.An easement may be acquired in virtue of a local custom. Such easements are called customary easements.Illustrations(a)By the custom of a certain village every cultivator of village land is entitled, as such, to graze his cattle on the common pasture. A having become the tenant of a plot of uncultivated land in the village, breaks up and cultivates that plot. He thereby acquires an easement to graze his cattle in accordance with the custom.(b)By the custom of a certain town no owner or occupier of a house can open a new window therein so as substantially to invade his neighbours privacy. A builds a house in the town near Bs house. A thereupon acquires an easement that B shall not open new windows in his house so as to command a view of the portions of As house which are ordinarily excluded from observation, and B acquires a like easement with respect to As house.
