(1)A person desirous of clearing by fire any standing forest or grass land within three miles of any protected forest shall observe the following rules :(a)He shall give notice of intention to burn at least one week beforehand to the nearest Forest Guard, Forester or Ranger, under whose Jurisdiction such land lies ;(b)He shall clear a fire-belt at least 30 feet broad on that side of the area which he proposes to burn which is nearest to the protected forest in such manner that no fire can spread across such belt.(c)He shall not burn when a high wind is blowing.
