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State of Madhya Pradesh - Section

Section 8 in The M.P. Grazing Rules, 1986

8. Grazing for the cattle of adjoining States.

(1)The grazing or transit grazing facilities shall also be available to the cattle of the owners residing outside the State of Madhya Pradesh on the same terms and conditions and on the same fees as are provided in these rules, subject to the carrying capacity of the forest.
(2)The State Government shall specify the point of entry and exit of cattle, the route or routes to be followed by the cattle of the adjoining State.