26A. [ Power to make rules.] [Inserted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1956).] - (1) [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 make rules to regulate the following matters in respect of reserved forests, namely:-
(a)making of fresh clearings for cultivation or for any other purpose;(b)the continuance of the practice of shifting cultivation;(c)the grazing of cattle or the carrying of forest produce by persons whose claim to the right of pasture or right to forest produce or right of way or water¬course is admitted under Section 12;(d)the kindling, keeping or carrying of fire;(e)the felling, uprooting, tapping, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest product, from such forests;(f)the examination of forest produce passing out of such forests:(g)the protection from fire of timber, charcoal other produce lying in such forests and of trees;(h)the cutting of grass and pasturing of cattle in such forests;(i)hunting. shooting, fishing, poisoning water and setting traps or snares in such forests:(j)generally for carrying out the purposes of the Act.(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 prescribe as penalties for the contravention of any rules made under this section, imprisonment for a terms which may extend to six months or fine which may extend to five hundred rupees or both.
