Section 6 in The Ajmer Tenancy and Land Records Act, 1950
6. Primary rights of a tenant.-
A tenant, other than a sub-tenant , shall have a right--(i)subject, in the case of clause (a), or (b), to the provisions of the First Schedule and to the payment of fee, if any, specified therein--(a)to possess, in the village in which his holding in situated, a site on which he may build one residential house for himself and his family and, when necessary, to repair and rebuild it, to sell the materials of such house and, with the written consent of the landlord, to transfer the right of residence therein to any tenant of such village;Explanation.-- In this clause 'residential house' shall include a cattleshed, and a store-house for stocking fodder, manure and agricultural implements.(b)to sue the waste-land of the village for grazing and pasturing his cattle and other domestic animals and for threshing corn;(ii)when rent is paid by batai or bighori, to allow only prescribed weights and measures to be used for determining such rent; and(iii)where in any area bighori is charged at customary rate, to grow cotton at such rate on not more than one-fourth of the irrigable area of his holding .
