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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(4)Grazing of cattle and cutting of grass. - Bhumi Prabandhak Samiti can permit any one to graze his cattle on or to cut grass from the land free of cost but if it was customary in the past to charge fees in cash or kind for grazing or cutting grass, the same should be continued. In place of fees to be taken in kind, amount approved by Sub-Divisional Officer will be taken in cash. If there are fruit bearing trees, Bhumi Prabandhak Samiti can permit any one to pluck many fruits free of charge with the permission of Tahsildar or it can grant licence to some one for plucking fruits by charging fees. If woods are existing, Chairman of Bhumi Prabandhak Samiti shall give woods on the occasion of death or for the marriage of daughter free of charge to such persons, who cannot pay price therefor. He shall get it ratified at the next meeting of the Bhumi Prabandhak Samiti. If permission has been given as wrong and Samiti does not confirm it, Chairman will have to make good the loss.