Section 11(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(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
