30. Power to issue notification reserving trees etc.
- The [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, by notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).]:-(a)declare any trees or class of tress in a protected forest to be reserved from a dale fixed by the notification.(b)declare that any portion of such forest specified in the notification shall be closed for such term, not exceeding thirty years, as the [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).] thinks fit, and that the rights of private persons if any, over such portion shall be suspended during such term, provided that the reminder of such forest be sufficient and a locality reasonably convenient, for the due exercise of the rights suspended in the portion so closed; or(c)prohibit, from a date fixed as aforesaid, the quarrying of stone or the burning of lime or charcoal or the collection or subjection to any manufacturing process, or removal of any forest produce in any such forests, and the breaking up or clearing for cultivation, for building, for hoarding cattle or for any other purpose, of any land in any such forest.
