Section 13 in Rajasthan Forest (Settlement) Rules, 1958
13. Guiding Principle.
- All these rights and concessions are subject to the condition that forests are to be maintained. The right of user or easement is always limited one, it can never extend so as to destroy the servient estate. The right exists so long as the (servient) property is safe or continues to exist, because if the (servient) estate ceases to exist, the right ceases with it.So while dealing with the claims, the Forest Settlement Officer should see that the forests are not unduly burdened.
