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State of Madhya Pradesh - Section

Section 9 in The M.P. Grazing Rules, 1986

9. [ Grazing and transit of grazing fees. [[Substituted by Notification No. F.7-4-2001-X-3, dated 21-5-2002. Prior to substitution it reads as under:

'9. Grazing and Transit of grazing fees.-In consideration for grant of grazing facilities :-
(a)Subject to the provisions of Rule 4, the annual grazing fees shall be charged at the following rates for following cattle units owned by a villager :-
(i)Cows, bulls, bullocks - Rs. Nil.
(A)Upto Twenty cattle units - Rs. Nil,
(B)Twenty one to Thirty cattle units - Rs. 4.00 per cattle unit.
(C)More than thirty cattle units - Rs. 8.00 per cattle unit.
(ii)Other cattle
(b)Subject to the provisions of Rule 7, annual transit grazing fee shall be charged at the following rates :-
(i)Cow, bulls, bullocks - Rs. Nil.
(ii)Other cattle - Rs. 8.00 per cattle unit.']]
- In consideration for grant of grazing facilities,-
(a)Subject to the provisions of Rule 4, the annual grazing fees shall be charged at the following rates following cattle units owned by a villager :
(i) Cows, bulls, bullocks Nil
(ii) Other cattles  
  (a) Upto twenty cattle units Nil
  (b) Twenty-one to Thirty cattle units Rs. 4.00 per cattle unit.
  (c) More than thirty cattle units Rs. 8.00 per cattle unit.
(b)Subject to the provisions of Rule 7, annual transit grazing fee shall be charged at the following rates :-
(i) Cows, bulls, bullocks Nil
(ii) Other cattles Rs. 40 per cattle unit.]
[Substituted by Notification No. 3944-X-3-88, dated 3-9-1988.]