- [(1) Any person who wishes to obtain a grazing licence, shall apply to the concerned Gram Sabha in Form-A.] [[Substituted by Notification No. F.7-4-2001-X-3, dated 21-5-2002. Prior to substitution it reads as under:'(1) Any person who wishes to obtain a grazing license must obtain a certificate from the Gram Panchayat.']](2)[ to (4)] [[Sub-rules (2), (3) and (4), omitted by Notification No. F.7-4-2001-X-3, dated 21-5-2002. Prior to omission they read as under:'(2) The Gram Panchayat shall issue such certificate on demand to any villager of the listed villages in Form 'A' at any time till 31st May each year.(3)The certificate books will be supplied to the Gram Panchayat by the Range Officer. Part I of the certificate shall be retained in the certificate book by the Gram Panchayat, Part II and III shall be given to the villager who shall present them at the time of obtaining grazing licence.(4)The licence issuing authority shall sign and date both parts of the certificate presented to him by the villager before he issues a grazing licence and shall attach Part III of the certificate to the counterfoil of the grazing licence. Part II of the certificate shall be returned to the villager.']].(5)[ The Gram Sabha shall be supplied with a list showing the allotment of villages to particular grazing unit/sub-units and the limits fixed as regards the number of cattles to be allowed to graze in particular units where any such allotment or limitation has been fixed.(6)The Gram Sabha shall issue licence in the grazing units or the sub-unit to the extent of the carrying capacity of the unit for a particular period or for the grazing year.(7)Grazing licence issued in Form "B" shall be valid only for the grazing unit/sub-unit for which they have been issued and shall cover period not exceeding one grazing year.(8)Grazing licence holder may obtain duplicate copies of the lost licence on payment of Rs. 10/- only with an application to the Gram Sabha.(9)Gram Sabha shall submit the Part 2 of the grazing licence to the Range Officer. Gram Sabha shall also submit the accounts of such grazing licence issued to the Range officer in the format prescribed by the Divisional Forest Officer.] [[Substituted by Notification No. F.7-4-2001-X-3, dated 21-5-2002. Prior to substitution sub-rules (5) to (9) reads as under:'(5) The licence issuing authority shall be supplied with a list showing the allotment of villages to particular grazing units and the limits fixed as regards the number of cattle to be allowed to graze in particular units where any such allotment or limitation has been fixed.(6)The Divisional Forest Officer or such officer or the Commission Vendor as may be authorised by him shall issue grazing licence in grading unit to the extent of the carrying capacity of the unit for a particular period or for the grazing year.(7)Grazing licences will be issued in Form 'B' and shall be valid only for the grazing unit for which they have been issued and shall cover a period not exceeding one grazing year.(8)The Grazing licence holder may obtain duplicate copies of the lost grazing licence on payment of Re. one only with an application to the Range Officer.(9)Grazing licence shall be refused to any individual who is found guilty of persistent illicit grazing.']]
