(1)The [The State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).]may. by notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] regulate or prohibit in any forest or waste land:-(a)the breaking up or clearing of land for cultivation:(b)the pasturing of cattles: or(c)the firing or clearing of the vegetation;[d the unregulated failing of trees;] [Inserted by Clause (a) sub-section (1) of Section 5 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette Para 1VA. Extraordinary 6.7.1956)]when such regulation or prohibition appears necessary for any of the following purposes:-(i)for protection against storms, winds, rolling stones and floods;(ii)for the preservation of the soil on the ridges and slopes and in the valleys of hilly tracts. the prevention of landslips or of the formation of ravines and torrents the protection of land against erosion or the deposit thereon of sand, stones or gravel;(iii)for the maintenance of a water supply in springs, rivers and tanks;(iv)for the protection of roads, bridges, railways and other lines of communication:(v)for the preservation of the public health;(vi)[ for the prevention of foundation of forest.] [Inserted by Clause (a) sub-section (1) of Section 5 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette Part 4-A Extraordinary dated 16.7.1956)](2)The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] May, for any such purpose, construct at.its own expense. in or upon any forest or waste land, such work, as it thinks fit.(3)No notification shall be made under sub-Section (1) nor shall any work be begun under sub-Section (2), until after the issue of a notice to the owner of such forest or land calling on him to show notice, within a reasonable period [(not exceeding one month)] [Now see the Land Acquisition Act. 1894 (Central Act No. 1 of 1894).] to be specified in such notice. why such notification should not be made or work constructed, as the case may be, and until his objections, if any, and any evidence he may produce in support of the same, have been heard by an officer, duly appointed in that behalf and have been heard by an officer, duly appointed in that behalf and have been considered by the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).].
