Section 4 in Rajasthan Tenancy (Government) Rules, 1955
4.
(1)In villages where settlement operations are in progress, the Settlement Officer shall take action for the demarcation of pasture land after making a summary enquiry from the villagers with regard to the area in which the cattle of the village are usually grazed and after consultation with the Village Panchayat.(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.(3)In cases where a Bir is used by the Jagirdar as a grass preserve and let out for grazing only after grass is cut and removed with or without any grazing fee, such area shall be recorded as 'Bir Maqbooza' [x x x] [Omitted by 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.](4)[x x x] [Omitted by 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.](5)In cases where there is dearth of common grazing areas, part or whole of the above noted 'Maqbooza [x x x] [Omitted by 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.] Birs' can also be turned into 'Charagah'.
