(1)The Commissioners of a municipality wholly or in part situated in a hilly terrace, may at meeting in addition to such bye-laws as they may make under the preceding section, make bye-laws for regulating or prohibiting the cuttings or destroying of trees or shrubs or the making of excavations or removal of oil or quarrying where such regulation or prohibition appears to the Board to be necessary for any or all the following purposes-(a)the maintenance of a water-supply;(b)the preservation of the soil;(c)the prevention of landslips;(d)the formation of ravines or torrents;(e)the projection of land against erosion or the deposit thereon of sand, gravel or stone;(f)the protection of the beauty or general appearance of the municipality.
