17. Provision for right of pasture or to forest produce admitted.
- When the claim admitted relates to a right of pasture or to forest produce, the Government shall either come to all agreement with the claimant for the surrender of such right or provide for the exercise of such right-(a)by altering the limits of the proposed Reserved Forest so as to exclude land of sufficient extent of a suitable kind and in a locality reasonably convenient for the purposes of the claimant.(b)by recording an order continuing to the claimant a right of pasture or to the forest produce, as the case may be, subject to such rules as may be prescribed by the Government.The order passed under clause (b) shall record as far as practicable, the number and description of cattle which the claimant is, from time to time, entitle to graze, the local limits within which and the seasons during which such pasture is permitted, or the quantity of timber or other forest produce which the claimant is authorised to take or receive, the local limits within which, the season during which and the mode in which the taking of such produce is permitted, and such other particulars as may be required in order to define the extent of the right which is continued and the mode in which it may be exercised.
