Section 6(b) in The Ajmer Tenancy and Land Records Act, 1950
(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 .
