Section 5 in The Himachal Pradesh Nautor Land Rules, 1968
5. Purpose for which nautor land may be granted.
- Nautor land may be granted only for one or more of the following purposes, namely: -(a)Horticulture.(b)Agriculture, including raising of fodder, growing of vegetables, growing of any special grasses, herbs,shrubs and trees for domestic use or for cash income and dairy farming(c)Construction of:-(i)Any building subservient to agriculture;(ii)thrashing floor;(iii)water mill; and(iv)water channel.(d)construction of a building for residence(e)Consolidation of Holdings.(f)For genuine public purposes like construction of Dharamsala, etc.
