Section 8(4) in The Punjab Village Common Lands (Regulation) Rules, 1964
(4)The Panchayat may, if necessary, earmark suitable land for use as manure pits by the inhabitants of village on such nominal charges as may be fixed by it :Provided that the panchayat may exempt a member of Scheduled Castes or backward Classes or any landless labourer or tenant, on the ground of poverty from payment of such charges.
