Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(4) in The Reserved Forest Rules, 1957 (4)No person shall graze cattle except in accordance with a permit issued in Form III by the Range Officer and without payment of grazing fee prescribed for the area by the Government from time to time.
