48. Use of pasturage or natural product of Government land.
- No person shall make use of the pasturage or other natural product of any land being the property of the Government except with the consent and subject to rules to be from time to time, either generally or in any particular instance, prescribed by [the Government concerned] [Substituted for the words 'the Government for whose purpose the land is vested in His Majesty' by the Adaptation of Laws Order, 1950, First Schedule.]
