Section 19(1) in Himachal Pradesh Private Forests Act, 1954
(1)If the State Government is satisfied at any time that the provisions of chapter II are not or have not been sufficient to secure due protection of any notified forest or that it is necessary in the interest of the general public to apply the provisions of this chapter to any private forest whether notified or not it may constitute such forest a Controlled Forest in the manner hereinafter provided.
