Section 4(g) in The Punjab Land Preservation Act, 1900
(g)the granting of permits to the inhabitants of towns and villages situate within the limits or in the vicinity of any such area, to take any tree, timber or forest produce for their own use therefrom or to pasture sheep, [goats or camels] [Substituted for the words 'or goats' by Punjab Act 4 of 1944, section 4(c).] or to cultivate or erect buildings therein and the production and return of such permits by such persons.
