34. Power to issue notification reserving trees, etc.
- The State Government may, by notification -(a)declare any trees or class of trees in a protected forest to be reserved from a date to be specified in the notification;(b)prohibit, from a date to be specified as aforesaid the quarrying of stone, or the burning of lime or charcoal, or the collection or subjection to any manufacturing process or removal of any forest produce in any such forest, and the breaking up or clearing for cultivation, for building, for herding cattle or for any other purpose, of any land in any such forest;(c)declare that any portion of such forest as may be specified in the notification shall be closed to grazing and removal of any forest produce for such term as the State Government think fit for the plantation and natural growth of the forest :Provided that in making a declaration under Clause (c) the State Government shall have due regard to the grazing facility of cattle.
