Section 11 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
11. Power to issue notification.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may, from time to time, by notification in the Jammu and Kashmir Government Gazette-(a)declare any class of trees in an undemarcated forest or any trees in any such forest, to be reserved from a date fixed by such notification;(b)prohibit, from a date fixed as aforesaid the quarrying of stone, or the burning 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 daring for cultivation, for building, for herding cattle, or for any other purpose, any land in any such forest; and(c)alter or cancel such declaration or prohibition.
