)for the preservation of the soil on the ridges and slopes and in the valleys of hilly tracts, the prevention of land-slips or of the formation of ravines and torrents, or the protection of land against erosion, or the deposit thereon of sand, stones or gravel;(iii)for the maintenance of a water-supply in springs, rivers and tanks;(iv)for the protection of roads, bridges, railways and other lines of communication;[(iv-a) for preventing destruction and for promoting conservation and development of forests;] [Substituted by Section 2 (2) of M.P. Act No. 26 of 1950.](v)for the preservation of the public health.
