Section 35(1) in The Indian Forest (Bombay Amendment) Act, 1948
(1)The Provincial Government may, by notification in the Official Gazette, -(i)regulate or prohibit in any forest -(a)the breaking up or clearing of the land for cultivation;(b)the pasturing of cattle;(c)the firing or clearing of the vegetation;(d)the girdling, tapping or burning of any tree or the stripping off the bark or leaves from any tree;(e)the lopping and pollarding of trees;(f)the cutting, sawing, conversion and removal of trees and timber; or(g)the quarrying of stone or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufacturing process;(ii)regulate in any forest the regeneration of forests and their protection from fire;when such regulation or prohibition appears necessary for any of the following purposes :(a)for the conservation of trees and forests;(b)for the preservation and improvement of soil or the reclamation of saline or water-logged land, the prevention of land-slips or of the formation of ravines and torrents, or the protection of land against erosion, or the deposit thereon of sand, stones or gravel;(c)for the improvement of grazing:(d)for the maintenance of a water supply in springs, rivers and tanks;(e)for the maintenance increase and distribution of the supply of fodder, leaf manure, timber or fuel;(f)for the maintenance of reservoirs or irrigation works and hydro-electric works;(g)for protection against storms, winds, rolling stones, floods and drought;(h)for the protection of roads, bridges, railways and other lines of communication; and(i)for the preservation of the public health."
