(1)A transit grazing licence shall be required when cattle in transit are obliged to pass through Reserved and or Protected forests.(2)No transit grazing licence shall be required for cattle upto 4 [cattle units] [Substituted by Notification No. 3944-X-3-88, dated 3-9-1988.] accompanying casual traveller including cartmen.(3)A transit grazing licence shall be issued in Form 'C' on payment of transit grazing fee.(4)Cattle in transit shall not be allowed to graze for more than 30 days in a Range.(5)While in transit:-(a)If the cattle is obliged to halt for the night they will halt only at the recognised grounds or "paraos" with prior intimations.(b)Transit grazing licence holders shall get the licence checked at the places mentioned in the licence.(c)Transit grazing licence may be checked by any Forest Officer anywhere in transit.(6)[ Transit grazing licence may be valid only for the journey and for the period for which it is issued, the licence shall be deposited with the Range Officer, Range Assistant or the Beat Guard within 24 hours of reaching the destination.(7)Should die journey exceed the prescribed destination, or period mentioned in the transit grazing licences, a fresh transit grazing licence must be obtained.(8)Goat, sheep, rams, ewes, lambs and camels in transit shall not be permitted to graze in the reserve and protected forests but where in exercise of the right of way or where there is no alternative way, i.e. in absolute necessity a corridor passage may be permitted, not exceeding 100 metres on either side from the centre line of the road on such conditions as deemed necessary by the Divisional Forest Officer and will be clearly mentioned on the transit grazing licence.] [Substituted by Notification No. 3944-X-3-88, dated 3-9-1988.](9)The Conservator of Forests in-charge of forest circles shall impose suitable restrictions to ensure that transit grazing is not used as a pretext for regular grazing; as this will exceed the carrying capacity of the grazing in the grazing unit. The route opted for transit, should be reasonably straight between the starting point and the destination.(10)No transit grazing licence may be issued in cases where the cattle owner does not disclose a definite starting point, route and destination.(11)Subject to Rule 4, a transit grazing licence may be converted into regular grazing licence in any one of the Forest Divisions en-route provided carrying capacity of the units so permits.
