- Whenever fire is caused wilfully or negligently in any land to which all or any of the rules made under section 30 have been extended, the Government may notwithstanding that a penalty has been inflected under that section, direct that such land be closed against pasture for such period as they think 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 in such land.
