26. Power to issue notification reserving trees, etc.
(1)The Government may, by notification:-(a)declare any trees or class of trees in a protected forest to be reserved from a date fixed by the notification;(b)prohibit from a date fixed as aforesaid the quarrying of stone, or the burring of lime or charcoal or the collection or subjection to any manufacturing process or removal of, any forest produce in any such forest and the breaking up or clearing for cultivation, for building, for herding cattle or for any other purpose, of any such forest.(2)A translation into the main language of the locality of every notification issued under this section shall be caused to be affixed in a conspicuous place in every town and village in the neighbourhood of the protected forest comprised in the notification.
