Section 11(2) in Management and Working of the Forests
(2)[Government of Bihar Revenue Department letter No. 3304-R-IIIF-205 dated 30.7.1937and 644-R-IIIF-143-37 dated 22-12-1937]. - The boundary according to the map is the authoritative boundary and great care must be taken by the Forest Settlement Officer to see that the boundary on the ground agrees accurately with the map. The lines are drawn on the map by him as provided in Rule 62(c) of the Forest Manual and he should see that the demarcation on the ground agrees with the map. If any changes are ordered in appeal the Forest Settlement Officer should see that the changes ordered are made in the map in the lines demarcated on the ground. A certified copy of the map should be kept in the custody of Government and another such copy should be handed over to the Forest Officer after the issue of the notification under Section 20. The Deputy Commissioner/Collector should sign the following certificate on each sheet of the copies of the maps deposited in his record room."Certified that the green lines mark the boundaries of the forest and waste lands declared under Notification No of the to be reserved forests".
