(4)If an estate holder or any other person is guilty of any material violation of the rules made under sub-section (1), the Collector ma.), unless he is satisfied that such estate-holder or other person has taken reasonable precautions to prevent such violation and after full inquiry and after giving to the estate-holder or other person, a reasonable opportunity of being heard(a)Proclaim that the forest-growth of the estate or village will be protected by the State Government, or(b)issue notice to such estate-holder or other person to show cause, within a reasonable time to be specified in the notice, why he should not be excluded from the possession of the forest land.
