Section 5 in General Rules for the Localization and Demarcation of Enclosures in Reserved Forests
5.
In regard to the manner in which the demarcation of the enclosures should be done, rules 17 and 18 of the rules for the demarcation of forest blocks should be followed, subject, of course, to such modifications as local circumstances may necessitate.Rules for the Demarcation of Forest Blocks(B. P. F. No. 53, dated the 1st February 1892; B. P. F. No. 391, dated the 8th September 1897 and G. O. Ms. No. 2476, Development, dated the 8th November 1937)[N.B. - The instructions conveyed in the rules may be modified to suit local conditions or for other good reason]Selection of boundaries, Reserve boundaries and demarcation. - District Forest Officers cannot be too careful about.this, and though maps and local information regarding occupied lands may be usefully employed at the time, it is absolutely necessary in order to secure good boundaries that they should be selected, marked and described on the ground, and in all cases by the District Forest Officer himself, or some subordinate of particular intelligence, who can be fully trusted.To save delay at the time of selection, the points may be temporarily marked by planting flags and tarring the nearest rock or tree, or cutting some figure on the ground; but immediate steps should be taken to follow up with preliminary demarcation and clearing, as described further on under permanent demarcation, but of a less substantial nature pending final notification under section 16-the boundary being, however, in all cases clearly defined.A selected boundary based only on a map of the country, or on information supplied by subordinates can never be relied on, and has more often than otherwise proved a most difficult and expensive one to subsequently mark, clear and protect.
