Section 4 in The Maharashtra Land Revenue (Disposal of Government Trees, Produce of Trees, Grazing and other Natural Products) Rules, 1969
4. Disposal of grazing.
- The grazing of unoccupied land vesting in the State Government (whether a survey settlement extends to such land or not, and whether the same is assessed or not) and in all lands specially reserved for grass or for grazing (except land assigned under Section 22 or included in the Nistar-Patrak prepared under Section 161, may be disposed off by public auction byway of lease or otherwise year to year, or for any term not exceeding five years, to any person as the Collector deems fit either by field or in tracks, and at such time as the Collector may determine on the conditions that -(i)the land shall not be brought under cultivation;(ii)such person shall be entitled to charge such grazing fees as he may, with the previous sanction of the Collector, fix;(iii)every resident or cultivator of the village shall be permitted to graze cattle on such land on payment of fees fixed under clause(ii);(iv)Such person shall have no right in trees and forest products standing on such land.
