(3)Whenever fire is caused wilfully or by gross in a reserved forest, the [State Government] [Inserted by Section 3 of Rajasthan Act NO. 22 of 1956 (Published in Rajasthan Gazette, Part 4-A, Extraordinary, dated 13.8.1956).] may (notwithstanding that any penalty has been inflicted under this section) direct in such forest or any portion thereof the exercise of all rights of pasture or to forest produce shall be suspended for such period as it thinks fit, but no such order shall be passed without affording the persons concerned an opportunity to represent their case.
