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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(11) in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998

(11)(1) The Cultivators (including malik, makbuzas) village artisan and labourers shall subject to the provisions of section 163 and the provision of Chapter X of the Maharashtra Land Revenue Code, 1966 be entitled for removal of grass by headloads for stall feeding of such cattle kept for agricultural purpose free of charge in a protected forest as follows :-
(a)cultivators 2 plough units.
(b)Agricultural artisans and labourers :
(i)4 cattle including one she buffalo.
(ii)Provided further that a calf under six months shall not be counted.
(iii)Provided further that animals in excess of those specified in clause (a) and (b) shall be charged as the State Government may from time to time sanction in this behalf.
Explanation. - (1) Cattle units : The Cattle units should be computed as follows :
(a) Adult buffalo 2 Units.
(b) Adult cow, bull or bullock 1 Unit.
(c) Buffalo calf under three years of age at the commencement ofthe Grazing year 1 unit.
(d) Cow calf ½ Unit.