- [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 makes rules to regulate the following matters, namely:-(a)the cutting, sawing, conversion and removal of trees and timber and the collection, manufacture and removal of forest produce, from protected forests;(b)the granting of licenses to the inhabitants of towns & villages in the vicinity of protected forests to take trees, timber or other forest produce for their own use, and the production and return of such licenses by such persons;(c)the granting of licenses to persons felling or removing trees or timber of other forest produce from such forests for the purposes of trade, and the productions and return of such licenses by such persons;(d)the payment, if any, to be made by the persons mentioned in clauses (b) and (c) for permission to cut such trees or to collect and remove such timber or other forest produce;(e)the other payments, if any to be made by them in respect of such trees, timber and produce, and the place where such payment shall be made;(f)the examination of forest produce passing out of such forests;(g)the clearing and breaking up of land for cultivation or other purposes in such forests;(h)the protection from fire of timber tying in such forests and of trees reserved under Section 30;(i)the cutting of grass and pasturing of cattle in such forest;(j)hunting, shooting, fishing, poisoning water and setting traps or snares in such forests;(k)the protection and management of any portion of a forest closed under Section 30; and(l)the exercise of rights referred to in Section 29.
