Section 5 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
5.
(i)The State Government may at any time declare as Reserved forest and arty forest land or waste land which is the property of Government or over which the Government has proprietory rights or to the whole or any part of the forest produce of which the Government is entitled.(ii)Proposal for issuing a notification under section 4 of the Act will be submitted to the Government by the Chief Conservator of Forests.(iii)The notification under section 4 shall be in the Form 'A'.
