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State of Madhya Pradesh - Section

Section 2 in The M.P. Grazing Rules, 1986

2. Definitions.

- (i) "Carrying capacity of grazing unit" means the maximum number of cattle units that can be admitted for grazing a particular grazing unit depending upon the incidence of grazing and other factors.
(ii)"Cattle" includes cows, bulls, bullocks, buffaloes, goat, horse, ponies, donkey, mules, sheep and camels;
(iii)[ "Cattle Unit" means,- [Substituted by Notification No. 3944-X-3-88, dated 3-9-1988.]
(a) Cows, bulls and bullocks upto 2 years Half unit each.
(b) Buffaloes upto 2 years old One unit each.
(c) Cows, Bulls and Bullocks over 2 years old One unit each.
(d) Buffaloes over 2 years old Two units each.
(e) Horses, mares, Geldings, ponies, Fillies, mules, asses One unit each.
(f) Rams, ewes, sheep, goats One unit each.
(g) Camels Five units each
(h) Elephant Twenty units each;]
(iv)[x x x] [Omitted by Notification No. 3944-X-3-88, dated 3-9-1988.]
(v)"Commission Vendor" means a person appointed as commission vendor under Madhya Pradesh Forest Produce Pass Rules, 1961 read with Rule 35 of the Forest Financial Rules;
(vi)[x x x] [Omitted by Notification No. 3944-X-3-88, dated 3-9-1988.]
(vii)"Grazing Unit" means a unit of forest area declared open for grazing;
(ix)"Grazing year" means the period from the 1st July to the 30th June of the next year;
(x)"Incidence of Grazing" means the maximum number of cattle units that may be permitted to graze per hectare of a forest area;
(xi)[x x x] [Omitted by Notification No. 3944-X-3-88, dated 3-9-1988.]
(xii)"Transit Grazing Licence" means a licence issued by the Divisional Forest Officer or an officer or the commission vendor authorised by him to issue a licence permitting the cattle to pass through the Reserved and Protected Forest of the State;
(xiii)[ "Grazing sub-unit" means the forest area of grazing unit which is allotted to any Joint Forest Management Committee; [Inserted by Notification No. F-7-4-2001-X-3, dated 21-5-2002.]
(xiv)"Gram Sabha" means the Gram Sabha as defined in the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993;
(xv)"Joint Forest Management Committee" means the committee constituted vide Government order No. F-1A4-91-10-2, dated 7-2-2001.]