Section 169 in Rajasthan Panchayati Raj Rules, 1996
169. Grazing grounds.
(1)In case a common grazing ground in any village has not been placed at the disposal of any Panchayat, it shall send its proposal for the taking over or establishing a new grazing ground to the Tehsildar.(2)On receipt of such proposal, the Tehsildar shall take action forthwith and intimate to the Panchayat about the decision taken within a period of three months from the date of the receipt of proposal from the Panchayat. If the sanction is not received by the Panchayat within a period of three months of the submission of the proposal, it may move the Vikas Adhikari who shall take steps for the allotment of grazing ground.(3)The income from the trees and other natural produce growing on common grazing grounds shall be credited to the Panchayat fund.(4)The Panchayat may lease out such trees or natural produce by private contract or public auction and may also sell dried, decaying and fallen trees in the aforesaid manner subject to the law for the time being in force.(5)Cow dung on grazing grounds may also be sold out by Panchayat by private contract or public auction.(6)A Panchayat may extend the area of a grazing ground in case of increase in the number of cattle heads in which case sanction will be applied for as in the case of establishing a new grazing ground.(7)The pasture lands shall not be utilized for any other purpose except for grazing cattle.(8)Where any pasture land has been occupied unlawfully by any person, or has been utilised for any other purpose, the Panchayat shall make an application to the Tehsildar concerned under the law for the time being in force on the basis of survey record prepared as per Rule 165.
