Section 4(d) in The Easements Act, 1977 (1920 A.D.)
(d)A, as the owner of a certain house and from, has the right to grave certain number of his own cattle on B's field, or to take, for the purpose of being used in the house, by himself, his family, guests, lodgers and servants,water or fish out of C's tank, or timber out of D's wood, or to use. for the purpose of manuring his land, the leaves which have fallen from the trees on E's land. These are easements.
