(1)Grazing units shall be constituted by the Conservator of Forests in-charge of forest circles, provided that till such grazing units are constituted the Reserve Forest and the Protected Forest blocks shall be the grazing units.(2)All the forest villages and village lying within 5 kilometres distance of forest block boundaries will be given preference in the issue of grazing licence in that particular unit. Listing of the villages shall be done by the Divisional Forest Officer whose decision shall be-final.(3)The incidence of grazing in each grazing unit will be fixed by the Conservator of Forests in-charge of forest circles taking into consideration the grass production, soil erosion, type of forest and other factors of that gazing unit. Till such fixation the incident of grazing shall be as under :-(i)All Reserved Forest Blocks :- 1. cattle unit per hectare.(ii)All Protected Forest Blocks :- 2. cattle units per hectare.(4)The carrying capacity of a grazing unit will be fixed by the Divisional Forest Officer from time to time based on the incidence of grazing as decided by the Conservator of Forests and area declared closed for grazing. The carrying capacity so fixed and the area closed for grazing shall be notified to the local Panchayats.
