- Whenever fire is caused willfully or negligently in any land to which all or any of the rules made under section 26 have been extended, the Government may, notwithstanding that a penalty has been inflicted under that section, direct that such land be closed against pasture for such period as it thinks fit:Provided that an area sufficient in extent and in a locality reasonably convenient is left open for the use of persons having rights of pasture an such land.
