Section 6 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
6. Preliminary Demarcation.
- (i) After a notification under section 4 is issued the areas should be demarcated by fixing A temporary cairns or pillars or such other marks as may be convenient. Such cairns, pillars or any other marks should be visible, one from the other.(ii)The preliminary demarcation need not necessarily be of so permanent a character as the final demarcation, but it should be a definite and continuous line sufficient to show to the Forest Settlement Officer and the villagers concerned where and how it runs.(iii)The Forest Boundary pillars will mark the actual limits of the reserve and should be placed on the other edge of the boundary line.(iv)The demarcation of forests will be carried out by the Forest Department. The boundary marks will be maintained properly till the preliminary inquiry is completed and are replaced by suitable the Divisional Forest Officer of the Division and it will be the duty of the Forest Department to look after and maintain them properly.(v)The boundary pillars will generally be of dry stonemasonary of such size and specifications as may be prescribed by the Conservator of Forests of the Circle keeping in view the local conditions and availability of the material.All pillars should bear a serial number. The numbering of the pillars should be clockwise.(vi)The boundary description should be given in one of the following two forms: -Description form. - From pillar No. I situated on as per by straight line from pillars to pillar No. 38 on the bank of a Nala. Thence along the western side of the Nala No. 30 on a ridge etc.; back to pillar No. 1.Tabular form. - Pillar No. 1 to Pillar No. 2, 10 karmas westward or north direction. Pillar No. 2 to Pillar No. 3.Note - If lengths are measured in Karma the length of the Karm must be specified.
