Section 280 in The Chhattisgarh Municipalities Act, 1961
280. Pasture lands.
(1)The Council may likewise provide common pasture lands for the use of domestic cattle.(2)Common pasture land may be let out at such fees as the Council may, from time to time, prescribe. No person shall graze his cattle on such common pasture land without permission from the Council, and payment of such fees as may be fixed by the Council.(3)In all common pasture lands there shall be adequate water-supply for the cattle to drink and for washing of cattle.
