Section 8 in The Punjab Village Common Lands (Regulation) Rules, 1964
8. Use of shamilat deh by residents.
[Sections 5 and 15(2)(g)]. - (1) The land in Shamilat deh declared by the panchayat by a resolution in writing as pasturable, may be utilized by the residents of the village for -(a)grazing purposes; or(b)collecting dry fuel wood from the jungle on terms laid down by the panchayat.(2)Open spaces near the abadi deh may, with the previous permission of the panchayat and in the manner laid down by it be utilized by the inhabitants of the village for thrashing the harvests.(3)[Omitted by Punjab Notification No. GSR 19/PA/18/61/section 15/Amendment(5)74 dated 4.2.1974.](4)The Panchayat may, if necessary, earmark suitable land for use as manure pits by the inhabitants of village on such nominal charges as may be fixed by it :Provided that the panchayat may exempt a member of Scheduled Castes or backward Classes or any landless labourer or tenant, on the ground of poverty from payment of such charges.
