Section 4 in The Punjab Land Preservation Act, 1900
4. Power to regulate, restrict or prohibit, by general or special order, within notified areas, certain matters.
- In respect of areas notified under section 3 generally or the whole or any part of any such area, the State Government may by general or special order temporarily [-] [The words 'or permanently' were omitted by Punjab Act 7 of 1926, section 3.] regulate, restrict or prohibit -(a)the clearing or breaking up or cultivating of land not ordinarily under cultivation prior to the publication of the notification under section 3;(b)the quarrying of stone or the burning of lime at places where such stone or lime had not ordinarily been so quarried or burnt prior to the publication of the notification under section 3;(c)the cutting of trees or timber, or the collection or removal or subjection to any manufacturing-process, otherwise than as described in clause (b) of this sub-section of any forest-produce other than grass, save for bona fide domestic or agricultural purposes [of right-holder in such area] [Added by Punjab 4 of 1944, section 4(9).];(d)the setting on fire of trees, timber or forest produce;(e)the admission, herding, pasturing or retention of sheep, [goats or camels] [Subsituted for the words 'or goats' by Punjab Act 4 of 1944, section 4(b).];(f)the examination of forest-produce passing out of any such area; and(g)the granting of permits to the inhabitants of towns and villages situate within the limits or in the vicinity of any such area, to take any tree, timber or forest produce for their own use therefrom or to pasture sheep, [goats or camels] [Substituted for the words 'or goats' by Punjab Act 4 of 1944, section 4(c).] or to cultivate or erect buildings therein and the production and return of such permits by such persons.
