Section 4(2) in The Orissa Government Land Settlement Rules, 1983
(2)While de-reserving any Government land recorded as Gochar the authorised officer shall assess the reasonable requirement for the purpose of Gochar for use by the community in the following manner :(i)In every surveyed village which is not included within the limits of an urban area, five per cent of the effective area of the village shall be set apart for pasturage (Gochar) subject to availability of suitable Government land.(ii)In every surveyed village, land for pasturage shall be set apart at the rate of one acre for every fourteen inhabitants of the village, and if the village is non-inhabited; reservation for pasturage, shall be made at the rate of one acre for every three persons having land in the village, subject to availability of suitable Government land:Provided that the above provision shall not apply to Gochar situated in an urban area.
