Section 11(14) in Rajasthan Forest (Settlement) Rules, 1958
(14)(a)The claims on which the Forest Settlement Officer will have to adjudicate will usually be of two classes:-(i)claims to land;(ii)claims to rights of the nature of easements, specified in Section 12 of the Act.(b)He will record the evidence and decide on the claim in each case in the manner prescribed by the Code of Civil Procedure for adoption in appealable cases. He will also maintain two registers (A & B) as prescribed in Form "H' and will enter in the former all claims as they are received and in the latter all claims as they are disposed of. Register B (or a fair signed copy thereof) must, upon the completion of the operations be forwarded to the Government through the Chief Conservator of Forests, Conservator of Forest, Planning and Demarcation and the Territorial Conservators, with the draft notification under Section 20 of the Act together with (1) an abstract statement of admitted claims (for publication in the Gazette) in the Form 'J' (or such corresponding form as the special conditions of the case will admit), (2) A summary report of the Forest Settlement Officer's proceedings, which should contain his recommendations, if any, of sanctioning, as of privilege, the continuance of practices which although not claimable as of right and consequently not entered in the abstract as admitted rights, are in the opinion of the Forest Settlement Officer advisable in the interest of the welfare of the people (such concessions should be indicated by the latter 'C' in the abstract); (3) The boundary map or tracing of the proposed reserve with a detailed description of the same showing in a clear and unmistakable manner the boundaries of the reserve as ultimately adopted by him and specified in his final draft notification under Section 30 of the Act.(c)When a claim comes partly under Section 11 and partly under Section 12 of the Act, the Forest Settlement Officer will separate those parts of it which fall under Section 11 from those which fall under Section 12 and will enter them in his register as distinct claims.(d)In cases in which appeals are preferred against his decisions the Forest Settlement Officer will obtain copies of the appellate decisions, which should form part of the settlement record. A brief abstract of each appellate judgment should also be prepared and entered in the appropriate column of register 'B' reference being made in the 'remarks' column to the number and date of such judgment.
