Section 20(11) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(11)The grantee shall not cultivate any land reserved for village site, Charagah or a village Forest, but as a matter of grace, he will be allowed to graze his cattle upon the lands reserved for Charagah and to take wood from the village forest in accordance with the rules framed by the Government in this behalf.
