326. Additional power to Board of Councilors in hill areas to make regulations.
(1)In addition to any rule that the State Government may make under this Act, the Board of Councilors in the hill areas may, at a meeting, make regulations-(a)prohibiting the cutting or destroying of trees or shrubs, planting and maintenance of particular kinds of trees or shrubs, prohibiting the making of excavations or removal of soil or quarrying, providing for the alteration, repair and proper maintenance of buildings and compounds, closing of roads and by-paths, and general protection of the surface land on any hillside, where such regulations appear to the Board of Councilors to be necessary for the maintenance of water-supply, preservation of soil, prevention of landslips or of formation of ravines or torrents, and protection of land against erosion or deposit thereon of sand, gravel or stones;(b)providing for road, or land, or building abutting thereon;(c)providing for licences necessary within the municipal area for animals, vehicles and other conveyances let out on hire for a day or part thereof :(d)prescribing the conditions subject to which such licenses may be granted, refused, suspended or withdrawn;(e)providing for the charges to be made for the hire of animals, vehicles and other conveyances referred to in clause (c);(f)preventing the straying of poultry;(g)preventing the grazing or straying of cattle on hillsides or banks; and(h)providing for any of the matters necessary for environmental protection of the hills.(2)The word "cattle" referred to in clause (g) of sub-section (1) shall have the same meaning as in the Cattle Trespass Act, 1871 (1 of 1871).
