Section 4 in Tamil Nadu Land Improvement Schemes Act, 1959
4. Power to regulate, restrict or prohibit certain matters within notified areas.
- In the case of any notified area or part thereof not included in any area in respect of which rules have been made under section 26 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Forest Act, 1882 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1882), or a notification has been issued under section 29 of that Act, the Government may, by notification, regulate, restrict or prohibit-(a)the clearing or breaking up of land for cultivation;(b)the continuous cultivation of any land, with any crop which is likely to cause soil erosion and deterioration of land;(c)the quarrying of stone, or removing of clay for the manufacture of bricks or the burning of lime;(d)the cutting of trees or timber or the collection, removal or subjection to any manufacturing process, otherwise than as described in clause (c), of any forest-produce for any purpose;(e)the setting on fire of trees, timber or forest-produce;(f)the admission, herding, pasturing or retention of cattle or any class of description of cattle; and(g)the grant of permits to the inhabitants of the areas specified in the notification or of the areas in the vicinity of the areas so specified-(i)to take any tree, timber or forest-produce for their own use; or(ii)to pasture cattle; or(iii)to erect buildings in such areas; and the production and return of such permits.
