Section 6 in Mizoram Animal (Control & Taxation) Act, 2014
6. Animal Grazing Ground.
(1)The Village Council, if considered necessary, may declare and specify suitable land for animal grazing ground with the approval of State Government so as to keep animals to have free movement within such area in search of food for themselves.(2)Subject to all relevant laws in this regard, the Village Council shall have power to promulgate necessary order (s) for the control and management of animal grazing ground. However, such orders shall be referred to the State Government for prior approval.Chapter-III Procedure For Seizure of Animals In Village Council Areas
