Section 210(1) in The Manipur Municipalities Act, 1994.
(1) A Nagar Panchayat or Council whose municipality is wholly or in part situated in a hilly tract may, in addition to such bye- laws, as it may make under the preceding section frame bye- laws for resulting or prohibiting the cutting or destroying of tree; or shrubs or the making of excavations or removal of soil or quarrying, where such regulation or prohibition appears to the Nagar Panchayat or the Council to be necessary for any or all of following purposes:-
(a) the maintenance of water supply;
(b) the preservation of the soil;
(c) the prevention of landslips;
(d) the formation of ravines or torrents;
(e) the protection of land against erosion or the deposit thereon of sand gravel' or stones;
(f) the protection of the beauty or general appearance of the municipality.