Section 4(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)In cases where the [village Birs] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] are used exclusively for the grazing of village [free of charge] [Inserted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] and no grass is cut out of it, it shall be recorded as "Ghair Mumkin Charagah" and excluded from assessment.
