Section 11 in Management and Working of the Forests
11. [(1) At this stage, it becomes the duty of the State Government to publish the final notification declaring the forest to the reserved. The limits of the reserved forests should be described in the final notification on the following lines-
(a)Where the boundaries are described in separate sheets of 16" = 1 mile cadastral survey maps prepared by the Survey and Settlement Department."The limits of the reserved forest are the lines marked in green on a copy of each of the 16"=1 mile cadastral maps of the villages specified below, which has been signed by the Deputy Commissioner/Collector of the....... district and deposited in his record room".(b)Where a special map of the reserved forest on the scale of 16" = 1 mile has been prepared under the orders of the Deputy Director of Surveys, Bihar-"The limits of the reserved forest are the lines marked on a copy of the special map on the scale of 16" = 1 mile prepared under the orders of the Deputy Director of Surveys, Bihar, which has been signed by the Deputy Commissioner/Collector of the district and deposited in the record room.The special map referred to in clause (b) above should show such details of village land reproduced from the cadastral survey map as are necessary for easy check of the forest boundaries.](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".(3)Where No 16" cadastral map of the area exists a map on that scale should be prepared by the Forest Settlement Officer as provided under Rule 62(c) of the Forest Manual, and he should see that the demarcation on the ground agrees with the map as far as possible. But in view of the possible inaccuracy of such a map the notification should in such cases be according to the demarcation on the ground and not according to the map. Where the boundary follows natural features, such as streams, hill ridges, etc., such natural features should be referred to in the description of the boundary. Where there is no such natural feature on the boundary it should be described by numbered pillars, and care should be taken at the time of demarcation that the position of such numbered pillars is clearly shown on the ground. The distance between pillars should be measured with accuracy and given in the notification.(4)As soon as the date mentioned in the notification is past the Forest Settlement Officer's duty ceases and the Forest Officer should proceed at once to improve the demarcation of the boundary on the ground where necessary according to the Rules of the Forest Department.
