(1)At the time of issuing a notification under Section 14, or at any time thereafter, the [State] [Substituted by A. L.O.] Government may by notification, apply to the forest specified in the notification under Section 14, such provisions of this Act as are deemed suitable to the circumstances thereof, and may make an order prohibiting, until the date of the publication of a notification under Section 30, and subject to such conditions and exceptions as may be specified in the order, the cutting, collection and removal of any trees, or any class of trees, in the forest in respect of which such notification is issued and effect shall be given to such order notwithstanding anything contained in any contract, grant, or record-of-rights to the contrary:Provided that the order shall not apply to a forest the proposal to constitute which as a private protected forest is dropped.(2)Such order shall be published in the neighbourhood of the said forest in the prescribed manner.(3)The provisions of Section 12 shall apply to any person who contravenes an order under sub-section (1).
