Section 27 in The M.P. Forest (Contract) Rules, 1927
27.
Where a forest contract confers the right to cut and sell grass and to permit grazing of cattle, the following special provisions shall apply :(1)The forest contractor shall not allow any sheep, goats and camels to graze in the contract area.(2)Where the contract area consists of fodder reserves, the contractor shall restrict the number of cows and bullocks to be grazed in such area to one head for every two acres.(3)In other areas he shall restrict the number of cows and bullocks grazed to one head per acre.(4)If by the terms of his contract he is permitted to graze buffaloes, then, for the purposes of sub-rules (2) and (3), one buffalo shall be taken a equivalent to two cows or bullocks.Rules Regulating the Consequences of a Breach of the Conditions of a Forest Contract
